RAJARAM GOVIND SHELGIKAR Vs. ALKA RAJARAM SHELGIKAR

JUDGEMENT

(1.) THE appellant has challenged the order of the Family Court, Pune, dismissing his petition against his wife, the respondent, for divorce, on the grounds of cruelty and desertion under section 13 (1) (i-a) and (i-b) of the Hindu Marriage Act, 1955.

(2.) THE appellant and the respondent were married on 20th June, 1967. They have three children two daughters Aparna and Archana and a son Amit, born on 17-2-1969, 27-1-1971 and 16-7-1974 respectively. For about twelve years, apart from the normal wear and tear of a marriage, the marriage was satisfactory. There is some dispute about this but the same is not relevant. The respondent left the appellant on 23rd September, 1980. The facts leading to this event as well as an incident subsequent thereto require to be considered in the present appeal.

(3.) THE appellant filed the petition on 21st November, 1983. The trial Court accepted the case of the respondent and her testimony, as well as that of her witnesses, disbelieved the appellant and held that it was the appellant in fact, who was guilty of cruelty to the respondent. We are in agreement with the findings of the trial Court.