ANIL KISHOR JOSHI Vs. UMA JOSHI

JUDGEMENT

(1.) The appellant is the husband/plaintiff in the Suit instituted by him for seeking dissolution of marriage, which is said to have been solemnized with the defendant (respondent herein) on 17.02.2001, at Kaulagarh, District Pauri Garhwal. The marriage between them was solemnized in accordance to the Hindu rites and rituals, as both of them were the followers of the Hindu religion. Out of the wedlock a daughter Mallika Joshi was born, who at the time of institution of case was of only about 3 years of age.

(2.) According to the plaint's case, the husband submitted that he was employed in Pant Nagar University in the Forestry department and since he being highly qualified, he also operates a self-financed institution in the filed of agriculture itself.

(3.) The case of the appellant was that for the purposes of undertaking work of his self financed institution, for which, he undertakes the work of providing plants for their plantation in various areas as per their demand, he produces plants/saplings and distributes the same in various villages of State of Uttarakhand for their plantation in the remote areas of the districts. He contends that for the purposes of undertaking the said work of his self financed institution and for the purposes of ensuring that the plant reaches its place in safe condition, he for discharging his responsibility towards his institution has to stay out for a considerable long period to ensure that the plants, which were grown in his nursery are actually planted at their respective places.