DEEPAK Vs. TANUJA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 4.4.2000 passed by IX Additional District Judge, Indore, in Hindu Marriage Case No. 163/95, whereby it dismissed the petition filed by the appellant -husband for grant of decree of divorce against the respondent -wife on the grounds mentioned under section 13 of the Hindu' Marriage Act, 1955 (for short 'the Act of 1955').

(2.) THE brief facts of the case are that the parties are Hindus and they are husband and wife. Their marriage was solemnized at Indore on 1.2.1990 as per the Hindu customs and religion. Out of the said wedlock, two daughters namely, Trishala and Purvi were born. It is not in dispute before me that both are having serious differences in their relations and both are residing separately since 1995. In the meantime, relatives, friends and members of the community tried for reconciliation but it could not be possible due to the serious differences between them. It is also not in dispute before. me that this Court also tried for reconciliation between them before passing this order but it could not be possible looking to serious differences between them. It is also not in dispute that both the daughters are residing with the respondent -mother and now looking to their conduct, behaviour and differences, and in future also. it is not possible" between them to reside together. On 12.5.1995, appellant -husband filed a petition for divorce on various allegations against the respondent -wife. The trial Court, after enquiry dismissed the petition filed by the husband, against which the husband has filed this appeal.

(3.) I have heard learned counsel for parties and perused the record.