SANJEEV KUMAR Vs. RUMA DEVI

JUDGEMENT

(1.) THE present appeal has been directed against the judgment and decree dated 15.10.2010 passed by the Additional District Judge, Kurukshetra, whereby the petition filed by appellant -Sanjeev Kumar seeking dissolution of marriage of the parties by a decree of divorce has been dismissed. The marriage of the parties was performed on 17.11.2003 at Kurukshetra according to Hindu rites and ceremonies and a male child was born out of this wedlock on 7.3.2005. The appellant has complained against the conduct and behaviour of the respondent -wife inter alia levelling the following allegations: - -

(2.) DENIAL of sexual relationship for a period of two months after marriage.

(3.) REFUSAL to do any domestic work by saying that she is not a domestic servant.