SUSHEEL KUMAR SHUKLA Vs. MANJU SHUKLA
LAWS(ALL)-2020-1-386
HIGH COURT OF ALLAHABAD
Decided on
January 28,2020
Susheel Kumar Shukla
Appellant
VERSUS
MANJU SHUKLA
Respondents
Referred Judgements :-
SHELDON VS. SHELDON [REFERRED TO]N G DASTANE VS. S DASTANE [REFERRED TO]
SIRAJMOHMEDKHAN JANMOHAMADKHAN VS. HAFIZUNNISA YASINK HAN [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
VIJAYKUMAR RAMCHANDRA BHATE VS. NEELA VIJAYKUMAR BHATE [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
DURGA PRASANNA TRIPATHY VS. ARUNDHATI TRIPATHY [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
RAVI KUMAR VS. JULMIDEVI [REFERRED TO]
MANISHA TYAGI VS. DEEPAK KUMAR [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
PANCHO VS. RAM PRASAD [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
SARITA DEVI VS. ASHOK KUMAR SINGH [REFERRED TO]
JUDGEMENT
VIRENDRA KUMAR,J. -
(1.)Heard Shri Amar Nath Dubey, learned counsel for appellant and Shri Veerpal, Advocate, holding brief of Shri R. K. Kanaujia, learned counsel for respondent.
(2.)The present first appeal has been preferred under Section 19(1) read with Section 28 of Hindu Marriage Act, 1955, assailing the impugned judgment and decree dated 16.02.2015 passed by the Court of learned Additional Principal Judge, Family Court, Lucknow in Regular Suit No. 1010 of 2004, Susheel Kumar Shukla Vs. Smt. Manju Shukla, under Section 13 of Hindu Marriage Act, 1955. The learned trial court has dismissed the petition under Section 13 of Hindu Marriage Act, 1955 and rejected the application under Section 25 of Hindu Marriage Act in Misc. Case No. 271-C of 2014, Smt. Manju Shukla Vs. Sushee Kumar Shukla. The learned trial court has partly allowed the application under Section 27 of Hindu Marriage Act, 1955 in Misc. Case No. 272-C of 2014, Smt. Manju Shukla Vs. Susheel Kumar Shukla.
(3.)It is mentioned in the grounds of appeal that marriage of appellant-Susheel Kumar Shukla was solemnized with the respondent-Smt. Manju Shukla on 10.07.1999 and Gauna ceremony was held on 01.12.2001. It is further mentioned in the grounds of appeal that on the first night the respondent refused to perform her duties being wife and apprised him that her parents have forcibly solemnized her marriage with him. The appellant has further mentioned in the grounds of appeal that appellant requested the respondent to change her behaviour because his social status was going to be ruined. The respondent misbehaved with the appellant as well as his family members and started cruelty. She threatened to implicate him and his family members in false criminal cases.
(2.)The present first appeal has been preferred under Section 19(1) read with Section 28 of Hindu Marriage Act, 1955, assailing the impugned judgment and decree dated 16.02.2015 passed by the Court of learned Additional Principal Judge, Family Court, Lucknow in Regular Suit No. 1010 of 2004, Susheel Kumar Shukla Vs. Smt. Manju Shukla, under Section 13 of Hindu Marriage Act, 1955. The learned trial court has dismissed the petition under Section 13 of Hindu Marriage Act, 1955 and rejected the application under Section 25 of Hindu Marriage Act in Misc. Case No. 271-C of 2014, Smt. Manju Shukla Vs. Sushee Kumar Shukla. The learned trial court has partly allowed the application under Section 27 of Hindu Marriage Act, 1955 in Misc. Case No. 272-C of 2014, Smt. Manju Shukla Vs. Susheel Kumar Shukla.
(3.)It is mentioned in the grounds of appeal that marriage of appellant-Susheel Kumar Shukla was solemnized with the respondent-Smt. Manju Shukla on 10.07.1999 and Gauna ceremony was held on 01.12.2001. It is further mentioned in the grounds of appeal that on the first night the respondent refused to perform her duties being wife and apprised him that her parents have forcibly solemnized her marriage with him. The appellant has further mentioned in the grounds of appeal that appellant requested the respondent to change her behaviour because his social status was going to be ruined. The respondent misbehaved with the appellant as well as his family members and started cruelty. She threatened to implicate him and his family members in false criminal cases.
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