ASHOK KUMAR Vs. SANTOSH SHARMA

JUDGEMENT

(1.) This is a husband's appeal against the order of Shri G.S. Dhaka, Additional District Judge, Delhi, dated 23/1/1982 in H. M. A Case No. 470 of 1979.

(2.) By the said order the Additional District Judge has dismissed the petition for dissolution of marriage, filed by the husband under Section 13(1) (ia) of the Hindu Marriage Act (hereinafter referred -to as 'the Act')

(3.) The facts giving rise to the petition are that the marriage was solemnised betwee n the parlies on 26/6/1977 at village Prablad Pur, Delhi in accordance with Hindu rites The partics lived together for a short while as a husband and wife, at 117, Main Bazar, Nazafgarh Road, New Delhi, in the house where the husband used to reside with .his mother and father.