DEEPAK KUMAR ARORA Vs. SAMPURAN ARORA

JUDGEMENT

(1.) This is a Letters Patent Appeal filed by the husband against the judgment of the single Judge dated 10th Oct., 1980 who had upheld the judgment of the Additional District Judge whereby the appellant's petition for dissolution of marriage by a decree of divorce under Sec. 13 (1) (ia) of the Hindu Marriage Act, 1955 was dismissed.

(2.) The brief facts are that on 2nd Oct., 1976 the parties were married at Delhi. At the time of marriage the respondent-wife was about 28 years of age and the appellant was about 21 years younger to her. The respondent was employed as an Upper Division Clerk in the Income-tax Office in New Delhi while the appellant was working as a Junior Stenographer in the Pusa Institute, I.A.R.I., New Delhi.

(3.) Soon after marriage on 12th Oct., 1976, according to the divorce petition, the respondent is alleged to have left the matrimonial home. She returned on 16th Nov., 1976, but left again on 9th Dec., 1976. Thereafter she came back to the matrimonial home on 24th Jan., 1977 where she lived till 20th March, 1977. After that day the parties have not lived together.