JITENDER SONI Vs. MANISHA VERMA

JUDGEMENT

(1.) The present appeal has arisen out of the judgment and decree dated 28.7.2015 passed by the learned District Judge, Family Court, Gurgaon vide which petition filed by the appellant-husband under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act'), was dismissed.

(2.) The brief facts of the case are that the appellant-husband was married to the respondent according to Hindu rites and ceremonies on 24.11.2008. It was an arranged marriage. No child was born out of the said wedlock. The assertions made by the appellant before the Family Court were that while going to Manali for honeymoon just after 2-3 days of marriage, the respondent tried to jump out of the running taxi and started shivering and on many occasions she used to talk in foul language and kept herself locked in bathroom for several hours. It was also averred that the respondent-wife would lit lamp at night and many times she used to sleep for 24 hours at a stretch. The appellant-husband approached the parents of the respondent-wife but they extended no help. The appellant gathered information from the neighbours of the respondent-wife that before marriage, the respondent-wife used to remain ill and was suffering from mental disease and had been under treatment since 9.8.2007.

(3.) Further stand taken by the appellant was that the respondent never showed any interest in the domestic work and used to make lame excuses to perform her matrimonial duties. The respondent being a short tampered lady, caused mental harassment and torture to the appellant. The respondent-wife left the matrimonial home without the consent of the appellant-husband in September, 2009. Efforts for bringing her back failed. Rather the parents of the respondent had ill-treated the appellant-husband when he made a request to bring her back.