(1.) The appellant husband is the original appellant before the Family Court, Pune, who instituted Petition No. A436/ 2005 for getting decree of divorce. The appellant instituted the said petition before the Family Court, Pune. It is the case of the appellant that his marriage with the present respondent wife took place on 6th February, 2003 at Pune and thereafter they resided together till 5th October, 2004. Out of the said wedlock, there are no issues.
(2.) It is further the case of the appellant that he is serving as an Accountant in Gurunanak Marketing Company and was drawing salary of Rs. 5,000/per month. As against that, respondent is serving at S.O.S. Smart card, Poolgate, Pune and was getting salary of Rs. 5,000/. According to the appellant, there was happiness in the initial period of their matrimonial life but thereafter the respondent wife started describing the appellant as a Computer Engineer. According to the appellant, the respondent was under the impression that the appellant is a Computer Engineer and, therefore, she gave consent for the marriage. On the said ground, the respondent used to give insulting treatment to the appellant husband and that continuously she used to tell that the appellant is not a Computer Engineer but is an Accountant. It is alleged in the petition that the respondent was not taking proper care of the appellant and she was not waiting for the appellant for taking food together.
(3.) It is also the case of the appellant that the respondent was not cooperating him in the matter of physical relationship. It is also alleged that at the time of engagement, father of the respondent gave Rs. 31,000/to the appellant which amount has been spent by the appellant at the time of the marriage. After the marriage, the respondent was insisting the appellant to purchase a two wheeler for her for which she used to refer about payment of Rs. 31,000/which was paid by her father to the appellant. It is the case of the appellant that the behaviour of the respondent was aggressive and she used to insult the appellant from time to time. On these and such other grounds, the petition for divorce was filed by the appellant.