RAVI KUMAR Vs. RANU SHARMA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 21.12.2015 rendered by the learned Additional Judge, Family Court, Roorkee, District Haridwar in Original Suit No. 90 of 2015.

(2.) "Key facts", necessary for adjudication of the present appeal are that appellant has filed an application under Section 13 of the Hindu Marriage Act for dissolution of marriage against the respondent.

(3.) According to the averments made in the appeal, marriage between the parties was solemnised on 23.02.2004. Out of the wedlock, no child was born. After the marriage, respondent lived with the appellant at his residential place. Respondent pressed on the appellant to open a beauty parlour. Appellant assured the respondent that as soon as he would arrange the money, he would open the beauty parlour. The father of the respondent is a greedy person and he used to demand money from the father of the appellant. Respondent has obtained M.Sc. and B.Ed. degrees and she is teaching as a Lecturer in Saint Marry School, Halalpur, Chilkana Road, Saharanpur. Respondent is drawing a salary of Rs.25,000/-. The respondent used to misbehave with the appellant. She has also thrown Mangalshutra on the ground. The matter was settled between the parties on 20.07.2008 wherein the appellant has agreed to pay a sum of Rs.2,50,000/- to the respondent.