DR.-X HUSBAND Vs. DR.-Y WIFE

JUDGEMENT

(1.) This Appeal is filed by the Appellant -husband an Ophthalmologist (hereafter referred as "Petitioner"), whose Petition for divorce against the Respondent - wife B.H.M.S. - practicing Homeopathy (hereafter referred as "Respondent") has been dismissed by the Family Court, Aurangabad in Petition No. A.263 of 2006. Keeping in view the nature of dispute, we have blocked the names of the parties in the cause title.

(2.) Succinctly put, the marriage between the parties took place on 29th November 200 They lived together happily for some time and then due to disputes, the Petitioner claims that the Respondent deserted him on 30th December 2003. The Respondent claims that she was beaten and left at the place of her parents on 4th December 2003. Petitioner - husband earlier filed Divorce Petition No. A.46 of 2004 on 3rd February 2004. The Respondent received summons in that matter on 9th February 2004. Thereafter few incidents took place and the Respondent filed F.I.R. leading to criminal case against the Petitioner and his other family members. The Petitioner withdrew earlier divorce Petition due to further developments. The present Petition No. A.263 of 2006 came to be filed later on, on 27th September 2006, which has now been dismissed by the Family Court on 27th March 2008.

(3.) To understand the disputes between the parties, it is now necessary to refer the facts in some more details.