RAJEEV RANJAN Vs. GITANJALI KUMARI

JUDGEMENT

(1.) The instant appeal has been filed challenging the legality and propriety of impugned judgment passed on 24/8/2022 and decree signed on 1/9/2022 by learned Additional Principal Judge, Additional Family Court-I, Ranchi whereby and whereunder the Original Suit No.312 of 2015 filed by the plaintiff-appellant-husband under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 for a decree of divorce has been dismissed. Factual Matrix

(2.) The brief facts of the case of the appellant-husband as narrated in the plaint, is that the marriage between appellant (plaintiff) and respondent (defendant) was solemnized on 6/6/2014 at Teus District Sheikhpura as per Hindu rites and customs in presence of their relatives and friends and after marriage the appellant along with the respondent came to Adarsh Nagar, Tatisilwai Ranchi and they lived together in the house of appellant as husband and wife.

(3.) It has further been stated that after two days of the marriage the respondent's behaviour became very rude against the appellant and his family members and she started torturing them with her behaviour and her taunt. She started quarrelling with appellant's mother and torturing with rude language and she told to the appellant's mother "Bhikhmanga and mere Papa Ke Samne Tumlogo Ki Aukat Kuch Bhi Nahi Hai, Tum Log Ek Bhikmanga Pariwar Ke WansAj Ho" and she started to pressurize the appellant to live alone from his family.