ARUN KUMAR TIWARI Vs. SAFALTA TIWARI

JUDGEMENT

(1.) HUSBAND filed petition under Section 13 of the Hindu Marriage Act for dissolution of the marriage by decree of divorce. The Illrd Addl. District Judge, Bhopal by her judgment and decree dated 19th June, 1992 passed in Civil Suit No. 105-A/90 dismissed the petition. Aggrieved by the same, husband has preferred this appeal under Section 28 of the Hindu Marriage Act.

(2.) ADMITTED facts of the case are that appellant-husband married respondent- wife (hereinafter referred to as husband and wife respectively) on 23. 5. 1982 according to Hindu rites. The couple was blessed with a daughter on 6. 8. 1984 who is residing with the wife at Hoshangabad. Wife is staying with her father at Hoshangabad since February, 1984.

(3.) ACCORDING to the husband after the marriage, their relationship was cordial and between 23. 5. 1982 to August, 1983 when he was posted at Sahgaon in the District of Khargone, he made efforts to keep his wife alongwith him but she declined to go. According to the husband, he used to visit Bhopal during holidays where his wife was staying and got himself transferred near Bhopal for the purpose of keeping her, with him. According to the husband between August, 1983 to March, 1984 he was posted at Udaipura but she was not ready to go there also. According to the husband between 23. 5. 1982 to 5. 2. 1984 his wife remained with his parents and they always looked after her needs and took care of her wishes.