NARINDER SINGH Vs. REKHA ALIAS PUSHPA

JUDGEMENT

(1.) This appeal by the appellant is directed against the judgment dated 7.4.1984, passed by the learned Additional District Judge, dismissing the appellant/husband's petition, HMA. No. 274/83, seeking dissolution of his marriage with the Respondent/wife on the ground of cruelty under Section 13(1)(ia) of the Hindu Marriage Act, 1955(`Act').

(2.) The parties were married on February 12, 1980 in Agra according to Hindu religious rites and lived for 8 days thereafter in the first instance. They again lived together for a very brief while between April 21 and April 23 of 1980.

(3.) In support of his plea that he had been treated cruelly by the Respondent, the Appellant husband cited three specific instances. The first was that the