ANSHUMAN KALER Vs. GARIMA SUMRAN

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 24.12.2010 passed by learned Additional District Judge, Kurukshetra, dismissing the petition under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act of 1955") filed by appellant-husband Anshuman Kaler against his wife-respondent Garima Sumran for dissolution of their marriage.

(2.) The facts garnered from the record are as under:-

(3.) By way of the instant petition, the appellant sought dissolution of his marriage with the respondent on the grounds (i) that he had been treated with cruelty by the respondent-wife; (ii) that he had been deserted by her. The prime allegation of the appellant was that the respondent had become habitual of taking drugs and under the influence of drugs she had been insulting and abusing him by using filthy language in the presence of his relatives and friends and had been hurling threats. In March, 2007, his father's sister (Bua) and her husband came to visit them and in their presence, she misbehaved with him and when his aunt and uncle tried to make her understand, she misbehaved with them as well which caused mental harassment to him.