SANJEEV KUMAR Vs. SAPNA

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Court Act, 1984 has been filed by the appellant against the judgment and decree dtd. 31/10/2017 passed by the learned Family Court in HMA No. 58548/2016 whereby his petition seeking divorce from the respondent/wife under the provisions of sec. 13(1)(ia) and 1(iii) of the Hindu Marriage Act, 1955 has been dismissed.

(2.) The brief facts, as noted by the learned Family Court in the impugned judgment, are that the marriage between the parties was solemnized on 25/4/2012 as per the Hindu Rites and Ceremonies. The marriage was duly consummated; and one child was born-out of this wedlock.

(3.) The appellant, in his pleadings before the learned Family Court, alleged that since the day of their marriage, the behaviour of the respondent towards the appellant and his family was indifferent and cruelsome. The respondent told the appellant that the marriage was not of her choice and she was forced to enter into this wedlock against her wishes. She also taunted the appellant that the matrimonial home was very small and she felt suffocated. Not only this, the respondent also complaint of breast pain, low blood pressure, headache and back pain and the appellant had to take her for medical test to different hospitals.