MAHENDRA KADUBA WAHULE Vs. REENA MAHENDRA WAHULE

JUDGEMENT

(1.) The appeal is filed against judgment and order of proceeding No. A-154/2014, which was pending before the Family Court Aurangabad. The proceeding filed under section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act" for short) for divorce is dismissed by the Family Court. Both the sides are heard.

(2.) In short, the facts leading to the institution of the present proceeding can be stated as follows :-

(3.) The proceeding for divorce is filed on the grounds of cruelty, desertion and illicit relations of the wife with a person. The said person is named in the petition by the husband. It is his contention that right from the beginning, the wife was not ready to cohabit with him, she used to return to parent's house and on inquiry, she admitted that she had affair with the said person and she had married with the present petitioner only due to insistence of her mother and brother.