DINESH CHANDRA GOYAL Vs. SITABAI GOYAL

JUDGEMENT

(1.) This appeal, filed by the husband, who is the appellant, is directed against Judgment dated 25.2.86 passed by the 1st Additional District Judge, Shajapur in Civil Suit No. 4-A/84 whereby he has dismissed the case filed by the appellant for divorce under Sec. 13(l) of the Hindu Marriage Act.

(2.) The facts giving rise to this appeal, which are no longer in dispute, may be stated in brief, thus . parties, who are Hindu, were married according to Hindu rites on 1.2.79 at Mhow. After solemnisation of their marriage they lived together as husband and wife and had their marital relations till 1983. However, during this period their relations between them gradually became worst with the result that it became impossible for both of them to live together and lead a peaceful married life.

(3.) Therefore, since 1983 the appellant Dinesh Chandra has been living separately at Ratlam and his wife Sitabai is living separately at Mhow with her parents and that since then they have ceased to have any marital relations.