GAURAV DIXIT Vs. PRIYANKA SHARMA

JUDGEMENT

(1.) Through the present Appeal, the Appellant assails the correctness of the Impugned Judgment and Decree dtd. 20/3/2025 [hereinafter referred to as "Impugned Judgment"] passed by learned Family Court, whereby the Appellant's petition under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 [hereinafter referred to as "HMA"], for dissolution of marriage on the ground of cruelty, was dismissed.

(2.) The short question that arises for consideration in this Appeal is whether the Family Court rightly concluded that cruelty was not proved and, relatedly, whether it correctly invoked the principle that a party must approach the Court with "clean hands".

(3.) The brief facts, giving rise to the present Appeal, are as follows. The parties were married on 1/3/2016 according to Hindu rites and customs at Karawal Nagar, Delhi. Owing to the marital discord, the Appellant/Husband filed HMA No. 300/2021 on 24/3/2021 alleging that the Respondent/Wife subjected him to mental cruelty by a series of acts and omissions including: