RESHAM SINGH Vs. KULDIP KAUR

JUDGEMENT

(1.) THE husband is aggrieved against the order dated 13.11.1999 whereby his petition for dissolution of the marriage was dismissed by the learned Additional Sessions Judge, Amritsar.

(2.) THE marriage between the parties were solemnized on 20.3.1988. Two children born out of the wedlock are residing with the respondent. The husband has sought the dissolution of marriage on the ground of cruelty alleging therein that the respondent insisted for separate accommodation in the City and stayed at her parents house for about three months at a stretch. Howsoever, she was brought back to the matrimonial home with the condition that her parents will not interfere in the domestic life but still her parents regularly interfered in the life of the husband. It is further alleged that on 13.2.1993, parents of the husband were arrested and on intervention of the Station House Officer Raj Kumar, the matter was compromised and the parents were released. A written compromise was affected on 14.2.1993 wherein a condition was recorded that the respondent will not leave the house without his permission. However, in the month of January, 1994 when she was pRegulation nt, she left the house and gave birth to a child at her parents house. Subsequently, on 13.2.1995, the respondent left the house of the petitioner in his absence. Initially, he filed a petition under Section 9 of the Hindu Marriage Act which was withdrawn and subsequently sought dissolution of marriage.

(3.) I have heard the counsel for the parties and with their assistance have gone through the record of the case and find no ground to differ with the finding recorded by the trial court.