GAURAV NIGHAWAN Vs. SHWETA

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Courts Act, 1984 has been preferred by the appellant-husband against the impugned judgment dtd. 24/11/2022 passed by learned Family Court in HMA Petition No.1297/2022 whereby his petition seeking divorce from the respondentwife under the provisions of Sec. 13(1)(ia) (ib) of the Hindu Marriage Act, 1955 has been dismissed.

(2.) The brief background of the case as spelt out in the present appeal, are that the marriage between the appellant and respondent was solemnised on 23/10/2015 as per Hindu rites and customs, however, no child was born out of said wedlock.

(3.) The appellant in his divorce petition before the learned Family Court has alleged that after their marriage, the respondent was welcomed with love and affection in their family, however, she never gave love, affection and respect to him and his parents instead she used filthy language and picked up unnecessary quarrels. Further submitted that the appellant has alleged that the respondent had gynaecological and internal stomach disease prior to her marriage which fact was not brought into the knowledge of appellant and his family. Even more, she had affairs with 2-3 boys. The appellant has alleged that whenever he confronted the respondent, she used abusive and filthy language against him and his family members.