SANTOSH Vs. VIJAY KUMAR

JUDGEMENT

(1.) The present appeal has been directed against the judgment and decree dated 20.07.2010 passed by the Additional District Judge, Sonepat, accepting the prayer of the respondent-husband for grant of a decree of divorce, on the grounds of cruelty and desertion.

(2.) Briefly stated, the marriage between the parties was solemnized on 20.06.1995. A male child was born out of this wedlock on 13.12.1998. The respondent-husband, inter alia, alleges that the appellant used to pick up quarrels with him and his parents on petty matters. She had been raising a demand for separate residence. She did not cook food or do any household work in her matrimonial home. She left the matrimonial home on 07.09.1999 along with the minor child and never tried to join the company of the respondent.

(3.) Ex-parte proceedings were initiated against the appellantwife, after publication of the notice in a newspaper the 'Dainik Bhaskar' and eventually, an ex-parte decree was passed against her on the basis of ex-parte evidence adduced in the form of affidavits tendered by the respondent-husband, his father Lila Singh and one Ram Kumar.