LALIT KUMAR Vs. MAMTA

JUDGEMENT

(1.) Mat. App. 64/2010 and C.M. Appl. 8743/2010.

(2.) IMPUGNED in this petition is the judgment and decree of the learned ADJ dated 14.1.2010, whereby petition of the Petitioner filed under Section 13(1)(ia) of the Hindu Marriage Act (hereinafter referred to as "Act") seeking divorce on the ground of cruelty against his wife, Respondent was dismissed.

(3.) PRECISELY , the case of the Petitioner is that soon after marriage, Respondent started creating nuisance and misbehaving with the family members. Respondent failed to understand norms and values of a joint family despite all the endeavors made by the Petitioner. Respondent allegedly picked up quarrels, used filthy and abusive language the Petitioner and other family members, did not look after the children with due care, love and affection. Petitioner being govt. employee had to reach office in time but Respondent did not provide him breakfast and Tiffin in time. Respondent used to desert the Petitioner and children without any rhyme or reason and stay with her parents. She filed a petition under Section 12 of the Protection of Women from Domestic Violence Act, 2005 and Petitioner had to remain in Police Station for whole night, a number of times where he was given beatings by the police.