ANMOL VERMA Vs. RADHIKA SAREEN

JUDGEMENT

(1.) Feeling aggrieved by the judgment and decree dtd. 22/7/2019 as handed down by learned Principal Judge, Family Court, Panchkula (for short, 'the trial Court') whereby the petition preferred by the appellant-petitioner-husband (here-in-after to be referred as 'the petitioner') against the respondent-wife (here-in-after to be referred as 'the respondent') under Sec. 13 of the Hindu Marriage Act, 1955 (for short, 'the Act') for seeking the dissolution of their marriage by way of a decree of divorce, has been dismissed, the petitioner has filed this appeal.

(2.) Shorn and short of unnecessary details, the facts, as canvassed by the petitioner in the petition, are that the marriage between the parties was solemnised on 26/9/2014 at Chandigarh according to Hindu rites and ceremonies. No issue has born out of this wedlock. The respondent is quite arrogant and rude person and she used to quarrel with him and his family members over petty matters and to frequently threaten to commit suicide. She did not attend the religious function of 'Sai Sandhya', arranged by his family, on 11/1/2015. He, along-with the respondent as well as his mother and sister, had gone to Mata Naina Devi Temple on 25/1/2015 to pay obeisance and the respondent created a scene and even slapped him there in the presence of the entire gathering and while returning from there, they visited the Gurudwara at Anandpur Sahib and she created nuisance there also. After returning to Panchkula, she left their home on 26/1/2015 and took away her belongings. Then, on 27/1/2015, she and her parents came to Panchkula and she (respondent) banged at the doors and windows of their house and shouted loudly and also threatened to involve him in some false complaint/case.

(3.) The petitioner has also averred that on 1/2/2015, the respondent called him and expressed her desire to end the relationship with him. On 9/2/2015 and again on 15/2/2015, she had come to their house at Delhi and had taken away all her belongings including her educational qualification certificates and clothes etc. On 26/2/2015, the respondent came there in the midnight at about 01.00 A.M. and started shouting. He opened the door and she entered into the house but throughout the night hours, she quarrelled with him and thus, mentally harassed him. On the same date, she again created a scene in the evening hours and started crying after deliberately locking the room of their house while he was in the office and sent messages to him and his mother threatening therein that she would commit suicide. In these circumstances, he got a DDR lodged at the Police Station at Delhi to seek protection from her. Then, she returned to her parental house at Ambala and again, visited his house at Panchkula along- with her parents and tried to forcibly enter into the house. On 2/3/2015, she lodged a complaint with the Crime Against Women Cell against him, his mother and sister as well as his uncle but later-on, she made a statement before the police authorities to the effect that she did not want to pursue her complaint further and the same be filed and accordingly, the said complaint was filed. However, during the pendency of this complaint, he and his family members were called by the police authorities on 7th, 9th, 12th and 14/3/2015 and the respondent and her parents misbehaved with them on the said occasions.