RAM CHANDER LAMBA Vs. ADARSH LAMBA

JUDGEMENT

(1.) This is an appeal by the husband Ram Chander Lamba against the judgement of the Additional District Judge, Delhi, dated 8th August, 1984 dismissing his petition u/s. 13(1) (ib) of the Hindu Marriage Act, 1955, (hereinafter referred to as "the Act").

(2.) The facts are briefly set out. Ram Chander and Adarsh were married on 26th February, 1975. The marriage was solemnised, in accordance with Hindu rites and ceremonies, at Delhi. Thereafter Ram Chander and Adarsh lived together at A-127, Ashok Vihar, Delhi.

(3.) Sometime in August, 1976, (the actual date is a matter of dispute between the parties), Adarsh went to stay with her parents. On 27th-28th of September, 1976, she gave birth to a daughter at the Vohra Nursing Home. The little girl was named Garima.