RAJESH UPADHYAY Vs. USHA DEVI @ USHA UPADHYAY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellant-husband is aggrieved by dismissal of Title Matrimonial Suit No. 412 of 2009 by the judgment and decree dated 31st May, 2016 passed by learned Principal Judge, Family Court, Dhanbad. The suit was instituted for dissolution of marriage on the grounds of cruelty and desertion.

(3.) The case of the petitioner/husband: Marriage of the petitioner was solemnised on 7th June, 2006 at Dhanbad as per Hindu Rites and Customs with the respondent. They remained peacefully in the matrimonial house, but it is alleged that the Respondent-wife started creating trouble. The main reason for trouble was that the plaintiff after having lost his parents used to live jointly with his elder brother, which was not acceptable to the respondent. She started asking for partition and separation from the rest of the family members which became the cause of tension. It is also alleged that petitioner was pressurised to become Gharjamai by the parents of respondent. He was abused in filthy languages in the presence of neighbour and friends which destroyed the matrimonial life. She left the matrimonial residence and went to her parent's house in Feb., 2007 without permission of the petitioner. She refused to talk with him even on telephone. Petitioner and his family members approached the respondent several times and lastly on 1st Sept., 2009 to bring her back but respondent had threatened several times that he along with his family members would be implicated in false cases.