SANJEEV KUMAR CHUGH Vs. ANJILI

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 02.12.2004 passed by Additional District Judge, Jalandhar, dismissing the petition filed by the appellant under Section 13 of Hindu Marriage Act (Act for short ).

(2.) The marriage between the parties was solemnized on 17.05.1997 and one child was born on 21.02.1999. It was alleged that the respondent was completely under the influence of her mother and immediately after the marriage she started visiting her mother every day. She was working in State Bank of India and before returning to the matrimonial home after duty, she would first go to and visit her mother. She remained in the house of the appellant for a short period but during that time she made his life hell. She kept pestering the appellant. The appellant lived separately from his parents. However, he could not accede to her request as he was the only son and there was sufficient accommodation in their house. The respondent was disobedient, disrespectful and abusive towards the appellant and his parents in routine and also in presence of his relatives. On many occasions, she left the matrimonial home and started living with her mother and would come and go according to her whims. Finally, she deserted the appellant on 24.08.1998. He made efforts to bring her back, but to no avail.

(3.) The respondent did not attend the marriage of the sister of the appellant and the child was also born while she was living with her mother. When the appellant and his parents went to meet her in the hospital where she delivered the child, they asked her to accompany them on discharge from the hospital, but she refused.