SATISH KUMAR Vs. SHASHI PRABHA

JUDGEMENT

(1.) THIS appeal has been filed by the husband against the order dated 23 -1 -1991 of the Trial Court refusing the grant of decree of divorce to the husband on the ground of desertion.

(2.) THE marriage took place on 8.5.1985 at Mandla. At the time of marriage the wife was employed and is still in employment in collectorate at Mandla. The husband was unemployed. He got employment first at Mandla in the year 1986. Since August 1986 he is in employment in N.T.P.C. in Vindhyachal in district Sidhi. The case of the husband is that the wife deserted him in March 1986 and inspite of repeated efforts refused to join him at Sidhi where he is posted.

(3.) THE learned Judge of the Trial Court did not accept the case of the husband that the wife was guilty of desertion.