RAMROOP RATHORE Vs. RAJKUMARI

JUDGEMENT

(1.) APPELLANT who is the husband of the respondent filed this appeal under Section 19 of the Family courts Act, 1984, against the impugned judgment and decree dated 14-12-2000 passed by the VIIth Additional District Judge in Civil Suit No. 218a/99 HMA by which the petition under Section 13 of the Hindu Marriage Act filed by the appellant has been dismissed.

(2.) IT is not in dispute that the marriage of the appellant with the respondent took place on 11-7-1994.

(3.) THE appellant filed a petition for dissolution of marriage on the ground that after eight days of the marriage, the respondent left the house of the appellant. On 3-9-1999, appellant along with father-in-law and relatives went to take her back from his in-laws house. But the respondent refused to come with him as she did not like the appellant. Appellant also got information that the respondent is having illicit relationship with other man and also having a child of one year old. Appellant filed the petition for dissolution of marriage mainly on the ground that the respondent is not willing to live with him and she is having illicit relationship with the other man and also gave birth to a child due to illicit relationship of the respondent.