GAURAV GULATI Vs. GITA PRAVIN

JUDGEMENT

(1.) Unfortunate are the matrimonial disputes where the fountain head of friction inter se the spouses is mere lack of adjustment, understanding and the will to stay together. These factors are the wheels of the chariot of a workable marriage and if either spouse becomes averse to move together and chooses to abandon the relationship, then extensive reconciliatory efforts by one spouse, would also not yield any results.

(2.) The facts in brief as narrated by the appellant/husband (who was the petitioner in the Divorce Petition), are that the appellant/husband got married to the respondent/wife according to the Hindu customs and rites on 16/4/1994 at Delhi. One daughter was born from their wedlock on 12/8/1995.

(3.) According to the appellant the respondent/wife (who was the respondent in the Divorce Petition) started misbehaving within 2-3 days of the marriage and started making demands for a separate accommodation. It is claimed that the appellant/husband was subjected to various acts of cruelty by the respondent by refusing to participate in the festivals such as Janamashtmi and rejecting the gifts given by the appellant claiming them to be cheap. The appellant/husband has further asserted that the respondent/wife again made a demand for a separate kitchen on 12/2/1995 and an oral settlement was entered into between the parties on 13/2/1995