DINESH SINGH RAWAT Vs. ANITA RAWAT

JUDGEMENT

(1.) This is husband's appeal seeking setting aside the judgment and decree dated 28.02.2014, passed by the learned family Court, Pauri Garhwal, whereby his Suit under Section 13(1)(i-a) and (i-b) on the ground of cruelty and desertion has been rejected.

(2.) Brief facts of the case resulting to the filing of the Suit was that the appellant contended that he was married with the respondent in accordance with Hindu rites and rituals on 08.10.2000. The marriage thus solemnized between them was conducted in a very simple way and there was no exchange of dowry of any nature and thereafter both husband and wife lived peacefully and enjoyed their matrimonial life without there being any misunderstanding for feud of any nature.

(3.) Out of the wedlock, two children were born, namely Swayanka, daughter and Swarakya Rawat, son who at the time of institution of the proceedings under section 13 of the Hindu Marriage Act were of 10 years and 9 years of age respectively.