- (1.) Heard, learned counsel for the parties.
(2.) Aggrieved husband is the appellant, since Title Matrimonial Suit No.166 of 2011 instituted by him for decree of divorce on grounds of cruelty and desertion under Section 13 (ia) &(ib) of the Hindu Marriage Act read with section 7 of the Family Courts Act, 1984 has been dismissed vide judgment dated 08.09.2016 and decree dated 17.09.2016.
(3.) The case of the petitioner/appellant as pleaded before the learned Family Court is as under:- The case of the petitioner is that the parties after solemnization of their marriage on 14.06.2005 were blessed with a daughter. Petitioner asserted that on 20.01.2008 the Respondent left her matrimonial home along with her 'stridhan'. On 20.02.2008 the petitioner approached the Respondent and her family members to resume marital life but was assaulted by them. Respondent even lodged a false report in Balidih Police Station. A compromise took place thereafter between the parties and they resumed their conjugal life and moved on to Alwar (Rajasthan). However, Respondent continued threatening the petitioner and his family members to implicate them in false dowry case. On 07.05.2008 the Respondent without informing the petitioner again left for her parents' home and since then there is no cohabitation between the parties. ;