SURENDER Vs. MEENA

JUDGEMENT

(1.) Assailing the judgment and decree dated 04.10.2014 passed by learned Additional District Judge, Rohtak, dismissing the petition under Section 13 of the Hindu Marriage Act, 1955 (in short "the Act of 1955") filed by Surender appellant-husband for dissolution of his marriage with respondent Meena-wife, the instant appeal was preferred by the appellant.

(2.) The facts extracted from the record are recapitulated hereunder:-

(3.) The respondent contested the petition. Besides raising preliminary objections with regard to maintainability of the petition and cause of action etc., she submitted that the female child Tannu was born to her on 15.11.2005 and not on 14.11.2007 as pleaded by the appellant. She denied all allegations levelled by the appellant relating to her behavior and pleaded that she was handicapped since birth and was unable to move on feet. After marriage, the appellant, his mother, sister and brother-in-law had started harassing her physically and mentally. At times she used to be severely beaten. When she gave birth to a female child, the appellant and his family members remarked that 'she was enough for them and she had created another problem by giving birth to a female child'. She was not allowed to take care of the child and was only asked to do the entire domestic work. Because of mal-feeding and neglect by the appellant, the child expired in the month of April, 2009.