SUDARSHAN MALIK Vs. DAYA MALIK

JUDGEMENT

(1.) This is a husband's appeal against the rejection of his petition for grant of a decree of divorce.

(2.) On 10th Dec., 1961, the appellant Mr. Sudershan Malik was married to the respondent Daya at Delhi. The marriage was solemnized according to Hindu rites. The parties resided together till 3rd Oct., 1962 at 2232, Gali Dakota, Turkman Gate, Delhi with the parents of the appellant. The appellant was working in U.S.I.S., Kasturba Gandhi Marg, New Delhi and the respondent was employed in the office of the Army Head-Quarters and working as a computer operator.

(3.) On 3rd Oct., 1962, the respondent left the said house and went to the house of her parents. The appellant asserts that she left without his consent and without reasonable cause. The respondent states that she was turned out of the house. This is the crux of the matter.