MANOHAR RAMCHANDRA JADHAV Vs. SANGITA MANOHAR JADHAV

JUDGEMENT

(1.) By this Family Court Appeal, the Appellant - husband challenges the Judgment and order dated 18th September, 2014 passed by the Principal Judge, Family Court, Aurangabad in Petition No.A-351 of 2008 thereby dismissing the Petition filed by the Appellant for dissolution of marriage and decree of divorce on the ground of cruelty and adultery.

(2.) The case of the Appellant as disclosed in the petition filed by him for a decree of divorce, in brief, can be stated as under:

(3.) Respondent No.1-wife has filed written statement in the Petition and denied all the allegations levelled by the Appellant-husband against her. She has denied the allegations of ill-treatment and cruelty. The submissions of Respondent No.1-wife can be stated, briefly, as under: