SATYA PRAKASH DHYANI Vs. PINKI DEVI DHYANI

JUDGEMENT

(1.) The husband of the respondent, i.e. the appellant husband, who was married with respondent on 09.05.1997 as per the Hindu rites and rituals, had instituted proceedings under Section 13, for dissolving the marriage. The suit was instituted as Suit No. 322 of 2008.

(2.) Out of the wedlock and the relationship which the parties to the matrimony had, a daughter named Preeti Dhyani was born on 11th December, 1998 and, thereafter, a second daughter was born, named Km. Ishika on 16th April, 2000. Both of them, at the time of intuition of the proceedings under Section 13 of the Hindu Marriage Act, were 11 years and 8 years of age respectively.

(3.) The contention of the appellant before the Court below was that since he being a member of Para Military Force and was working in the capacity of a Constable, had been posted in North Bengal and, due to his official engagement, he could not remain consistently with the respondent wife at her matrimonial house. This aggravated the attitude of the respondent wife and she started misbehaving with the appellant as well as the family members by using abusive languages and by torturous acts which though could not be defined by the words but could be experienced while living together, because sometimes actions and deeds are more treacherous than dialects. This was the case at hand.