SAURABH JAIN Vs. NEHA JAIN

JUDGEMENT

(1.) The appeal under Sec. 19(1) of the Family Courts Act, 1984 read with Sec. 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as the "Act 1955"), has been filed by the appellant against the Judgment and decree dtd. 28/7/2021, passed by the learned Principal Judge, Family Court, Delhi vide which the petition filed by the petitioner/appellant for Divorce on the ground of cruelty under Sec. 13(1)(ia) of the Act, 1955, has been dismissed.

(2.) Briefly stated, the appellant (who was the petitioner before the Family Judge), got married to the respondent, according to the Hindu Customs and Rites on 3/7/2011. No child was born from their wedlock.

(3.) The appellant had asserted that since the beginning of their married life, he showered love and affection on the respondent and left no stone unturned in making the matrimonial life happy. However, he soon realized that the respondent had an irritable temper and a foul tongue. She would pick up fights on trivial matters, which gave sleepless nights to the appellant. Moreover, she failed to serve food to the appellant when he returned from office and at times would ask him to serve the food to her and throw the food on his face saying that it was not well prepared. She even remarked on reading a newspaper item about a train having run over a person, as to why similar accident did not happen with the appellant.