VEENU HANDA Vs. NARINDER KUMAR HANDA

JUDGEMENT

(1.) The challenge here is to the decree for divorce granted to the husband- Narinder Kumar Handa against his wife Veenu Handa under Section 13 of the Hindu Marriage Act on the grounds of adultery and cruelty.

(2.) The marriage between Narinder Kumar Handa and Veenu Handa took place at Jullundur on March 4, 1976 A son Gaurav was born from this marriage on January 21, 1977. This child is now in the custody of its father or to be precise with his grand mother, that is, the mother of Narinder Kumar Handa.

(3.) At the time of his marriage Narinder Kumar Handa used to live jointly with other members of his family. Later, however, as a result of a settlement between him and his wife, they started living together separately from September 1978 till sometime in January, 1979. They have been living apart with each other since then. The present petition for divorce was filed on April 7, 1979.