NATHU RAM Vs. LEELAWATI

JUDGEMENT

(1.) Challenge in this appeal is levied to the judgment and decree dated 24.02.2015 passed by the Additional District Judge, Surajpur, district Surajpur in Civil Suit No. 48A/ 2012 vide Annexure A-1 whereby and whereunder the trial Court dismissed the divorce petition filed by appellanthusband under section 13 of the Hindu Marriage Act, 1955 (in brevity 'the Act,1955') against the respondent- wife.

(2.) This is admitted by respondent that marriage of both the parties was solemnized 24 years prior to 06.09.2012 in accordance with customary and Hindu rights and rituals, her behaviour was normal, she had filed an application under Section 125 Cr.P.C., in the Court of the Chief Judicial Magistrate, Surajpur in 2011 which was disposed of, now she is living in her maternal house.

(3.) In brief, appellant's case is that in wedlock, four children have born, respondent was always with intoxication, she was giving threatening to get him killed, she left his house three years ago and spending adulterous life.