JYOTI KUMAR SINGH Vs. RUNA SINGH

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the order/judgment dtd. 29/5/2023 (decree signed on 8/6/2023) passed by the learned Principal Judge, Family Court, Seraikella-Kharsawan in Original Suit No. 18 of 2021, whereby and whereunder, the learned court has dismissed the suit filed under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955.

(2.) The brief facts of the case as per the original matrimonial suit needs to be referred herein as under:

(3.) It is evident from the factual aspect as referred hereinabove which led to filing of the present appeal that, as per the Original Matrimonial Suit, that the petitioner and the respondent were married on 9/11/2008 at Adityapur according to Hindu Rights, rituals and customs. After marriage, the respondent came to the house of the petitioner and three children took birth from their wedlock. It had been pleaded by the appellant/petitioner that the behaviour of respondent never remained cordial with the petitioner and his family members, always creating dispute and quarrel giving no regard to them and also abstaining from the house hold work and care of the children and in continuation with the same she filed a complaint against the petitioner in Mahila P.S. Seraikella.