RAMJI LAL CHOUDHARY Vs. MANGE DEVI

JUDGEMENT

(1.) Laying challenge to judgment and decree dtd. 26/3/2015, whereby the divorce application filed by the appellanthusband under Sec. 13 of the Hindu Marriage Act been rejected by the learned Additional District Judge, Sambhar Lake, Jaipur, this appeal under Sec. 28 of the Hindu Marriage Act, 1955, has been filed by him.

(2.) Facts which are relevant for the purpose of adjudication of the dispute involved in the instant appeal are that on 22/10/2011, the appellant-husband filed an application under Sec. 13(1)(i-a) and (ib) of the Hindu Marriage Act, 1955, against the respondent-wife, contending therein that the marriage between the appellant-husband and the respondent-wife was solemnized in the year 1997 according to Hindu rites and customs. As a result of this wedlock, a daughter was born, who presently resides with the respondent-wife and is about six years old.

(3.) Further, it was contended in the divorce application that from the beginning, the respondent-wife exhibited a quarrelsome and arrogant temperament. Though her behavior was tolerable for some time after the marriage, it started deteriorating approximately seven years ago. The respondent-wife stopped respecting her husband, picked quarrels over trivial matters, and began using foul language toward her in-laws and husband. She frequently returned to her parental home and remained there for extended periods. When the appellant-husband visited to bring her back, she refused to return.