JASBIR KAUR Vs. BEANT SINGH

JUDGEMENT

(1.) The present appeal has been filed by Smt. Jasbir Kaur wife challenging the judgment dated March, 22, 2001 passed by the learned Additional District Judge, Faridkot whereby the marriage between the parties, namely the present appellant Smt. Jasbir Kaur and respondent Beant Singh has been ordered to be dissolved by a decree of divorce.

(2.) The petition under Section 13 of the Hindu Marriage Act was filed by the respondent-husband (hereinafter referred to as husband) for dissolution of their marriage. It was stated in the petition that the parties were married on June 2, 1989 and after the marriage they lived and cohabited together as husband and wife at village Rori Kapura, Tehsil Jaitu, District Faridkot. Two sons, namely, Gurbhajan Singh and Harbhajan Singh who were six and four years at the time of filing of the petition respectively, were born out of the wed-lock. Both the aforesaid sons are now living with the husband.

(3.) In the month of June 1994, the father of the husband died and he came on leave for the one month in July 1994. He started living separately from his younger brother Baldev Singh in a separate house at village Rori-Kapura. The case of the husband is that it was agreed at that time that his mother would live with him. It is the further case of the husband that he came on leave in the month of February/March 1995 and thereafter the respondent-wife (hereinafter referred to as wife) started pressing that the mother of the husband should not live with them. The husband tried to make the wife understand that it was in the interest of both the parties to have the old mother in the house as he remained on duty away from the village. However, the wife started misbehaving and abusing the mother of the husband.