DHIRAJ JAIN Vs. SHOBHINI GUPTA

JUDGEMENT

(1.) The present appeal has been filed against the judgment and decree dtd. 28/2/2018 passed by the Additional Principal Judge, Family Court, Gurugram, whereby petition filed by Shobhini Gupta-petitioner (respondent herein) under Sec. 13 (1) (ia) of the Hindu Marriage Act seeking dissolution of marriage, has been allowed.

(2.) Marriage between the parties was solemnized on 16/4/2013. Out of this wedlock, no child was born. Both appellant and respondent are Government employees. On account of temperamental differences, they could not pull on together. Finally, respondent-wife filed a petition under Sec. 13 (1) (ia) of the Hindu Marriage Act for dissolution of their marriage on the ground of cruelty and harassment meted out to her. It was stated that the husband (appellant) always misbehaved with the wife and beat her publicly. He used to disturb the mother of petitioner-respondent, who was a diabetic and heart patient, by making phone calls to her. He used to tell the wife that she could not bear a child. Hence, the petition.

(3.) Upon notice, respondent-husband (appellant herein) filed written statement taking preliminary objections with regard to concealment of material facts; petition being false, vexatious and not tenable. On merits, all the allegations levelled by the petitioner-wife were denied and prayer for dismissal of the petition was made.