VIKAS GUPTA Vs. RAJNI GUPTA

JUDGEMENT

(1.) The Appeal under Sec. 19 of the Family Courts Act, 1984, has been filed by the appellant, against the Judgment dtd. 11/4/2022 passed by the learned Principal Family Judge, Family Court, Delhi vide which the Petition for divorce bearing H.M.A. No. 166/2017, filed by the petitioner under Sec. 13 (1) (i-a) and 13 (1) (i-b) of the Hindu Marriage Act, 1955, has been dismissed.

(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.