DEEPAK NARANG Vs. BABITA NARANG

JUDGEMENT

(1.) THE present appeal is by the husband aggrieved against the judgment and decree passed by the learned trial Court dismissing his petition for dissolution of marriage.

(2.) THE marriage between the parties was solemnized on 16.1.1996 at Panipat and a female child was born out of this wedlock on 31.1.1997. As per the appellant, the respondent started pressurising him to leave his parent's house and to shift to Panipat to look after the new business started by her father and brother and to help them in running the business. Since he expressed his inability to leave his ailing mother who was chronic patient of heart disease and had already undergone surgery two times and also due to the fact that he was having a satisfactory job but the respondent, instead of conceding to his request, further started pressuring him to leave his parental home for Panipat. She even threatened that she would leave him and would settle with her parents at Panipat. Thereafter, the respondent also started quarrelling with him on trifling matters and to his dismay, she became arrogant, head strong and non-accommodative and started treating his younger brothers as her domestic servants. The appellant brought the conduct of the respondent to the notice of her parents and requested them to visit Faridabad. Her maternal uncle visited Faridabad on 9th or 10th March, 1996 who promised to send the parents of the respondent to Faridabad. The respondent did not do any household work and refused to serve his ailing mother. However, in the month of May, 1996, the father of the appellant visited Panipat but, instead of making the respondent understand, he started finding fault with the appellant. Due to this attitude of the respondent, relations became strained between the parties.

(3.) IT is further alleged that the respondent filed a complaint under Section 406/498-A/34 I.P.C. in the Court of Chief Judicial Magistrate, Panipat. The appellant and his parents applied for grant of anticipatory bail. At that stage, the appellant brought the respondent back to the matrimonial home on 17.1.1998 believing the representation of the respondent and her father that they were willing to settle the matter and the respondent was willing to withdraw the complaint. However, on 18.3.1998, the father of the respondent came to Faridabad and instigated the respondent to file a false complaint against the appellant. The respondent accordingly made a complaint wherein the appellant was made to sit in the Police Station for hours. At the back of the appellant when he was in the police station, the respondent went to her parental house at Panipat taking away one year old child of the appellant without his consent or knowledge.