LAWS(DLH)-2024-2-70

SANDEEP SINGH Vs. JAGWANTI

Decided On February 28, 2024
SANDEEP SINGH Appellant
V/S
JAGWANTI Respondents

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Courts Act, 1984 has been filed by the appellant against the judgment dtd. 8/9/2016 passed in HMA Petition No.297/2010, whereby his petition filed under the provisions of Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 has been dismissed.

(2.) The brief background of the case, as spelt out in the present appeal ,is that the marriage between the appellant and respondent was solemnised on 15/1/2004 in Delhi as per Hindu rites and customs, however, no child was born out of said wedlock.

(3.) According to appellant, soon after their marriage, on 16/1/2004 during Kangana ceremony, the respondent wilfully caused injury to the appellant with her hands. The appellant asserted that the respondent did not respect his parents and expressed desires to stay separately in an independent accommodation and made it clear that their relation would be cordial only if he lives separately from his parents otherwise she will implicate them in false case of dowry demand. The appellant alleged that even parents of respondent joined her in the said demand.