GANESH Vs. REKHA

JUDGEMENT

(1.) BY this appeal filed under Section 19 of the Family Courts Act, 1984, the unsuccessful petitioner/husband, is challenging the judgment and order dated 13.05.2013, passed by the learned Principal Judge, Family Court, Nagpur thereby dismissing the petition for divorce filed by the petitioner/husband against the respondent wife. For the sake of convenience, the appellant/original petitioner shall be referred to as the petitioner/husband and respondent shall be referred to as the wife.

(2.) THE facts leading to the institution of the present appeal can be summarized thus - -

(3.) ACCORDING to the petitioner/husband, when thereafter his son Gopal was ill and was admitted in Mayo Hospital, Nagpur. This fact was not even disclosed to the petitioner and when he went to meet his son, the respondent/wife quarreled with him.