AJAY KASHYAP Vs. SHASHI PRABHA KASHYAP

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against impugned judgment and decree dated 11.05.2017 passed by Family Court, Camp Court, Katghora, District Korba (CG) in Civil Suit No.06-A/2016 by which appellant's application for grant of decree of divorce has been rejected.

(3.) Appellant/husband filed an application for grant of decree of divorce on the pleadings inter alia that the marriage of the parties was solemnized on 29.05.2013 according to Hindu rites and customs at Kasdol, District Baloda Bazar. Appellant pleaded that after marriage, the wife initially discharged marital obligation but, later on, she started frequently visiting her parental house without informing the appellant and despite repeated request respondent/wife stated that she would come back as and when she desires. It was also pleaded that after return, respondent used to enter into quarrel and abuses. Later on, respondent/wife insisted the husband to live separately from his parents and when this was opposed, respondent started subjecting the appellant to physical and mental cruelty in many ways. In addition to pleading of cruelty, the appellant also pleaded that the respondent/wife had left the matrimonial house on 02.11.2013 along with her father and since then, she did not return, despite repeated request made and has finally left the appellant stating that she would never return to matrimonial house. In this manner respondent/wife completely deprived the appellant of the marital relationship and deserted him.