MANOJ KUMAR SONI Vs. DEEPTI SONI

JUDGEMENT

(1.) AGGRIEVED by the judgment pronounced on 23rd November, 2009, by the Third Additional District Judge, Vidisha, in case No.69 -A/2008 (H.M.A), the applicant/ husband has filed this appeal under Section 28 of the Hindu Marriage Act, 1955.

(2.) IT is not disputed that the marriage between the applicant/husband and the non -applicant/wife was solemnized on 7th March, 2006 at Agrawal Dharmshala, Vidisha, by observing Hindu customs.

(3.) THE non -applicant/wife, at the other hand, denied all the averments and claimed that she has never refused to conceive. For making it a ground of divorce, such an allegation has been levelled. The applicant/husband and the non -applicant/wife voluntarily agreed for the marriage. The allegations have been levelled by the applicant with intent to spoil the life of the non -applicant. The father of the non - applicant is working as auto driver at Delhi and is supporting his family. The non -applicant/wife is living at village Silvani with his maternal uncle who performed the marriage and spend the marriage expenses of the non -applicant.