USHA RANA Vs. VIRENDRA SINGH RANA

JUDGEMENT

(1.) It is a wife's appeal filed belatedly challenging the judgment dated 15th January, 2016, passed by Additional Judge, Family Court Rishekesh, Dehradun, whereby, Suit No. 34 of 2015, Virendra Singh Rana Vs. Usha Rana, filed under Section 13 (1) (i-b), seeking dissolution of marriage solemnized on 19th March, 2014, has been decreed. In the relief, she has prayed for that the appeal may be allowed and the suit, as preferred by the husband for dissolution of marriage, may be dismissed.

(2.) The husband in his petition before the Family Court had submitted that though they had been married on 9th May, 2004, at Khedari, Kharakma, Tehsil Rishikesh, Dehradun, post marriage, the husband realized that the attitude of the wife towards the parents and other family members was not in accordance with the principles which normally a Hindu has to follow during her stay with her inlaws. The ground as agitated by the husband was that the respondent wife is a lady of very short temper and often gets irritated on every trifle issue which normally chances in each family, particularly, in any matrimonial relation and faced with the situation instead of exercising patience and accommodating, she gets aggravated and misbehaves and even to the extent of using abusive languages to the family members and husband.

(3.) The husband submitted that out of their cohabitation, a daughter Mahak was borne on 1st April, 2006 and 2nd child Master Lucky was borne on 2nd October, 2008. He submitted that both the children are being taken care of by the plaintiff himself because the defendant wife had never shown any concern, love and affection to them, because she had her own aptitude and mode towards her life of living freely. The husband submitted that when despite of all efforts to make her understand failed and gradually the environment in the family was deteriorated and it was practically becoming impossible to live together, the necessity arose to institute the proceedings on 21st August, 2015, because as a matter of fact the wife has gone so low that she has even lodged frivolous complaints against husband and family members and is not carrying any love and affection towards the children or the family members and has even lodged an F.I.R. before the Police Chauki Shyampur on 10th November, 2010.