RAJNI KANT SRIVASTAVA Vs. KUMUDINI SRIVASTAVA

JUDGEMENT

(1.) This appeal has been preferred by the petitioner being aggrieved by the judgment dated 16-11-19 passed by the Family Court Tis Hazari, whereby it dismissed the petition filed by him under Section 13(1)(i a) Hindu Marriage Act 1955 ( the 'Act', for short) seeking divorce from his wife, the respondent, on grounds of cruelty.

(2.) The brief facts as are relevant for the disposal of this appeal are as follows. The parties were married on 6-11-1995 as per Hindu rites and ceremonies. After marriage, they started residing at the ancestral home of the appellant/husband at Ballia. The couple also resided for eight months at Varanasi, where the appellant/husband was employed. As the health of his mother, who was residing with them, deteriorated, they returned to Balia.

(3.) It is the further case of the appellant/husband that the respondent / wife was of easy virtue, inasmuch as on 15.06.1997, he had found her sleeping with his nephew in an objectionable position and she promised never to repeat it again. Much later, in the year 2000, he found her to be talking to one Bahadur, the servant of her maternal uncle, Sh. Bharat Sahai at Delhi and this raised his suspicion as the respondent/wife wanted to remain at her uncle's house at Delhi and even proclaimed that Bahadur was better than him. The appellant/husband has accused the respondent/wife of being in an adulterous relationship with Bahadur as well as her maternal uncle, Bharat Sahai and several other men.