BALBIR SINGH Vs. BHOLI

JUDGEMENT

(1.) The husband-appellant having remained unsuccessful in his endeavour to seek divorce before the learned District Judge, Sirsa has filed the present appeal.

(2.) For the sake of convenience, the parties in the present appeal shall be referred as husband and wife.

(3.) The husband filed a petition under Section 13 of the Hindu Marriage Act (hereinafter referred to as the Act) seeking the dissolution of his marriage with Smt. Bholi, respondent-wife. It was averred by him that the marriage between the parties was solemnized about 21 years prior to the filing of the present petition for divorce. After the marriage, the parties lived together as husband and wife and out of their wedlock two female issues and one male issue were born. It was claimed by the husband that the wife was a lady of quarrelsome, notorious nature and she used to pick up the dispute with him on trivial matters. It was further stated by him that she threatened to kill the husband by administering the poison. She used to insult him and his family members in the presence of his relatives and friends. The husband further averred that he continued living with the wife considering the pious relationship between them with the hope that she would mend her attitude. Ultimately, the wife left her matrimonial home in the year 1991 along with two younger children and she took away all her belongings. Since that time she was stated to be residing at her parental house. The husband further maintained that he tried his level best to bring her back by taking many panchayats but all efforts failed.