PRADEEP NANDRAJOG,C.J. - (1.) Heard learned counsel for the parties. Perused the trial Court record.
(2.) Marriage between the appellant and the respondent was solemnized on 11.05.2005. Petition seeking divorce on the ground of cruelty and desertion for a continuous period of more than 2 years preceding presentation of the petition was filed by the respondent in the year 2013. The same has been allowed vide impugned order dated 01.05.2014.
(3.) Case pleaded by the respondent was that after the marriage the couple resided at Dhani Kanchaniya. Unfortunately his brother-in-law Narendra died a sudden death on 12.06.2005. His sister-in-law had a Thyroid problem and had minor children to look after. Her brother-in-law was residing and running a restaurant in Rajgarh. To help his sister he shifted Rajgarh. For said reasons the appellant started troubling his parent and started using foul language against them. The appellant was therefore sent by his parents to reside with him at Rajgarh. After staying with him for some time at Rajgarh she left for her parental house. When she resided with him at Rajgarh her attitude was cold. When he fell sick at Rajgarh the appellant did not care for him. She would threat to hang herself to falsely implicate him and his family members. A false case for dowry demand was foisted upon him.;