AJAY KUMAR Vs. GEETANJALI DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Husband is the appellant aggrieved by the judgment and decree dated 08.12016 and 20.12016 respectively passed by the learned Principal Judge, Family Court, Bokaro in Title Matrimonial Suit No. 103 of 2012 whereby and whereunder the suit filed by the petitioner/appellant (husband) under section 13(1)(i-a) & (i-b) of the Hindu Marriage Act, 1955 read with Section 7 of the Family Courts Act, 1984 had been dismissed.

(3.) The case of the petitioner now appellant in brief, is that the petitioner and the respondent are legally married husband and wife, their marriage was solemnized on 25.11.2007 as per Hindu rites and custom. After marriage both the parties lived together as husband and wife at Bokaro but there is no issue. The respondent is a short tempered lady and from the very beginning her conduct and behaviour was not proper. The respondent was having no love and affection towards her husband and in laws rather she was reluctant for cohabitation in spite of all efforts made by the petitioner. The mother of the respondent interfered in their marital life and created great turbulence in their peaceful marital life and lastly on 27.2.2008 the respondent left her matrimonial home without any reasonable cause taking away her all jewellery, clothes, gifts etc. Thereafter, the petitioner went to his sasural for taking bidai of the respondent but the respondent denied to do so. The petitioner was working in Delhi, where the respondent along with some ante social elements went there and she abused and insulted the petitioner and due to this the petitioner had been dismissed from his job. The respondent used to threaten the petitioner and his family members about implicating them in a false dowry case. Thereafter, on 27.06.2009 the petitioner's father had filed an informatory petition No. 216 of 2009. It is further stated that a Panchayati was done for resolving the matter but in vain. On 28.01.2010 the respondent had lodged a false complain in Bokaro Mahila Police Station and C.P. Case No. 262 of 2010 under section 498A /406 IPC and 3 /4 D.P. Act against the petitioner and all his family members. For the aforesaid reasons prayer has been made to pass a decree for dissolution of marriage in favour of the petitioner on the grounds of cruelty and desertion.