DALENDRA KANNAUJE Vs. REENA KANNAUJE

JUDGEMENT

(1.) In this appeal, the challenge is levied to the order and decree dated 30.10.2014 of the First Additional District Judge, Baloda Bazar, CG in Civil Suit (Hindu Marriage Act) No. 37A/2012 whereby and where-under he dismissed the divorce petition filed by appellant-husband under section 13 of the Hindu Marriage Act, 1955 (in brevity 'the Act, 1955') against respondent-wife.

(2.) This is admitted by the respondent that marriage of both parties was solemnized on 14.5.2002 in accordance with customary rites and rituals, in the wedlock two children have born namely Dipendra born on 4.2.2003 and Vaibhav born on 29.2.2004, she is living in his house yet now, he had given her notice for divorce.

(3.) In brief, appellant's case is that after marriage the respondent used to abuse and beat him. She had given threatening to implicate him in false dowry case. There is no conjugal life between them since back two years to 16.8.2012.