GULJARILAL Vs. GENDA BAI

JUDGEMENT

(1.) IN this appeal under section 28 of the Hindu Marriage Act, 1955, challenge is made to the order dated 17.1.2000 passed by the learned District and Sessions Judge, Panna in Civil Suit No. 32 -A/1998, dismissing the application filed by the appellant for dissolution of marriage on various grounds as are contemplated under section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'Act' for short).

(2.) THE marriage between the parties was solemnized sometime in the year 1981 and after staying for some time together in the year 1995 on the ground w.e.f. 20.8.1995 the respondent/wife has deserted the appellant/husband and had gone to her own house and is staying with her parents. That apart raising certain grounds of cruelty the application was filed for dissolution of marriage.

(3.) THE learned trial court having dismissed the suit on the ground that desertion is not made out, this application has been filed for dissolution of marriage.