SUSHIL KUMAR VERMA Vs. SMI USHA

JUDGEMENT

(1.) This is a husband's appeal against the order of Shri G.S. Dhaka, Additional District Judge. Delhi, dated 30th August, 1983, whereby the husband's petition for a decree of divorce under S. 13 (l)(ia) of the Hindu Marriage Act (hereinafter referred to as 'the Act'), was refused.

(2.) The parties were married according to the Hindu rites on 23-11-1980 at Delhi. The wife is stated to have left the appellant on l5th Feb. 1981.

(3.) There were various grounds taken by the husband in the petition for dissolution of marriage but in this appeal 1 need to mentioned only the grounds mentioned in ' paras 4A, 4B and 4C of the amended petition, which read as under : -