RAKESH Vs. POOJA RANI

JUDGEMENT

(1.) Appeal is directed against judgment and decree dtd. 4/12/2025 passed by learned Family Court/Additional District Judge, Bhadara District Hanumangarh in Civil Original Case No.128/2019, vide which the learned Judge has allowed the divorce petition of respondent-wife filed under Sec. 13(1) of Hindu Marriage Act.

(2.) Brief facts of the case are that the marriage between the appellant and the respondent was solemnized on 29/4/2018 at Village Bhanai in accordance with Hindu rites and customs. Thereafter, the respondent-wife started residing at the matrimonial home situated in Village Kharsandi. On 8/8/2019, the respondent instituted a petition under Sec. 13(1) of the Hindu Marriage Act, 1955 seeking dissolution of marriage on the grounds of cruelty and desertion. In the petition, it was alleged that at the time of marriage, sufficient dowry and stridhan were given by her family, yet she was subjected to harassment and cruelty by the appellant and his family members on account of alleged dissatisfaction with dowry and further demands of cash and a car.

(3.) Learned counsel for the appellant argues that the impugned Judgment and decree dtd. 4/12/2025 has been passed without properly appreciating the true facts and circumstances of the case and merely on the basis of statements made by the witnesses produced by the respondent. He states that the findings of the learned Trial Court are based on false, frivolous, and unsubstantiated allegations, particularly with regard to adultery, which have been wrongly attributed to the present appellant.