BANT SINGH Vs. RAJWINDER KAUR

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appeal has been filed by Bant Singh against the judgment and decree dated 16.08.2012 passed by the learned Additional District Judge, Moga, whereby, his petition under Section 13 of the Hindu Marriage Act, 1955 (Act-for short) seeking dissolution of the marriage between the parties by a decree of divorce on the ground of cruelty has been dismissed. Alongwith the appeal CM No. 8099-CII of 2013 has been filed seeking condonation of delay of 113 days in filing the appeal.

(3.) The marriage between the parties was solemnized on 09.12.2001 at village Chuhar Chak, Tehsil and Distt Moga by way of Anand Karaj ceremony. Parties lived as husband and wife and a son namely Prabhjot Singh was born from the marriage on 12.09.2002. The appellant filed a petition alleging that the respondent was a strong headed lady and used to quarrel with him and his family members on petty matters. Besides, after about two years of the marriage the respondent had left the society of the appellant without any reason and started residing separately. The respondent again joined the society of the appellant on his request on 02.03.2008. However, just after about one and a half year, she again left the society of the appellant on 07.08.2009, after quarreling with him and his family members. The respondent took all her valuable articles with her at that time.