(1.) The appellant-husband has filed this Family Court Appeal against the Judgment and Order dated 2nd April, 2012 passed by the Family Court in Petition No. A-22 of 2010 whereby this Petition seeking divorce on the ground of cruelty as provided for under Section 27(d) of the Special Marriage Act, 1954 ( for short, "the act") has been dismissed.
(2.) The appellant-husband entered into the matrimonial alliance with respondent-wife on 10th July, 2008 by registering the marriage with the Registrar of Marriages, Old Custom House, Shahid Bhagatsingh Marg, Fort, Mumbai No.1. Parties have no issue from the wedlock.
(3.) It is the case of the appellant that from the day of their marriage the respondent was not very happy and was not talking with him and his family nicely. On the next day of the marriage itself, the respondent informed the appellant and his parents that her father had forced her into this marriage and had not allowed to get married to the person she wanted to and she had no intention to continue with this marriage and would do everything to break- up this marriage as she wanted a divorce.