SANJAY Vs. LAXMI

JUDGEMENT

(1.) The husband Sanjay, who is denied divorce from his wife Laxmi sought on the ground of cruelty and desertion vide judgment dated 4.3.2008 passed by the Principal Judge, Family Court, Indore in H.M.A. No.67/2006, has preferred this first Appeal.

(2.) Both the parties have admitted that their marriage was solemnized on 3.7.2000 in Indore as per Hindu rites and rituals and that they are living separately since 7.3.2001.

(3.) Allegations of the appellant are that after the marriage, he wanted to have child as he got married at late age; but the respondent denied for the same. She was taking contraceptive pills to avoid pregnancy. When the fact came to the knowledge of the appellant, he exhorted her; but she didn't agree and also didn't stop consuming the pills. Only after two months of marriage, she even refused cohabitation. She also denied to discharge marital obligations of wife and deprived the appellant from the marital pleasure. After 8 months of marriage, on 7.3.2001, she finally left his house, started residing with her parents and never returned thereafter.