SURENDER PAL Vs. KANWALJIT KAUR

JUDGEMENT

(1.) THE present appeal has been filed by the Appellant/Husband against the judgment dated 20.01.05 passed by Sh. J.P.S. Malik, Additional districts Judge, New Delhi whereby the Trial Court dismissed the divorce petition of the Appellant on the ground of cruelty/desertion.

(2.) BRIEF facts leading to the dispute are that the marriage between the parties was solemnized as per Sikh rites and ceremonies on 24.01.99 at Gurudwara Rakab Ganj, New Delhi. The Appellant and Respondent were relatives and Respondent is the daughter of maternal uncle of the Appellant. Out of the wedlock between the parties, a female child was born on 20.10.99.

(3.) ON 24.02.99, Respondent left the matrimonial home and went to her parents place at Dehradun against the wishes of the Appellant and it was only when Appellant and his brother had gone to Dehradun on 10.03.99 that Respondent returned after much persuasion.