S Vs. E

JUDGEMENT

(1.) This is a petition under Sec. 10 of the Indian Divorce Act. 1869 moved by the petitioner-husband against the respondent No. 1-wife joining the respondent No. 2 as alleged adulterer. Short facts on the basis of which this petition has been moved may briefly be noted :

(2.) The marriage of the petitioner and the 1st respondent was solemnized according to the Christian Law on 4-11-1995. There is no child out of the said marriage. The parties could not live together tor more than a year and in October/ November 1996 their relations got strained with the result that they were required to live separately from each other. It is the petitioner's case that thereafter on or around 2-11-1998 the respondent No. 1 got married with respondent No. 2 and on account of that occasion, it is further the case of the petitioner that the respondent No. 1 is guilty of adultery.

(3.) The petitioner has, therefore, prayed for obtaining decree of dissolution of his marriage with the respondent No. 1 solemni/ed on 4-1 1-1995.