SIDDHARTH GOVINDANI Vs. LEEPAKSHI

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Court Act, 1984 has been preferred by appellant-husband against the impugned order dtd. 16/5/2023 passed by the learned Judge, Family Court, Saket Court Complex, New Delhi in Guardianship Petition No.17/2022 (renumbered from Guardianship Petition No.2/2019).

(2.) The facts in nutshell are that the appellant-husband and respondent-wife got married on 29/11/2006. At the time of marriage, appellant-husband was residing with his mother in United States of America and after marriage, respondent-wife also shifted to US. The respondent-wife thereafter also became a US citizen. The parties to the present appeal started living in the house owned by the mother of the appellant-husband, however, after some time they shifted to a rented apartment to live separately. On 6/11/2008, the parties were blessed with a son, namely, Samvit.

(3.) The appellant-husband has averred that the conduct of respondent-wife was abusive and aggressive and in the year 2009 and 2012, respondent-wife visited India and stayed here for a prolonged period. Appellant-husband has alleged that in the year 2012, respondent-wife physically assaulted him and she always disliked his mother and kept her away from their son and deprived the minor child from the grandmother's love. She even did not permit the appellant-husband to take care of his old aged ailing mother, who was living in a separate accommodation. The appellant has further averred that the temperament issue of respondent-wife had aggravated and she manifested extreme paranoia and suspicion.