SUNIL KUMAR Vs. MANJU

JUDGEMENT

(1.) The appellant/husband has challenged the order dated 15.02.2017 whereby his petition for dissolution of marriage under Sec. 13(1) (ia) of the Hindu Marriage Act, 1995 (hereinafter referred to as the "HMA") has been dismissed by the learned Family Court.

(2.) The admitted facts of the case are that the marriage between the parties was solemnized according to Hindu rites and ceremonies on 11.02008 and a female child, namely Amin, was born from out of this wedlock on 11.06.2010.

(3.) The appellant/husband filed a petition for divorce on the allegations that the respondent/wife did not stay in the matrimonial home for more than 15 days in routine and most of the time, she used to remain at her parental home at Delhi; that she used to create scenes in the presence of neighbours and family members and also used to pressurise him to get separated from his family.