AVTAR SINGH @ JAGTAR SINGH Vs. SHINDER PAL KAUR

JUDGEMENT

(1.) IN the present appeal, the challenge is to the judgment and decree passed by the learned Trial Court, dissolving the marriage between the parties on a petition filed by the respondent-wife.

(2.) THE marriage between the parties was solemnised in Feb. 1995, and a male child namely Hardeep Singh was born out of the wed-lock on 12.11.1997. However, in the month of April, 1997, the wife alleged that the husband started quarrelling when she was pRegulation nt of 2/3 months on one pretext or the other. The husband started neglecting her and remained away from her company on days together. The husband started blaming the wife that she has illicit relations with Sakandar Singh, his younger brother, who was unmarried. He also blamed that his wife has conceived from the loins of somebody else. The husband used to slap the wife in the presence of other family members which caused her a great mental shock. The wife narrated her grievance to her mother-in-law but she remained on the side of the husband and she was beaten by the husband as well, some times at the instance of her mother-in-law.

(3.) IN appeal, the counsel for the appellant has sought to dispute the finding recorded by the Learned Trial Court. It was stated that the husband is ready and willing to maintain the matrimonial relationship with his wife. However, I am unable to accept the argument raised by the appellant. Once the appellant has treated his wife with cruelty, such as levelling of false allegations against her character, giving beatings etc., the same would show that the stand of the appellant is not justified.