HEMANT KUMAR JANGADE Vs. SMT. SHARDA JANGADE

JUDGEMENT

(1.) The appellant is aggrieved by the dismissal of his suit for grant of divorce under Section 13(1)(i-a) of the Hindu Marriage Act, 1955 (henceforth 'the Act').

(2.) The suit was preferred on the ground that after marriage the respondent-wife has treated the appellant-husband with cruelty.

(3.) It was pleaded by the appellant that the parties were married on 20/9/2004 at a temple and they stayed together only for 15-20 days. The respondent-wife lodged a report under Section 498-A, IPC against the appellant for demand of dowry, wherein the appellant was acquitted of the charge on 18/05/2010. The wife was threatening to commit suicide and also demanding money from the appellant. It was also pleaded that despite the wife residing separately for last 3 years, her household expenditures like purchase of grocery, vegetables and other articles were borne by the appellant. The respondent-wife was creating unpleasant scene in front of his landlord and friends causing embarrassment to the appellant. The respondent-wife also used to humiliate the appellant by using abusive language during the appellant's duty hours in presence of students in the school, therefore, all the above sale acts amount to cruelty and the marriage deserves to be dissolved by a decree of divorce.