SANJAY ANAND Vs. RITU ANAND

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Courts Act, 1984 has been filed by the appellant-husband against the judgment dtd. 6/7/2022 passed by the learned Principal Judge, Family Court, Dwarka in HMA No.2836/2018, whereby his petition under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955, seeking dissolution of marriage with the respondent-wife on the ground of cruelty and desertion, has been dismissed.

(2.) The marriage of the appellant with the respondent was solemnised on 8/12/2008 in accordance with Hindu Rites and Ceremonies. One female child was born from this wedlock on 25/11/2014.

(3.) The appellant, in the present case, has averred that since inception of their marriage, the respondent's behaviour was not good towards him. The respondent never trusted the appellant, who was earning less salary than her. The appellant has alleged that the respondent knowingly concealed the factum of her pregnancy and when the appellant enquired from her that since 25/3/2014 till 4/4/2014, i.e. the day when she left her matrimonial home, why she did not disclose the appellant about her pregnancy; she did not give any satisfactory reply. Further alleged that on 22/3/2014, the respondent had demanded Rs.10.00 lacs from the appellant to divorce him and she deliberately left his company on 4/4/2014 by deserting him and since then, she has been residing with her parents.