RAKESH KUMAR ARORA Vs. KANCHAN ARORA

JUDGEMENT

(1.) BY means of present First Appeal, the appellant is challenging the order dated 23.12.2013 passed by the learned Judge, Family Court, Udham Singh Nagar, in Family Case No.263 of 2009 "Rakesh Kumar Arora Vs. Smt. Kanchan Arora", whereby the learned Judge has rejected the suit filed by the appellant under Section 13 of the Hindu Marriage Act.

(2.) HEARD learned counsel for the parties and perused the impugned judgment.

(3.) THE main ground taken by the appellant before the Court below is that the respondent was suffering from Schizophrenia. The learned trial court, in detail, discussed this issue and came to the conclusion that the appellant failed to prove that respondent was suffering from Schizophrenia. We also find that there is no perversity in the judgment on this finding and the finding given by the trial Court is based on reasons. Another ground taken by the appellant was that the respondent has deserted the appellant and she is living separately since 2007. Though, the learned Judge, Family Court, Udham Singh Nagar gave finding against the appellant, but also observed in his order that on 20.07.2007, the parents of the respondent took the respondent with them and since then, she is residing with her parents and she is not accompanying the appellant without any reason.