AURN CHETTRI Vs. MADHU CHETTRI

JUDGEMENT

(1.) THIS is an appeal under Section 19 of the Family Courts Act, 1984 filed by the husband/appellant against the judgment and decree dated 17-12006, passed by the Principal Judge, Family Court, Bhopal in Regular Civil Suit No. 16-A/03, whereby the petition filed by the appellant under Section 13(1)(i-a) of Hindu Marriage Act, 1955 seeking divorce against the respondent has been dismissed.

(2.) IT was not disputed in the case that the respondent was married to the appellant on 25-22001 at Jammu.

(3.) ACCORDING to the appellant, respondent is a stubborn type of lady and she used to stay in the hotel with her relatives at Bhopal and used to go to her parent's house without the consent of the appellant and his family members and she always quarrelled and treated him and his family members with cruelty. She also got aborted herself twice against the wishes of the appellant. Respondent left the house of the appellant after quarrelling with him and his family members on 10-12-2002 and was not ready to come back to the appellant. Under the aforesaid circumstances it became impossible for the appellant to live with the respondent. Hence, he filed a petition under Section 13(1)(i-a) of the Hindu Marriage Act, 1955, before the Family Court, Bhopal, seeking a decree of divorce against the respondent.