VINAYAK MANI Vs. SMT. ANURADHA

JUDGEMENT

(1.) The appellant husband challenges the judgment dated 06.06.2011, passed in the proceedings under Section 13 (1) (i-b) of the Hindu Marriage Act, whereby, a petition filed by him under the aforesaid provision has been dismissed.

(2.) While assailing the said order in the instant appeal, the major grounds which have been taken by the appellant, while questioning propriety of the impugned judgment are that the learned Court below had been too casual in their approach and has decided the case on conjectures and surmises and has, ultimately, ignored the difficulties which has been faced by the appellant due to the atrocious attitude of the wife.

(3.) He submitted that looking to the behaviour of the wife, which she exercised while discharging her matrimonial obligations, she had never been responsive to the relationship and had shown no responsibility but has rather ventured out to the avenues and reasons for avoiding the discharge of matrimonial obligations.