NITIN BHAURAO TIDKE Vs. SUJATA NITIN TIDKE

JUDGEMENT

(1.) Parties were married at murtizapur on 26th February 1993.

(2.) According to the appellant, the respondent started raising quarrels with the appellant and with appellant's mother after 3 to 5 months of normal stay at matrimonial home. According to the appellant, the wife refused to attend to the day-to-day activities in the house, such as cooking, serving the food etc. The appellant claims that due to this behaviour of the respondent, they were alloted a separate room in the house. The respondent, however, used to remain out of house for the whole day without informing her whereabouts, and used to quarrel on enquiry.

(3.) After birth of a child, the respondent turned more arrogant and abused the husband-appellant in a filthy language and left the house with her daughter. When the appellant went to fetch her back, he was insulted. Ultimately, she was brought back by relatives. Even on return, her behaviour remained unchanged. According to appellant, she threatened of criminal action and that the husband and his relatives were put behind the bars. She also got her second pregnancy aborted. She ultimately left the matrimonial house by leaving the child on 31st March, 1996, informing that she had no desire to co-habit and announcing that she was thereby breaking matrimonial ties.