RAMKRISHNA BHARGAVA Vs. JOYTI BHARGAVA

JUDGEMENT

(1.) Aggrieved by the judgment dated 27.09.2008 pronounced by the 3rd Additional District Judge, Vidisha, in case No. 13A/2008 HMA, by which the learned Trial Court has dismissed the application filed by the appellant / husband under Section 13 (1) (A-1) of the Hindu Marriage Act, 1955. The appellant / husband has filed this appeal under Section 96 of the Code of Civil Procedure 1908.

(2.) It is not disputed that the appellant and respondent are the husband and wife. Their marriage was solemnized on 28th November, 2005 by observing Hindu Customs.

(3.) The factual matrix before the Trial Court was that the appellant filed a petition for a decree of divorce on the ground that two months after their marriage, the respondent wife did not observe the marital obligation. She behaved roughly with the parents of the appellant. She also insisted him to live in separate house. Thinking that time would come when everything will be normal. The appellant started living with her in separate house. But her behavior did not change. She had been quarreling with the appellant for petty matters. She always tried to insult the appellant. She left her matrimonial home 15th months ago and started living at village Kotichaar Kala with her parents. Despite several attempts to bring her by the appellant and his parents did not bring any fruitful result.