ASHOK KUMAR Vs. ANUPAMA SHARMA

JUDGEMENT

(1.) THIS appeal is filed by Ashok Kumar -appellant/petitioner assailing the judgment and decree dated 01.12.2014 passed by the learned Additional District Judge, Karnal in H.M.A. case No. 2 of 2014 dated 24.01.2012/05.09.2014 whereby his petition under Section 9 of the Hindu Marriage Act, 1955 (for short 'the act of 1955'), was dismissed. The relevant facts which need elaboration are as under:

(2.) FURTHER , elaborating his allegations the appellant submitted that the respondent used to comment on the status of his family claiming that she belonged to a royal family. During her stay with him at the matrimonial home whenever she was asked to perform the household affairs she felt uneasy and asked him to engage a servant for doing the work. Submitting that he had tried his level best to keep the atmosphere in the house as per liking of the respondent and to carry on the marital tie in a harmonious manner but the respondent under the complete influence of her parents had been behaving like a puppet in their hands. Although he had been trying to reconcile the dispute but the respondent had refused to join his conjugal company which necessitated filing of the present petition.

(3.) ON the pleadings of the parties, following issues were settled by learned trial court: