ANAND RANJIT LALCHANDANI Vs. BINKAL

JUDGEMENT

(1.) The appellant and the respondent got married on 27 th December 2010. Out of discord, they started living separately since January 2012. There are various proceedings initiated by the respondent - wife against the appellant - husband, amongst others the proceedings under the provisions of Protection of Women from Domestic Violence Act , 2005, the criminal proceedings for the offences punishable under Sec. 498A of the Indian Penal Code, 1860 and the present proceedings initiated by the husband for divorce under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 on the grounds of cruelty and desertion.

(2.) The fact remains that the parties hereto are not blessed with any issue.

(3.) The claim put forth by the husband for divorce under Sec. 13 of the Hindu Marriage Act, 1955 was turned down by the Family Court, Mumbai, Bandra thereby rejecting Petition No.A-655 of 2013 vide the impugned judgment dtd. 27/7/2017, which has led to the filing of present family Court appeal.