PONTY SINGH Vs. ANU SINGH BHATIA

JUDGEMENT

(1.) This litigation is between husband and wife whose marriage solemnised way back in the year 1999 and from which wedlock they have been blessed with two children is now completely been shattered and. in fact, appears to have irretrievably broken down. Both are now fighting fierce battles in India as well as in Singapore for divorce and maintenance of children etc.

(2.) The plaintiff and the defendant got married in December, 1999 at New Delhi as per Sikh rites and then they moved to London where they acquired British citizenship in 2007. They shifted to Hong Kong in the year 2005 and from there to Singapore in the year 2008 when he was transferred there by his employer in Hong Kong. Though from the wedlock two children were born and both of them are below the age of seven years but it appears that foreign soils proved to be a severe blow to their married life. According to the plaintiff his wife became alcoholic and also a chain smoker while as per the defendantwife her husband had become alcoholic as well as other women's man including that of their domestic help. She also is alleging that her husband had started treating her with cruelty.

(3.) The plaintiff-husband now claims to have returned back to his own country to once again settle down here. The defendantwife is still lured by foreign lifestyle and so she continues living in Singapore along with their two daughters. All the four family members are also having OCI Cards (Overseas Citizen of India Cards).