MAJOR LALIT SEHGAL Vs. SHRISTY

JUDGEMENT

(1.) Appellant is Major in the Armed Forces. His case before this Court, as well as, before the court below was that the marriage between the appellant and the respondent was solemnized on 06.05.2006 as per the Hindu rites, customs and culture at Solan, Himachal Pradesh.

(2.) After the marriage, it was contended by the plaintiff (appellant herein) that the conduct of respondent was not conducive to the family and it was stated that prior to the marriage, the father of the respondent (wife) has informed the appellant that respondent is a household lady and she is well acquainted with outside world too. But the fact remains that after the marriage respondent was not well acquainted with the household work which resulted into acrimony amongst themselves.

(3.) The appellant, who happens to be in the Armed Forces, has contended that he often remains posted in various critical places in India and hence it is very difficult for him to manage the family affair which was supposed to be discharged by the respondent.