J S SODHI Vs. AMARJIT KAUR

JUDGEMENT

(1.) This is a husband's appeal from the order of the Additional District Judge dated September 15, 1978, refusing him a decree of divorce.

(2.) The appellant Sq. Ldr. J. S. Sodhi was married to the respondent Smt.Amarjit Kaur on January 25, 1970 at Delhi, she being 23 and he 31 years of age. They have two daughters born in 1971 and 1976. On February 21, 1977 the husband petitioned for divorce under Section 13(l)(i)(a) of the Hindu Marriage Act, 1955 (the Act) on the ground that the wife had treated him with cruelty. The judge dismissed the petition. Now there is an appeal to this court.

(3.) During this period of seven years the husband was stationed at Bareilly, Belgaum and Delhi. The history of this marriage can be thus sketched in three phases. (1) At Bareilly