AMAR JYOTI CHAUDHARY Vs. ALKA CHAUDHARY SRIVASTAVA

JUDGEMENT

(1.) Heard Sri Ashok Kumar Verma, learned counsel for appellant, Sri Ganesh Kumar, learned counsel for respondent and perused the record.

(2.) Sri A.K. Verma, learned counsel for appellant submitted that marriage between appellant/Amar Jyoti Chaudhary and respondent/Smt. Alka Chaudhary Srivastava was solemnized as per Hindu rites and rituals. At that time, the appellant/Amar Jyoti Chaudhary was working on the post of Manager, Customer Services, HEL, Lucknow and respondent/Smt. Alka Chaudhary Srivastava was working on the post of Senior Scientist at Aurangabad.

(3.) He further submitted that thereafter in spite of the best effort made by appellant, respondent/Smt. Alka Chaudhary Srivastava did not live with appellant at Lucknow rather chosen to live at Aurangabad where she was posted. Appellant had tried his best that respondent/Smt. Alka Chaudhary Srivastava live with him but she was not willing to live with him due to her career at Aurangabad, in spite of the said fact, the appellant had tried his level best to resolve his matrimonial dispute. Respondent/Smt. Alka Chaudhary Srivastava was got examined by Dr. Prakash Patel at Bombay and in the medical examination it was found that she was not able to conceive even after the treatment, but he could not succeed in resolving the same and respondent in clear terms had shown her intention not to make any relationship with appellant rather live separately at Aurangabad.