DEEPAK KUMAR Vs. MEENA

JUDGEMENT

(1.) Present appeal is filed by husband appellant challenging the judgment and order dtd. 24/5/2016 passed by Additional Judge, Family Court, Roorkee, Haridwar whereby the Judge, Family Court was pleased to dismiss Original Suit No. 66 of 2013 filed by him for divorce.

(2.) Brief facts of the present case inter alia are that marriage was solemnized between the parties on 25/11/2007. After marriage, the behaviour of respondent - wife was not good towards the husband and his family members. Marriage was solemnized against the wishes of respondent - wife. She threatened them to implicate in false case of dowry. She treated them with cruelty. Two daughters were born out of the wedlock. She was under the influence of their parents. She compelled him to take separate room in Saharanpur. Two years prior to filing of suit respondent - wife left the matrimonial home along with jewelry and at that time, she was three month pregnant. Stating all these facts, husband appellant filed suit for divorce under Sec. 13 of the Hindu Marriage Act. In order to prove his case, appellant got himself examined as Witness 1. He produced his father Narendra Kumar as Witness 2, Seva Giri and Gurmukh Giri - villagers as Witness 3 and 4.

(3.) Learned trial Court having heard learned counsel for the parties and perusing the material available on record was pleased to dismiss the suit, as mentioned above. Feeling aggrieved, appellant approached this Court.