SANJEEV KUMAR SINGH Vs. SMT. POONAM SINGH

JUDGEMENT

(1.) Plaintiff-appellant by the instant first appeal is assailing the judgement and order dated 29 July 2009, passed by Additional District Judge (Court No. 2), Ghazipur, in Matrimonial Case No. 102 of 2004 (Sanjeev Kumar Singh v. Smt. Poonam Singh) , whereby, appellant's matrimonial case for dissolution of marriage on the ground of mental cruelty has been dismissed.

(2.) Appellant-husband was married to the defendant-respondent on 10 December 1999 as per hindu custom and rites. After marriage, parties stayed together for two years, thereafter, respondent left the matrimonial home and is residing at her parent's house. The appellant while posted at Baroda (Gujarat), respondent came to stay with the appellant in the rented house, however, she stayed there for 2-3 months, thereafter, left for her parent's house at Ghazipur and since then is residing there. Respondent made false allegation about the conduct of the appellant and lodged false criminal cases, thereby, inflicting cruelty upon the appellant.

(3.) The case set up by the respondent is that the appellant was having illicit relation with the daughter of landlord, therefore, appellant sent her to her parent's house. Aggrieved, respondent sent letters complaining about the conduct and character of the appellant to the higher authorities, landlord and her daughter, neighbour, however, appellant failed to mend himself.