MAHENDER BAROOR Vs. REENA KUMARI

JUDGEMENT

(1.) THIS FAO is directed against the judgment dated 14.5.2014, passed by the learned Addl. District Judge, Ghumarwin, Distt. Bilaspur, H.P. in HMA No. 18/3 of 2008.

(2.) KEY facts, necessary for the adjudication of this appeal are that the appellant -petitioner (hereinafter referred to as the appellant) has instituted a petition under Section 13 of the Hindu Marriage Act, 1955, against the respondent. The marriage between the parties was solemnized on 27.2.2004 according to Hindu rites and customs. A son and daughter were born out of the wed lock. According to the averments contained in the petition, the respondent had been using abusive and filthy language and thereby created unhealthy atmosphere at home. She also threatened the petitioner and his family members with dire consequences. The appellant's father had allotted them a separate house, however, the respondent never used to clean the house. She had been leaving the matrimonial house without any information. False complaints were filed by the respondent against the appellant and his family members.

(3.) THE rejoinder was filed by the appellant. The issues were framed by the learned Addl. District Judge, Ghumarwin, Distt. Bilaspur on 14.6.2011. The learned Addl. District Judge, Ghumarwin, Distt. Bilaspur, dismissed the petition on 14.5.2014.