BRIJESH KUMAR Vs. VANDANA SRIVAS

JUDGEMENT

(1.) AGGRIEVED by the judgment pronounced on 28.09.2013 by Additional District Judge, Ganjbasoda district Vidisha (M.P.) in Civil Suit No. 126 -A/2012(HMA), the appellant/husband has filed this appeal under Section 28 of the Hindu Marriage Act, 1955 (for brevity "the Act").

(2.) IT is not disputed that marriage of the appellant with the respondent was solemnised in the year 2001 by observing Hindu rites. Due to their wedlock, they have two girls named Unnati and Harshita.

(3.) THE respondent denied all the averments made by the appellant and pleaded that she was observing the duties very seriously. She never neglected her family. The appellant is the son of an advocate notary. He is efficient in photography and videography. Under the influence of his father, he is torturing and harassing the respondent/wife. There is no reason to dissolve the marriage. The family members also instigated the appellant for Rs. 1.00 lac as dowry. She was not being treated properly. As no male child is born to her, they are despising her. On 08.06.2010, even after the improper response of the appellant/husband, she along with her children came to her maternal home. But the appellant and his parents driven her out. The appellant cannot escape his liability and he is not entitled for a decree of divorce.