REKHA Vs. RAM

JUDGEMENT

(1.) HEARD .

(2.) ADMIT . By consent of the parties, the appeal is taken up for final hearing.

(3.) THE appellant and the respondent are married to each other on 25.1.1998. The couple has been blessed with one male child. The petition came to be filed by the respondent husband under Section 13(1) (i -a) & (i -b) of the Hindu Marriage Act, 1955 (hereinafter referred to as the "said Act") for a decree of dissolution of the marriage. It was the contention of the respondent/petitioner that the appellant wife was not behaving properly with the members of the family and was always quarreling with the petitioner as well as his family members. It is contended that on account of the said behaviour of the wife, the husband was required to take a room on rent from Smt. Gaware and was residing there. However, at that place also, the wife was not residing properly. She was not getting up early in the morning and was not doing household work. On the contrary, she used to insist that the household work should be done by the husband. It is the contention of the husband that since he was deaf and dumb, she was taking disadvantage of the same. It is further contended that since the wife was not preparing food, it had adverse effect on the health of the husband and he become unconscious at his work place. It is further contended that she used to send the husband to get prasad from the temple and on his failure to get it, she used to assault him. It is further contended that the appellant wife deserted him on the false pretext that her father has fallen ill and went to her father's place and did not return in spite of various efforts made by the husband. On the contrary, she filed an application for maintenance in the Court at Pulgaon. It was further contended that the appellant wife, in her application, has made false allegations regarding demand of dowry. In this premises, the decree for dissolution of marriage was prayed by the petitioner husband.