SANDEEP JAIN Vs. RICHA GARG

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 20/1/2018 passed by Family Court No. 3, Kota whereby the petition filed by appellant/husband under sec. 13 of the Hindu Marriage Act, 1955 (the Act) for dissolution of marriage between the parties, has been dismissed.

(2.) The appellant and the respondent entered into wedlock on 20/2/2006. They lived together for some time at Mumbai and the couple was blessed with a girl child on 21/4/2008, however due to disputes, they started living separately since 29/10/2012.

(3.) The petition under Sec. 13 of the Act was filed seeking dissolution of the marriage on the ground of cruelty and desertion on 10/11/2014. the petition was opposed by the respondent/wife by making counter allegations against the appellant including allegations in relation to his character.