ASHOK KUMAR Vs. MONA

JUDGEMENT

(1.) The appellant sought dissolution of the marriage solemnized on December 06, 1996 between him and the respondent, invoking Section 13(1)(ia) and (iii) of the Hindu Marriage Act, 1955.

(2.) The marriage was consummated and on September 29, 1997 the couple were blessed with a daughter whom they named 'Akanksha'. Currently Akanksha is living with her mother.

(3.) Apparent from the Sections invoked, the appellant alleged being treated with cruelty by his wife and additionally she being incurably of unsound mind or suffering continuously or intermittently from mental disorder of such kind that the appellant could not reasonably be expected to live with his wife.