VINOD ARORA Vs. MANJU ARORA

JUDGEMENT

(1.) This is an appeal against the order passed on 30.7.81 by Shri M.A. Khan, ADJ. declining the application of the husband appellant herein, u/s 14 of the Hindu Marriage Act, 1955 (the 'Act'). It was held that the husband has not been able to make out any ground of exceptional hardship so as to entitle him to move the petition for dissolubefore the expiry of one year from the date of marriage.

(2.) Inspite of service of "actual date notice' of this appeal, respondent-wife has not appeared. I have heard Mr, Chug, counsel for the appellant, and with his assistance, gone through the record.

(3.) The parties were married in accordance with the Hindu rites on 14.3.81. The husband's case is that after 3 days of the marriage, the wife refused to have any sexual intercource with him. His further grievance is that she remained absent from the matrimonial home without any reasonable cause or excuse. The working hours, of the wife, who is a teacher, are 8.00 a.m. to 3.00 p.m. but she invariably used to return home at about 7.00 p.m. She refused to give any reagon to the husband for being late. In support of the averment that he was suffering exceptional hardship, it was stated in the application u/s 14 of the Act that the wife has deserted him since 7.5.81. Prior to that, according to the husband, his wife had left the matrimonial house on a number of occasions also without any reasonable cause or excuse.