LALIT KUMAR WADHWA Vs. MADHU WADHWA

JUDGEMENT

(1.) The instant appeal filed under Section 28 of the Hindu Marriage Act, 1955, read with Section 96 of Code of Civil Procedure (C.P.C.) arises from the judgment and decree dated 30 April 2013 passed by the Additional District Judge, Court No. 10, Saharanpur, in Original Suit No. 513/2009 (Lalit Kumar Wadhwa Versus Smt. Madhu Wadhwa), instituted by the appellant under Section 13 of the Hindu Marriage Act, 1955, seeking decree of divorce on the ground of cruelty has been dismissed.

(2.) The brief facts giving rise to the appeal is that appellant-husband herein instituted a suit against the respondent-wife seeking dissolution of marriage on the ground of cruelty.

(3.) As per plaint allegation, marriage between the appellant and the respondent was solemnized on 5 March 1994 as per hindu rites and customs. Two daughters, Jasmin and Juhi, were born from the wedlock who presently are residing with the respondent. It was alleged that the respondent is an outgoing lady of independent thought, she takes less interest in family and domestic chores, however, despite the appellant counselling the respondent, the relationship between the appellant and respondent deteriorated.