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Judgment
SIDDHARTH MRIDUL, J .
CM No.21935/2018 Exemption allowed, subject to all just exceptions. The application stands disposed of. MAT.APP.(F.C.) 124/2018
The present matrimonial appeal assails a decision dated 17.04.2018 passed by the learned Family Court, Dwarka, New Delhi, whereby the appellant
husband’s petition, seeking dissolution of the marriage between the parties, on the ground of cruelty, came to be dismissed.
The said petition was adjudicated ex-parte, in view of the finding that despite service of notice, there was no contest on behalf of the respondent
wife. The learned Family Court opined that although upon the examination of the pleadings and evidence led on record, a few instances of acts of
cruelty on behalf of the respondent wife have been mentioned, yet there is complete failure on the part of the appellant husband to furnish any specific
details qua these allegations, which in themselves are vague, non-specific and general in nature.
The above findings are unassailable, in view of the circumstance that on a perusal and close scrutiny of the pleadings and the evidence led by the
appellant husband, it is evident that the allegations are completely bereft of any details that can be characterized as sufficient to warrant a finding of
cruelty.
In this view of the matter, we are in agreement with the learned Family Court that the appellant husband has miserably failed to furnish any specific
details or lead evidence sufficient to prove the vague and general allegations, in order to entitle him a decree of dissolution of marriage on the ground
of cruelty, on the part of the respondent wife.
Rule 7 of Hindu Marriage Act, 1979 referred to and relied upon by the learned Family Court in this behalf, is apposite, inasmuch as, it stipulates as
under:
“In addition to the particulars required to be given under Order VII, Rule 1 of the Code of Civil Procedure and Section 20 (1) of the Act, all
petitions under Sections 9 to 13 of the Act shall state
 (a to f) xxx xxx
(g) the matrimonial offence or offences alleged or other grounds, upon which the relief is sought, setting out with sufficient particularly the time and
places of the acts alleged, and other facts relied upon, but not the evidence by which they are intended to be proved e.g;
 (i to iii) xxx xxx
(iv)......in the case of cruelty, the specific acts of cruelty and the occasion when and the place where such acts were committed.â€
It is also trite to state that cruelty, which is a ground for dissolution of marriage, may be defined as wilful and unjustifiable conduct of such a
character, as to cause danger to life, limb or health, bodily or mental, or as to give rise to a reasonable apprehension of such a danger. [Ref: Dastane
N.G. vs. Mrs. S. Dastane reported as AIR 1975 S.C. 1534]
In our view, the unspecific allegations made on behalf of the appellant, although they may demonstrate, the normal wear-andtear of married life;
they are not sufficiently elaborated in any manner in relation to the day, time and places where they occurred, to lead to a conclusion of being truly
described as unreasonable. They evidently are a consequence of a temperamental disharmony and do not support the return of a finding or cause for
the dissolution of marriage.
Before we part, we must observe that the respondent wife on the appellant husband’s own assertion, left the matrimonial home on 01.02.2017
for her maternal home in Bihar and the subject petition came to be filed immediately thereafter on 24.03.2017, evidently leading to an inescapable
conclusion that the appellant husband made no efforts to bring her back to the matrimonial home.
The said circumstance assumes importance in the backdrop of the assertion made on behalf of the appellant husband before us that, he has all along
been making the efforts for reconciliation and rapprochement.
In view of the foregoing discussion, we find that the present appeal is devoid of merit and the same is accordingly dismissed.