SANJAY KUMAR Vs. SANGHMITRA RAWAL @ SANGHMITRA DHEKWAL

JUDGEMENT

(1.) The plaintiff-appellant before this Court is the husband, who seeks decree for dissolution of marriage which has been solemnized on 27.11.2009 between the appellant and the respondent, by filing a Suit under Section 13 of the Hindu Marriage Act before the learned Family Court.

(2.) The brief contention of the appellant-husband in his plaint was that he was married with the respondent at Dehradun and on account of the cruelty being exercised by the respondent-wife, there was difficulty in consummation of marriage, due to non-coordination of the thought process too, as a result of which no issues were born out of the wedlock.

(3.) The appellant-husband contended that looking to the pathetic condition of the family, where both the lungs of his father had been damaged, coupled with the fact that the mother of the appellant since being of a religious temperament normally remains hurry in worshipping God, he is left all alone in the family to take care of his father, mother, himself and all the domestic affairs.