RAJESH KUMAR SINGH Vs. REKHA SINGH

JUDGEMENT

(1.) This is an unfortunate case and we are deciding it with heavy heart. THE FACTS

(2.) The appellant is the husband of the contesting respondent. The appellant and his two brothers are in Defence Services. However they are not in the officer category. His father was in defence services and has now retired. They have rural background. The appellant has a married sister who resides in the city of the same district. The father of the contesting respondent resides in the adjoining district. The contesting respondent also has rural background and has studied up to High School. Their residences are within the distance of 20 Kms. from each other.

(3.) The parties were married on 11 th May 1999 and lived together for some days after their marriage. The appellant joined his duties but could not take the contesting respondent along with him. The parties again lived together for some time in the month of October November, 1999 when the appellant had come to his home district. The time when they were not together, the contesting respondent has been residing at her father's residence and was visiting her in-laws off and on. The appellant was to come to take the contesting respondent with him but an unfortunate incident took place during 11 -13 April 2000. Immediately thereafter the present suit for divorce has been filed by the appellant.