SANGEET LODHA,J. - (1.) The present appeal is preferred against the judgment and decree dated 26.09.2015 passed by the Family Court, Bhilwara in Civil Misc. Case No.97/08(25/2012) whereby the application preferred under section 13 of the Hindu Marriage Act, 1955 of the appellant Bhagwati Lal has been rejected.
(2.) Brief facts in the matter are that appellant preferred an application under Section 13 of he Hindu Marriage Act before the Family Court, Bhilwara stating therein that appellant entered into a wedlock with Smt. Sangeeta on 14.04.2000 at Kota according to Hindu rites and customs. The appellant and respondent were living in village Pure after their marriage and they were blessed with a female child from their wedlock. It was stated in the application that the respondent Smt. Sangeeta behaved normally in the initial days after the marriage but thereafter her behaviour turned cruel towards the applicant and his family members. The respondent-wife thereafter pressed for a demand to live separately. The appellant and respondent thereafter lived separately for some time, then respondent pressurized the appellant to shift to Kota and stay there only. The respondent-wife thereafter started quarreling with the appellant-husband for no reasons.
(3.) It is further submitted that the respondent, in order to, remarry, adopted a hostile behaviour towards the appellant and his family and for the purpose her Jija (brother-in-law) Tikam Chand was instigating her. The respondent on having been tutored by her brother-in-law Tikam Chand has foisted false case against the appellant in order to harass him. Further on 14.02.2006 the respondent left the matrimonial home and started living at Kota and thereafter at Biliya due to which the appellant was deprived of the cohabitation of her company. The respondent was also not fulfilling the social responsibilities and has deserted him for no reasons.;