SHESHNATH SHARMA Vs. SUNIDHI SHARMA

JUDGEMENT

(1.) Prayer 1. The instant appeal preferred under Sec. 19(2) of the Family Court Act, 1984 is directed against the Order/Judgment dtd. 26/9/2022 and decree dtd. 30/9/2022 passed in Original Suit No. 519 of 2022 by the learned Principal Judge, Family Court, Bokaro filed under Sec. 13(1)(i) of the Hindu Marriage Act, for dissolution of marriage on the ground of adultery. Factual Matrix

(2.) The brief facts of the case, as per the pleading made in the plaint as has been incorporated in the impugned judgment, needs to be enumerated, which read as under: -

(3.) It is the case of the appellant in brief is that his marriage with the respondent No.1 was solemnized on 28/11/2016 as per Hindu rites and custom at Bokaro. After marriage, wife/respondent No.1 came to her matrimonial home on 29/11/2016 and after few days, she started talking on mobile phone with some other person and use objectionable words regarding sex. The appellant and his father inquired, the then respondent No.1 started humiliating them and when appellant was out of station for his employment the respondent No.1 always used to talk with one Rahul Singh (respondent No.2).