ABHISHEK R. MAHAJAN Vs. DEEPIKA ABHISHEK MAHAJAN

JUDGEMENT

(1.) The appeal takes an exception to the judgment and decree dtd. 20/3/2018 passed by the Family Court No.2, Pune, dismissing the appellant's Petition bearing P.A.No.537 of 2015 filed under the provisions of Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 seeking dissolution of marriage solemnized between the parties

(2.) The Petition pleads that on 8/7/2010, the marriage between the parties was solemnized at Patna, Bihar as per Hindu Vedic Rites and after coming to Pune, the parties entered into a court marriage on 16/3/2011. On 26/3/2013, a daughter named Alisha was born. The case of cruelty put forth in the Petition can be summarized as under:

(3.) It is pleaded that on 1/1/2013, the respondent's brother-Abhishek Kumar came to the matrimonial house and the Respondent and her mother left the house taking all the ornaments and other personal belongings with them. Subsequently a complaint was lodged by the Respondent on 9 th March, 2013 with Yeravada Police Station, wherein the counsellor tried to resolve the issue between the parties and it was agreed that after six months, the Respondent will return to the matrimonial house, which was not complied with. It is pleaded that the Appellant and his father through the counsellor tried to reconcile the issue, however, the Respondent's father abused the Appellant and his father. It is pleaded that the Respondent through her maternal uncle threatened the Appellant on 4/1/2013 and thereby has caused mental and physical cruelty to the Appellant.