JITENDER SINGH Vs. YASHWANTI

JUDGEMENT

(1.) THE present appeal under section 28 of the Hindu Marriage Act, 1955 (for short as the "act") has been filed against the judgment dated 24. 11. 06 passed by ms. Anju Bajaj Chandna, Delhi vide which, the Trial Court has dismissed the divorce petition filed by the Appellant/husband under section 13 (1) (ia) of the act on the ground of cruelty, by holding that Respondent/wife has not committed any cruelty upon the Appellant so as to grant the decree of dissolution of marriage.

(2.) THE brief facts of this case are that the marriage between the parties was solemnized on 26. 02. 01 at Delhi as per Hindu rites and ceremonies. After the marriage, parties lived and cohabited in the matrimonial home, but no issue was born to them.

(3.) LATER on, there started differences between the parties. It is alleged by the Appellant that on 03. 03. 01, the mother of the Respondent created scene in the matrimonial home of the Respondent at village Chamarian in Rohtak on an inconsequential issue of birthday of her husband not being attended by the newly wedded couple i. e. parties herein.