NEELIMA Vs. DHIRAJ SINGH

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 19/03/2013 passed by the family court in Civil Suit No. 49-A/2011.

(2.) Plaintiff/ Respondent filed a suit for divorce under Section 13 of the Hindu Marriage Act. He pleaded that marriage of respondent with appellant was solemnized on 22/01/2006 at Mandideep District Raisen. From their wedlock a son was born. When the plaintiff had gone to the house of defendant/ appellant, he was ill-treated. Defendant abused family members of the plaintiff. Defendant lodged report under Section 498-A of IPC against the plaintiff and his family members. On the basis of aforesaid report, plaintiff his father, mother, brother and his wife were prosecuted for commission of offence punishable under Section 498-A of the IPC.

(3.) The trial court acquitted the family members of the plaintiff vide judgment dated 28/10/2013. The defendant was living separately without any reason for last two years and inspite of his best efforts she did not return back.