DHARAMVEER SINGH Vs. LAJWANTI DEVI
LAWS(UTN)-2020-8-7
HIGH COURT OF UTTARAKHAND
Decided on
August 24,2020
DHARAMVEER SINGH
Appellant
VERSUS
LAJWANTI DEVI
Respondents
Referred Judgements :-
HARISH CHANDRA CHILWAL VS. SMT. PUSHPA [REFERRED TO]V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
MALATHI RAVI VS. B.V. RAVI [REFERRED TO]
MANJU KUMARI SINGH @ MANJU SINGH VS. AVINASH KUMAR SINGH [REFERRED TO]
JUDGEMENT
SUDHANSHU DHULIA,ALOK KUMAR VERMA,JJ. -
(1.)This appeal is filed by the appellant (husband) against the judgment and decree dated 29.05.2014 passed by the Judge, Family Court, Pauri Garhwal in Matrimonial Case No.50 of 2011 Dharamveer Singh vs. Smt. Lajwanti Devi, by which the learned Judge, Family Court declined to grant decree of divorce on the ground of cruelty.
(2.)The brief facts of the case which are necessary to notice for deciding the appeal are: - Admittedly, the appellant got married to the respondent in the month of April, 2008 at Pauri as per the Hindu rites. The appellant was working as Collection Amin at Chaubattakhal, District Pauri Garhwal, whereas the respondent was a house wife. Out of this wedlock, one daughter was borne on 22.06.2009. The daughter is living with the respondent.
(3.)On 26.04.2011, the appellant filed a petition for dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955') on the ground of 'cruelty'.
(2.)The brief facts of the case which are necessary to notice for deciding the appeal are: - Admittedly, the appellant got married to the respondent in the month of April, 2008 at Pauri as per the Hindu rites. The appellant was working as Collection Amin at Chaubattakhal, District Pauri Garhwal, whereas the respondent was a house wife. Out of this wedlock, one daughter was borne on 22.06.2009. The daughter is living with the respondent.
(3.)On 26.04.2011, the appellant filed a petition for dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955') on the ground of 'cruelty'.
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