DEWANAND SAHU Vs. POORNIMA

JUDGEMENT

(1.) Heard.

(2.) The present appeal is against the judgment and decree dtd. 10/02/2016 passed by the 1st Additional Principal Judge, Link/Family Court, Balod in Civil Suit No. 20A/2013 whereby the suit was filed by the husband seeking divorce under Sec. 13 of the Hindu Marriage Act, 1955 (in short "the Act, 1955") on the ground of cruelty and desertion, was dismissed. Therefore, the instant appeal by the husband.

(3.) The averments as made by the husband are that on 05/05/2001 the parties got married and out of the wedlock a female child was born. According to the husband, wife used to leave the matrimonial home without any rhyme or reason and used to go her maternal home. It is stated that the wife never wanted to stay in the company of the in-laws and refused to discharge matrimonial obligations. The husband further contended that on trivial issues, the wife used to pick quarrels and create scenes and she made complaint to the Family Counseling Centre, Rajnandgaon and after the mutual settlement, she again joined the company of her husband.