SANJANA SANDIP PEDNEKAR Vs. SANDIP SITARAM PEDNEKAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent. By consent of the parties, the appeal is taken up for final hearing and disposal. The marriage of the appellant and the respondent was solemnized on 8.12.2009 at Mumbai as per Hindu Vedic Rites. It is the case of the respondent that the appellant who was his wife, treated him with cruelty, hence, the respondent filed a petition i.e. Petition No. A-419 of 2011 for divorce on the ground of cruelty. The said petition came to be allowed by the Family Court, Mumbai by judgment and order dated 19.12.2012. Being aggrieved by the said order, this appeal has been preferred.

(2.) It is an admitted fact that the marriage between the appellant and the respondent took place on 8.12.2009 at Mumbai as per the Hindu Vedic Rites. The case of the appellant is that the respondent was the daughter of his maternal uncle. There was love affair between both of them and they had even shared physical intimacy prior to the marriage.

(3.) In order to show that the wife treated him with cruelty, the respondent-husband relied on the following instances: