UPENDRA GUPTA Vs. SUNITA GUPTA

JUDGEMENT

(1.) In this appeal, the challenge is levied to the judgment and decree dated 23.09.2017 of the Second Additional District Judge, Surajpur, Chhattisgarh in Civil Suit No. 2-A/2015 whereby and whereunder he dismissed the divorce petition filed by appellant-husband under Section 13 of the Hindu Marriage Act, 1955 (in brevity 'the Act, 1955') against respondentwife.

(2.) This is admitted by respondent that both the parties are Halwayee by caste and governed from Hindu Law, marriage of both parties was solemnized in year 2002 in accordance with Hindu rites and rituals, in wedlock three daughters have born, she had lodged a dowry case in year 2013 against him, she has filed an application for allowance for the maintenance against him in the Court of Surajpur, now she is living separately from him.

(3.) In brief, appellant's case is that respondent was making quarrel with him suspecting that he has illicit relation with another woman, she is living separately from him for more than two years. He had tried to bring her back but she had refused to live with him.