ANAND Vs. DEEPA

JUDGEMENT

(1.) HEARD . This First Appeal has been filed by the husband aggrieved of the judgment delivered by the Family Court, Ujjain, in Case No.211 -A/2002 whereby, the learned Judge was pleased to dismiss the suit filed under section 9 of the Hindu Marriage Act by the appellant by holding that the appellant was not able to substantiate his case by holding cogent evidence to prove the causes for grant of relief under section 9 of the Hindu Marriage Act. It was held that the reasons given were not sufficient and justifiable.

(2.) THE appellant in this appeal is aggrieved of the impugned judgment has stated that despite giving all love and affection to the respondent wife after the marriage and making no demand of dowry at any point of time, the respondent left the matrimonial home without any cause and stayed in the parental house. She refused to join company of the appellant despite approach of in laws and insulted them.

(3.) IT has been submitted by the appellant that the trial Court failed to appreciate that the respondent was living separately from the appellant without any sufficient cause. The Court also went wrong in holding that it was not the case for restoration of conjugal rights.