TRIPTI GOHITE Vs. SANTOSH GOHITE

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment and decree dated 02.08.2017 passed in regular Civil Suit No.84-A/2016 by the Family Court, Betul. The trial Court awarded decree of divorce under Section 13 (1) (i A) of the Hindu Marriage Act.

(2.) The respondent/husband filed a suit for divorce under Section 13 of the Hindu Marriage Act. He pleaded that the marriage of respondent and appellant was solemnized on 27.04.2015 at Sadar, Betul in accordance with Hindu rites and rituals. The appellant lived with the respondent from 28.04.2015 to 03.05.2015, for one week. On 03.05.2015, the respondent/husband noticed some messages which were obscene on her mobile no.9926746701. The number from which the messages were came, was saved in the name of 'Dipali', then he enquired from the wife about it, she told him that messages were send by Mr. Sumeet Jain, with whom she had love relationship. Thereafter, the respondent made a call on mobile no.7089894632 and the person told his name 'Sumit Jain' and also told him that he is in love with the appellant and he wants to marry with her.

(3.) On 03.05.2015, the respondent/husband informed his father and mother about the aforesaid incident and relationship of the appellant with Mr. Sumit Jain and after inspection of the bag of the appellant he found one pen drive. When he opened the pendrive, he found number of photographs of appellant and Mr. Sumit Jain. Thereafter, on 07.06.2015 a meeting of Betul Samaj was held. In the aforesaid meeting, the father and mother of the appellant were also present. Members of the committee apprised about the conduct of the appellant and due to aforesaid conduct of the appellant, the prestige of the respondent/husband was lowered in the Society. The appellant left the matrimonial home. Thereafter, number of notices were sent to her. She did not reply. The appellant also lodged a report against the family members of the respondent.