VINAY KUMAR Vs. NIRMALA CHAUHAN

JUDGEMENT

(1.) This is an appeal by the husband against the judgment of Shri R. C. Jain, Additional District Judge, Delhi, dated 9-7-1985, passed in H.M.A. No. 485 of 1984, whereby the husband's petition for dissolution of marriage on the grounds of desertion by the respondent wife without his consent, and against his wishes was dismissed.

(2.) The facts, as they emerge from the record of the case are, that the parties were married on 10-5-1980 at village Pure Chauhan, District Partapgarh, U.P. They lived together at village Gahrenda, District Unnao (U.P.) for a short while, till June, 1980. Thereafter they lived together as husband and wife at Delhi at B-69, Gulmohar Park from July, 1980 to August, 1980.

(3.) In August. 1980, the respondent wife left her matrimonial home at Gulmohar Park and did not return soon thereafter. It was on intervention of a third party, that she returned to the petitioner/appellant only in December, 1980. Thereafter she lived in Gulmohar Park till March 1981, when she left the appellant again. The respondent came back to the appellant in December 1981 and again left the respondent on 27th March, 1982. This time she left the appellant for good.