RAKESH KANDPAL Vs. NEELAM KANDPAL

JUDGEMENT

(1.) This appeal is filed under Section 19 of the Family Courts Act, 1984 against the order dated 12.03.2021 passed by the learned Judge, Family Court, Kashipur, District Udham Singh Nagar, in Suit No.462 of 2015, "Rakesh Kandpal vs. Smt. Neelam Kandpal", whereby the application, filed by the appellant-plaintiff to compare the hand-writing of the respondent-defendant in the pages of a dairy, which was produced by the appellant-plaintiff, along with his affidavit of examinationin-chief, was dismissed.

(2.) Short facts of the case are that the appellant and the respondent got married on 29.11.2011; from their wedlock, one female child was born in the year, 2013. The appellant-husband filed a divorce suit against the respondent, his wife, seeking dissolution of their marriage on the ground of cruelty available under Section 13(1)(i-a) of the Hindu Marriage Act, 1955. It is alleged by the plaintiff in the plaint that his wife had a love affair with another prior to her marriage. She agreed to marry with him under the pressure of her family members. The behavior of his wife and her parental family members is cruel towards him. They usually demanded money from him. On 15.12.2013, his wife along with his minor daughter, jewellery, cash etc, left her matrimonial house.

(3.) The respondent-defendant, the wife of the appellant-plaintiff, filed her written statement. She denied all these allegations of the plaintiff.