NARAIN DATT SHARMA Vs. SANTOSH SHARMA

JUDGEMENT

(1.) This is a husband's appeal against the Judgment dated 24th Jan., 1984 by which his petition of divorce against the respondent was dismissed.

(2.) Briefly stated, the facts are that the parties were married in 1966 at Gurgaon. They last resided together at Delhi. Four daughters were born to the parties to the marriage. The respondent is M. D. B. Ed. teacher and the appellant-husband is employed with the Railways, as an Engine Driver.

(3.) It is asserted by the husband that he has been treated with cruelty by the respondent-wife, and that respondent-wife is in desertion since 1977. The petition was filed by the husband on 11-12-1979. Various pleas were raised by the parties in the petition and in the written statement against each other.