RAJIV CHOUKSEY Vs. KIRTI CHOUKSEY

JUDGEMENT

(1.) This appeal is directed against judgment and decree dated 6.2.2006 passed by Ist Additional District Judge, Hoshangabad in Hindu Marriage Case No. 27-A/05 by which a suit filed by the appellant under Section 13 of the Hindu Marriage Act, 1955 was dismissed.

(2.) Facts, in short of the case are that the marriage between the parties was solemnized on 27.6.1997 at Hoshangabad. From the wedlock, there is a son aged 4 years who is with the Respondent. The allegations in the plaint are that Respondent is of unsound and by concealing this fact, marriage was solemnised. The Respondent remained with the appellant for two days after the marriage but during this period, she had not talked to any person and at second time when she came to in-laws' house, she cut her vains of hands with a razor blade. She was treated by the doctor and thereafter she returned back to her parents house. At second time, she remained for 10 to 15 days with the Appellant but her entire conduct was unnatural. Some other incidents are also quoted in the plaint. It is also alleged that a case under Section 498A of IPC was also got registered in which plaintiff remained in jail for few days. On the aforesaid grounds and on the ground of cruelty, this suit was filed seeking a decree of divorce.

(3.) Respondent contested the suit denying the allegations in the plaint interalia.