AVINASH MAAN Vs. SANJANA MAAN

JUDGEMENT

(1.) - The appellant/husband has preferred this appeal assailing the judgment and decree dated April 23, 2016 whereby the petition filed by him under Sec. 13(1)(ia) of Hindu Marriage Act for dissolution of his marriage with the respondent/wife has been dismissed by the learned Judge, Family Court.

(2.) The appellant/husband joined Indian Air Force as Corporal in the year 2002. The marriage between the parties was solemnised on Dec. 01, 2008 as per Hindu rites and customs. Both the parties are from rural area of Delhi as can be inferred from their respective addresses given in the petition. The marriage has been consummated. They are issueless.

(3.) In the petition seeking dissolution of marriage the appellant/husband has quoted numerous incidents to establish that right from the inception the matrimonial journey was not smooth. There were issues not only about doing the household work, the relationship between mother-in-law and daughter-in-law was also not cordial. The appellant/husband felt that the conduct of his wife with the passage of time became more stubborn and even her family members including her maternal Uncle used to complain that the respondent/wife was being treated as a maidservant. Whenever the appellant/husband tried to make her understand not to misbehave with his family, the advice remained unheeded by his wife so much so that she even stopped talking to him.