AJAY MEHRA Vs. GAURI

JUDGEMENT

(1.) Having lost his case for seeking dissolution of his marriage with the respondent - wife on ground of cruelty in terms of Sec. 13 (1)(i-a) of Hindu Marriage Act, 1955 (here in after referred to as -the Act-) before Ld. Additional District Judge Amritsar, the husband has filed the present appeal.

(2.) According to the petitioner - appellant, marriage between the parties was solemnized on 20/11/2011 according to Hindu rites and ceremonies. It was a simple marriage. No dowry was given or taken except some ornaments given to the respondent by parents of the parties. From the wedlock of the parties, a female child was born on 5/11/2012, who is in the custody of the petitioner.

(3.) Petitioner submitted further that after about four months of the marriage, he noticed that the behavior of the respondent was not normal. He talked about the same to the mother of the respondent, who put off the matter on one or other pretext. He also let it go keeping in view their recent marriage. However, after delivery of the child, the petitioner found that the behavior of the respondent has become more furious and thereafter, the petitioner and his parents came to know that respondent has been suffering from some mental ailment. With passage of time, the behavior of the respondent became more violent and she used to claim to kill herself or other family members. On 2/3/2013, the respondent became so violent that he had to call her mother and sister, who took her to the parental home along with female child. The mother of the respondent also threatened to involve the petitioner and his family members in criminal cases. The respondent also used to threaten the petitioner and his family members to implicate them in false criminal cases by committing suicide.