DEEPAK KASHYAP Vs. PARUL KASHYAP

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Courts Act, 1984 read with Sec. 28 of the Hindu Marriage Act, 1955 has been preferred by the appellant-husband against the dismissal of Divorce petition seeking divorce from respondent-wife under Ss. 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955, has been dismissed vide judgment and decree dtd. 28/1/2020 by learned Family Court in HMA No. 788/2017.

(2.) The facts in brief are that the parties got married on 10/2/2001, according to the Hindu Customs and Rites. Two girls were born from their wedlock, who were aged 13 years and 10 years, at the time of filing of the divorce petition on 7/7/2017.

(3.) The appellant had claimed that after the marriage, the respondent was treated with respect, affection and dignity by the family members of the appellant. However, on account of the conduct of the respondent, he took the entire jewellery of the respondent from his mother and handed it over to the her, who kept it in her bank at Punjab National Bank, Brij Vihar, Ghaziabad.