MAHENDRA KUMAR SINGH Vs. RANI SINGH

JUDGEMENT

(1.) Heard Shri Anurag Pathak, learned counsel for the appellant and perused the record.

(2.) The present first appeal has been filed under Sec. 19 of the Family Courts Act, 1984 arising from the judgment and order dtd. 8/3/2016 passed by the Principal Judge, Family Court, Varanasi, in Marriage Petition No.422 of 2011 (Mahendra Kumar Singh Vs. Rani Singh). By that order, learned court below has rejected the divorce petition filed by the present appellant under Sec. 13 of the Hindu Marriage Act, 1955.

(3.) Submission of the learned counsel for the appellant is, the appellant had proved the fact of the repeated cruelty committed by the respondent by not allowing the appellant to visit his parental home; by offering abusive and aggressive behaviour on every occasion; by not informing the appellant of the death of his mother; by assaulting the appellant at cremation Ghat, during cremation of the mortal remains of his mother and also through other means. Thus, it has been submitted that the respondent had consciously and continuously caused such cruelty to the appellant as may be impossible for him to live in a happy or normal matrimonial relationship, with her.