KULVINDER SINGH GEHLOT Vs. PARMILA

JUDGEMENT

(1.) The appellant husband had filed the present appeal against the judgment seeking divorce on the ground of cruelty and desertion under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, 1956 (hereinafter referred to as "the Act, 1956") has been dismissed, vide Order dtd. 14/2/2019 of learned Principal Judge, Family Court.

(2.) The petitioner/appellant (petitioner in the divorce petition hereinafter referred to as "appellant") and the respondent wife got married according to Hindu Customs and Rites on 15/2/2002 and two children namely Miss Nisha and one boy Rohan were born from the said wedlock on 23/11/2003 and 16/7/2006 respectively. The appellant husband had asserted in his petition that soon after the marriage, the respondent did not behave properly; fought routinely and abused all the family members by addressing them as "Dogs" and she also addressed all the women, his mother and other ladies in the family as "Bitches". She went to her parental home after a month of the marriage and returned after a month and started making a claim for separate residential accommodation. She again went to her parental home with her brother on 2/8/2002 and came back only after much persuasion by the appellant and his parents.

(3.) The appellant has further narrated that from time to time, the respondent used to leave the matrimonial home but was brought back with much cajoling and convincing. The appellant had further claimed that when he had gone to the parental home of the respondent on 15/9/2002 along with his friend, they both were ill treated and humiliated. The appellant has further claimed that he and his friend Bablu on the invitation of Sh. Mahavir, brother of the respondent had gone to attend the marriage ceremony of Urmila, elder sister of the respondent but in the marriage function, he and his friend were not only neglected but were ill treated by the respondent and her family members. They were told that they had come as uninvited guests and were asked to leave immediately.