DHARAM PAL VAID Vs. USHA KUMARI

JUDGEMENT

(1.) This appeal is by the husband Mr. Dharam Pal Vaid against the judgment and order of the Additional District Judge, Delhi dated 17th Feb., 1979 rejecting his petition under sections 10 and 11 of the Hindu Marriage Act, 1955 (to be referred to in brief as "the Act").

(2.) On 5th Dec., 1956 the appellant-petitioner married Usha Kumari at Delhi. The ceremony was conducted according to Hindu rites. Thereafter the parties cohabited at Delhi. However, no child was born of his marriage.

(3.) Sometime in July 1961 (as pleaded by the appellant) or Sept. 1961 (as pleaded by the respondent) the parties started living separately Since then there has been no resumption of cohabitation.