SANDEEP KUMAR JAGATRAMKA Vs. ADITI AGRAWAL

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and decree dtd. 10/8/2021 passed by the Judge, Family Court Raigarh in Civil Suit No. F-56A/2020 by which the appellant's appeal for grant of decree of divorce filed under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, 1955 has been dismissed.

(2.) Brief facts of the case are that the appellant/husband filed application under Sec. 13 (1)(i-a)(i-b) of the Hindu Marriage Act on the ground that marriage of the appellant and respondent/wife was solemnized on 01/02/2017 as per Hindu rites and customs and thereafter the respondent/wife resided with the appellant for sometime during which they had gone to several places at Delhi, Gurgaon, Shimla as well as to their relatives. It is further stated that on 27/7/2017 the respondent/wife went to her maternal house at Bhusawal, Maharashtra on the occasion of Rakhi and did not return to her matrimonial house at Raigarh till filing of the suit.

(3.) On 23/8/2017, respondent/wife sent a legal notice through her counsel Mohd Zakir Hussain, wherein she has sought for dissolution of the marriage on the ground of cruelty as well as desertion and has falsely alleged that the appellant is impotent and she is blackmailing the appellant by using filthy language to pay Rs.50,000.00 per month and for giving half portion of the flat.