YOGESH ARUN SONAWANE Vs. SAU. JYOSTNA YOGESH SONAWANE

JUDGEMENT

(1.) ADMIT . Heard finally with the consent of the learned Counsel for the parties as record and proceedings are received.

(2.) BY this appeal, the appellant - husband challenges the judgment of the family Court, Akola dated 15.12.2012, dismissing the petition filed by the appellant - husband for dissolution of marriage on the ground of desertion and cruelty.

(3.) THE wife filed the written statement and denied the claim of the husband. It was denied by the wife that she continuously pestered the husband for residing separately and away from his family members. It is pleaded that the mother of the husband treated her with cruelty. It is pleaded that she was asked to cook the food and perform the matrimonial duties despite the fact that she was pregnant and was asked by the Doctor to stay away from the kitchen. It is pleaded that the mother of the husband abused her when the husband was away from the matrimonial home and had gone to Nashik for his professional duties. It is pleaded that when the wife informed the husband after his return from Nashik about the cruel behavior of the husband's mother and his elder brother, the husband got agitated and argued with her. It is pleaded that she was prevented from talking with her parents on the telephone when the husband was away. It is pleaded that the mother of the husband started arguing with her when she was searching for some biscuits on 21.1.2007 as she was hungry. It is pleaded that she was compelled to leave the matrimonial home on 6.3.2007 and she stayed with her parents since then, along with her two daughters. It is pleaded that the separate residence arranged by the husband was in a very bad locality and was inconvenient. It is pleaded that the separate residence was secured by the husband in a locality of labourers and the residence had a roof of tin -shed. The wife sought for the dismissal of the Hindu Marriage Petition.