DR. VIKAS GUPTA Vs. DR. RAJNI GUPTA

JUDGEMENT

(1.) Marriage, personified as the essence of togetherness, blooms on the fertile soil of mutual support, devotion and allegiance. However, repeated acts of separation, akin to a relentless storm, only uproot this foundation, scattering seeds of discord that threaten the sanctity of the union. Amidst the tempest of distance and abandonment, this bond breaks beyond repair, leaving behind irreparable scars on the landscape of trust and commitment.

(2.) Briefly stated, the appellant/petitioner, who was a qualified MBBS Doctor, got married to the respondent, who was also an MBBS Doctor, on 22/2/1992, according to the Hindu Customs and Rites. They were blessed with one daughter on 9/5/1994 and one son on 11/12/2002. The life story of the appellant/petitioner and the respondent, spans over about 19 years when they eventually separated on 10/6/2011.

(3.) Essentially, the facts are not disputed though both appellant/petitioner and respondent, have seen each incident in their own perspective. The appellant/petitioner had claimed that the respondent possessed an intemperate and volatile nature, who inflicted a vast panoply of cruelties upon the appellant/petitioner and deserted him on at least seven occasions, including the last and final desertion on 10/6/2011. This fact is not denied by the respondent though she had her own explanation for each occasion, when she left the matrimonial home.