GAJENDER SINGH NEGI Vs. ANJU NEGI

JUDGEMENT

(1.) The present appeal is preferred under the provisions of Sec. 28 of the Hindu Marriage Act, 1955 against the judgment and order dtd. 24/7/2020 in HMA No. 1567/2017, whereby his petition filed under the provisions of Sec. 13(1) (ia) and (ib) of the Hindu Marriage Act, 1955 has been dismissed by the learned Principal Judge, Family Court.

(2.) The parties to the present appeal got married 5/5/2007 as per Hindu Rites and Customs. According to appellant, the respondent-wife was working as Computer Operator in a private Company and prior to their marriage, it was agreed between both of them that she would continue to work even after marriage. The appellant has alleged that the respondent used to leave for office at 08:30 in the morning; his mother and sister used to do the household chores; respondent only sometimes on weekend helped his mother and sister but most of the time she used to visit his parents' house either with their permission or without telling them and whenever he and his family expected her to do household chores, she used to abuse and quarrel with them. Even parents of respondent threatened the appellant and his family members to implicate in false cases and they will face the consequences.

(3.) The appellant has alleged that on 9/11/2007, he and his family celebrated respondent's birthday at home which was attended by family members of both the sides and on the next day, i.e. 10/11/2007 on the issue of visiting respondent's parents' house, an argument took place between the parties and respondent cut her veins with scissors and injured her twist. According to appellant, he called respondent's brother, who along with his relatives scolded him and his family members and threatened to implicate them in false and frivolous cases. According to appellant, on 22/2/2008 on the issue of attending appellant's cousin's birthday party, a quarrel took place between them and during midnight respondent suffered some breathing problem and she was got admitted to hospital. On the next day, i.e. 23/2/2008 the relatives of respondent abused, threatened and scolded him and thereafter, her behaviour turned even more cruel towards him and his family members.