PARKASH SINGH Vs. JATINDER KAUR

JUDGEMENT

(1.) The appellant, Parkash Singh has come up in appeal against the judgment and decree dtd. 4/11/2015 passed by Family Court, Gurdaspur whereby his petition under Sec. 13 of the Hindu Marriage Act, 1955 was dismissed.

(2.) The brief facts of the case are that the marriage of the parties was solemnized on 4/5/2007 according to Sikh rites and ceremonies at village Naushehra Majja Singh, Tehsil and District Gurdaspur. The parties lived together as husband and wife at Village Chhina Retwala and one daughter namely Sukhmanpreet Kaur was born out of their marriage. After the marriage, the behaviour of the respondent was not normal and after having some tablets, she used to behave properly. The respondent used to get violent without any reason and started shouting on the appellantpetitioner and his family members. After the birth of child, she used to throw away her baby. Ultimately, the appellant-petitioner got the respondent medically checked up from a hospital in Amritsar, who disclosed that she was a patient of depression and was under treatment since her childhood. Many times, she tried to commit suicide.

(3.) On 24/5/2011, a meeting was arranged between respectable and father of the respondent at Naushehra Majja Singh. At that time, respectable opined to dissolve the marriage. Since 24/5/2011, the respondent is living in her parental home under the supervision of her parents. The appellant-petitioner is looking after his minor child with the help of his mother. The respondent had treated the appellant-petitioner with cruelty and had deserted him after 24/5/2011.