RAVISHANKAR YADAV Vs. NEHA KUMARI

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Court Act, 1984 is directed against the order/judgment dtd. 18/6/2022 passed by the learned Principal Judge, Family Court, Sahibganj in Original Suit No. 118 of 2017, whereby and whereunder, the petition filed under Sec. 13 of the Hindu Marriage Act, 1955 seeking a decree of divorce by the appellant-husband against the respondent-wife, has been dismissed.

(2.) The brief facts of the case leading to filing of the divorce petition by the appellant-plaintiff, as taken note in the impugned order, needs to be referred herein as under:

(3.) On 7/2/2016, the marriage between the appellant-husband and respondent-wife was solemnized, according to Hindu rites and rituals. After the marriage, the respondent-wife went to her matrimonial home where they lived together for some days. After some time of the marriage the respondent-wife went to Gujrat with the appellant-husband where the husband was working. It is alleged that soon thereafter, the respondent-wife started putting pressure on him not to talk to his family members over mobile nor send money to his father and to live separately from his parents at her maike (parental house of the defendant).