MANGAL CHOUHAN Vs. SANGEETA

JUDGEMENT

(1.) This first appeal is instituted against the judgment dated 13.05.2013 rendered by the learned Judge, Family Court, Haridwar in Suit No. 11 of 2008.

(2.) Key facts, necessary for adjudication of this appeal are that the marriage between the parties was solemnized according to Hindu rites 21.05.2005. According to the averments made in the petition, the behaviour of the respondent towards the appellant was disrespectful. The respondent-wife committed mental and physical cruelty to the appellant. She has deserted him. It is in these circumstances, the divorce petition was instituted by the appellant seeking divorce.

(3.) The averments made by the appellant were denied by the respondent. Respondent has vehemently denied that she ever used derogatory remarks against her husband. She has never abandoned the matrimonial home but it is the appellant who left her on 06.08.2007 to live with her parents. The divorce petition was dismissed by the learned trial court on 13.05.2013. Hence this appeal.