SUKHJEET SINGH Vs. KULWANT KAUR

JUDGEMENT

(1.) This appeal is instituted against the judgment and order dated 15.12.2016, rendered by learned Principal Judge, Family Court, U.S. Nagar in Original Suit No.183 of 2011, "Sukhjeet Singh vs. Smt. Kulwant Kaur".

(2.) Key facts, necessary for the adjudication of this appeal are that appellant has instituted a petition under Section 13 of the Hindu Marriage Act seeking dissolution of marriage, solemnized between the parties on 02.05.1998.

(3.) According to the averments made in the petition, the relations between the parties remained cordial for two years and thereafter, the respondent started misbehaving with the appellant. She used to go to her parents house without informing the appellant. The parties have adopted Vikramjeet Singh in the year 2001. The respondent has left the matrimonial house on 01.05.2009 by taking the entire jewellery and Rs.50,000/-.