ANIRUDH GURU PRATAP SINGH Vs. HARMIT KAUR

JUDGEMENT

(1.) The petition under section 13 of the Hindu Marriage Act filed by the husband-appellant has been dismissed by the impugned judgment dated 04.03.2010 which has been put under challenge in the present Appeal.

(2.) The brief facts emanating to the filing of the present appeal are that according to the appellant-husband, he has contended that his marriage was solemnised with the respondent-wife in accordance with the Sikh rites and rituals prevailing amongst the appellant and the respondent who happens to be the follower of Sikhism.

(3.) It is an admitted case that prior to the marriage both of them were quite close to one another. They fell in love and ultimately they decided that they cater enough understanding amongst themselves and they went on to solemnise their marriage to strengthen their bonds of affection. Their marriage was ultimately held on 15.07.2005. At the time when the marriage was solemnised, respondent was pursuing her MBBS course. Later on after the marriage she felt that looking to her standard of living was found not compatible to the standard of living of the husband. Gradually she started feeling that the two family members are not compatible so far as their standard of living is concerned, some complexes started gradually dwelling amongst them.