VIPIN Vs. BHAVNA RAJPUT

JUDGEMENT

(1.) The present appeal has been filed by the appellant/husband being aggrieved by the judgment of the learned Family Court dated 31.08.2019, whereby it has dismissed his petition seeking divorce from the respondent/wife on the ground of cruelty.

(2.) The facts, as set out for the purposes of deciding this appeal, are that the parties had got married at Faridabad, Haryana on 20.11.2013, as per the Hindu rites and customs. The parties resided together at the matrimonial home i.e. premises No. E-284, Dakshinpuri, New Delhi whereafter they had shifted to a rented accommodation at premises No. A-1/307, Madangir, New Delhi. There is no child born to the parties. According to the appellant/husband, the respondent/wife was an ill-tempered woman and had made life hell for him. He was thus driven to seek divorce from her only on account of her cruelty.

(3.) The appellant has filed for divorce on the grounds as paraphrased by the learned Family Court in the impugned judgment, which are as follows: -