GAUTAM RAWAL Vs. GARIMA RAWAL

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Courts Act, 1984 has been preferred by the appellant-husband against the judgment dtd. 29/11/2022 passed by the learned Family Court, Delhi in (HMA OLDNO.325/2016 AND NEW NO.1353/2018), whereby his petition under Sec. 13(1) (ia) of the Hindu Marriage Act, 1955 seeking divorce from respondent-wife, was dismissed.

(2.) The brief facts of the case are that the marriage between the appellant-husband and respondent-wife was solemnised on 6/5/2011 as per Hindu Rites and Ceremonies and a son was born out of the said wedlock on 1/1/2023.

(3.) The appellant in the present appeal has alleged that his marriage has been strained right from its inception due to respondent's indifference/disrespect towards him and his family. He alleged that the respondent was of quarrelsome nature and was not cooperative, as she neither participated in the day-to-day chores nor contributed financially to the house-hold expenses despite being employed. He claims that the respondent often acted as per her whims and fancies and used to spend more time at her maternal home. It is evident from the fact that out of a total of four years and 10 months of their marriage, they had hardly spent a year and a half together, which shows her absolute disregard for their matrimonial relationship.