PRAMOD Vs. UMESH

JUDGEMENT

(1.) The present petition has been filed by the appellant/husband under Sec. 28 of the Hindu Marriage Act, 1955 read with Sec. 19 of the Family Courts Act, 1984 in HMA No. 371/ 17, against Judgment dtd. 25/11/2019, whereby his petition under Sec. 13(1) (ia) of the HMA, 1955, seeking dissolution of marriage with respondent-wife on the grounds of cruelty, was dismissed.

(2.) The circumstances, as spelt out in the present appeal, which led the appellant to file petition for divorce before the learned Family Court, are that appellant/husband married with the respondent/wife on 10/3/2007 in accordance with Hindu Rites and Ceremonies and one son was born from the said wedlock on 8/2/2008.

(3.) According to appellant, his marriage has been tumultuous since the beginning due to the quarrelsome and uncompromising conduct of the respondent towards him and his family members at every juncture of life. It is claimed that the respondents" non-contribution in household chores, threats of suicide and false implication followed by recurring abandonment of matrimonial home, has been a chord of contention and was pleaded as a grounds for dissolution of marriage in his petition before the learned Family Court.