PRITAM KAUR Vs. GURBACHAN SINGH

JUDGEMENT

(1.) SMT. Pritam Kaur, appellant, had filed the petition for dissolution of marriage by a decree of divorce Section 13 of the Hindu Marriage Act, 1955 in the Court of Shri K. C. Gupta, Additional District. Judge, Ambala, who dismissed the same vide judgment dated 29. 11. 1988. She had sought, divorce on the ground of cruelty at the hands of her husband Gurbachan Singh respondent.

(2.) AGGRIEVED against the aforesaid judgment, the appellant has preferred the present appeal.

(3.) SHORN of unnecessary details, the facts regarding solemnisation of the marriage between the appellant and the respondent on 4. 5. 1975 according to Sikh rites at Kalka and birth of three daughters besides one son out of their wed-lock are not in dispute.