SHASHANK JAISWAL Vs. NEELAM JAISWAL

JUDGEMENT

(1.) Heard

(2.) The appellant has filed this appeal against the order dated 13-8-2010 passed in Civil Suit No. 88-A/2009 by the learned Family Judge, Family Court, Bilaspur dismissing application filed by the appellant under Section 13 of the Hindu Marriage Act, 1955 seeking decree of dissolution of marriage.

(3.) Facts of the case, in brief, are that the appellant, who is Jaiswal by caste, and the respondent, who is Yadav by caste, contracted love marriage on 23-4-2008 at Raipur. After few days of the marriage, disputes & differences have arisen between them and therefore on 16-10-2008, the respondent had lodged the report in the Police Station, Newai against the appellant. On 19-10-2008, a compromise has been arrived at between the parties and therefore, the said report has been withdrawn by the respondent. Thereafter, on 12-5-2009 again the respondent has left the house of the appellant and started living with her parents at Bhilai. On 17-5-2009, the respondent has also lodged a report in the Police Station, Bilhai. On 22-6-2009, the appellant filed the application before the Court below seeking decree of dissolution of marriage and the same has been dismissed by the Court below on the ground that the appellant failed to prove that the respondent treated him with cruelty.