RAJU KUMAR Vs. SUSHILA DEVI

JUDGEMENT

(1.) Heard the parties.

(2.) The present appeal has been filed under Sec. 19(1) of the Family Court Act, 1984 impugning the judgment and decree dtd. 25/1/2016 passed by learned Principal Judge, Family Court, Jehanabad in Matrimonial Case No. 32 of 2013, whereby the matrimonial suit, preferred by the appellant, seeking dissolution of marriage on the ground of cruelty and desertion, has been dismissed.

(3.) The case of the appellant as per petition filed before the Family Court is that the marriage of the appellant with respondent was solemnized on 24/6/2002 as per Hindu Rights and Customs. After marriage, the respondent came to the house of appellant and lived together as husband and wife for two months. During stay at her matrimonial house, the behaviour of the respondent with her husband and other in-laws family members were not amicable during her stay, the respondent always misbehaved, humiliated and rebuked the appellant-husband in presence of his parents and relatives to lower down the reputation of the appellant. Ultimately, the respondent left her matrimonial house in the year 2009 with all her ornaments and since then she has been staying at her parental house. The appellant- husband made all his efforts to reconcile the matter with the respondent-wife but all his efforts went in vein.