(1.) THIS appeal is directed against the order of the Additional District Judge, Patiala, whereby the petition filed by the appellant for dissolution of marriage by a decree of divorce under Section 13 of the Hindu Marriage Act (hereinafter referred to as the Act) was dismissed.
(2.) THE marriage between the patties was solemnised on 26-1-1970 at Saharanpur. Out of the wedlock, a daughter namely, Anuradha was born on 5-8-1971. The petition for divorce was filed by the husband (appellant herein) in September, 1987 on the ground of cruelty. The petition, on contest, was dismissed by the Additional District Judge, Patiala vide order dated 5-9-1989. The said judgment is being impugned by the husband in (his appeal.
(3.) MR. Arun Nehra, Advocate, learned counsel for the appellant contended that the appellant has conclusively proved on record that the wife made unfounded accusations which to her knowledge were false, and therefore the appellant is entitled to a decree of divorce on (he ground of cruelty.