VAISHALI NITIN CHAVAN Vs. NITIN SHANKARRAO CHAVAN

JUDGEMENT

(1.) This appeal under Sec. 100 of Code of Civil Procedure takes exception to the judgment and decree passed in H.M.P. No. 458/2016 filed by the husband against the wife seeking divorce on the ground of cruelty. The said petition came to be allowed. Decree came to be passed of dissolution of their marriage. This decree was challenged in Regular Civil Appeal No. 48/2017 unsuccessfully. Hence, this appeal.

(2.) Parties are referred to as wife and husband for the sake of convenience.

(3.) Marriage between the parties was solemnised on 15/4/2009. A daughter is begotten from the said wedlock. It is the case of the husband that after marriage, the parents of the wife frequently used to visit the matrimonial home and used to cause interference in their marital life. It is claimed that on 17/10/2010, wife without any intimation left matrimonial home and went to her parents home. On 24/10/2010, he went to the parental house of wife but was insulted there. On 8/10/2010, wife gave birth to a female child. Visit of husband and his family members to parental house of wife resulted into their insult. There is allegation against the wife that she made false allegation against father of the husband of he outraging her modesty. Wife used to give threats for committing suicide and sending husband and his family members to jail. On these amongst other contentions, cruelty is claimed by husband to have been committed by the wife.