SUJEET KUMAR CHATURVEDI Vs. SITA

JUDGEMENT

(1.) This appeal has been filed under Section 28 of the Hindu Marriage Act by husband being aggrieved by the impugned judgment and decree dated 11.09.2013 passed by the learned 2nd Additional District Judge, Rewa in H.M.A. Case No.20-A/2012, whereby the application under Section 13(1)(a) and (1-b) of the Hindu Marriage Act filed by the appellant has been dismissed.

(2.) It is not in dispute that the marriage between the appellant and respondent was solemnized on 1.5.1990 as per Hindu Customs. The appellant and respondent have child born from their wedlock.

(3.) Brief facts of the case are that, the appellant and respondent are husband and wife. Sometime after the marriage, the behaviour of the respondent/wife was cruel with the appellant and his family members. She has been residing separately from her husband, at her parental house for more than ten years. Therefore, the appellant filed a case for divorce on the ground of desertion and cruelty under Section 13(1)(a) and (1-b) of the Hindu Marriage Act against the respondent.