PRAHLAD KUMAR Vs. DEEPA

JUDGEMENT

(1.) The appeal under Sec. 19 of the Family Courts Act, 1984 has been filed against the judgment and decree dtd. 22/1/2020, passed by the Learned Judge Family Courts, Dwarka, New Delhi in HMA No.566/17 (OLD No. 124/13) titled as 'Prahlad Kumar versus Deepa', dismissing the divorce petition filed by the petitioner/husband, on the ground of cruelty under Sec. 13(1) (ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA, 1955').

(2.) Briefly stated the parties got married on 30/11/2011 and no child was born from their wedlock.

(3.) The petitioner/appellant claimed that soon after coming back from their honeymoon on 18/12/2011, the respondent started putting pressure upon him to take her to her parental home and extended threats that in case she was not taken, she would commit suicide and falsely get the appellant and his family members implicated in frivolous cases. The appellant was thus, compelled to take the respondent to her parental home on 24/12/2011.