KARAMJIT SINGH Vs. DAVINDER KAUR

JUDGEMENT

(1.) By this order we shall dispose of two Appeals, being FAO-M-190 of 2010, and FAO 3554 of 2016 - as the fundamental factual matrix of both cases is identical.

(2.) This appeal has been filed by the appellant-husband against the order dtd. 21/4/2010 passed by the learned Additional District Judge, Hoshiarpur, whereby his petition under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter 'the Act'), for grant of divorce on the ground of cruelty and desertion on part of the respondent, has been dismissed.

(3.) Brief facts of the case are that the appellant and the respondent were married as per Sikh rites and rituals on 3/3/2004, at Nakodar. Out of this wedlock, one son, namely, Navjot was born on 2/12/2004 at the house of the parents of the respondent-wife, where she had been residing since September 2004.