PUNEET CHITLANGIYA Vs. SMT. ARCHANA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) We note that the respondent did not contest the petition seeking divorce by the appellant. She has not even appeared in the appeal in spite of being served.

(3.) Case of the appellant was that at the time of the marriage he was working as an Associate Professor with Mahatma Gandhi Hospital, Jaipur. After marriage on 26.6.2012 the respondent lived in his ancestral house in Sikar. His job as a doctor gave him very little time to be with his wife and she did not like the same. Whenever he would go to Sikar, she would deny sex to him. Both of them resolved on 5.3.2014 to dissolve the marriage by consent on terms recorded in a deed of settlement.