RAVINDER SINGH Vs. PALVINDER KAUR

JUDGEMENT

(1.) THE appellant (hereinafter referred to as the petitioner) had filed a Diverce Petition under Section 13 of the Hindu Marriage Act in the Matrimonial Court, Chandigarh. The Court vide its order dated 1. 6. 1990 dismissed the same. Aggrieved against the judgment, the petitioner has field this appeal.

(2.) SHORN of unnecessary details, the facts of the case are that the marriage between the petitioner and respondent Palvinder Kaur was soleminized on 27. 6. 1985 at Yamuna Nagar according to Sikh rites. The said marriage was settled through a matrimonial advertisement pursuant to which the appellant had responded.

(3.) IN the Divorce Petition the allegation against the respondent wife was that the respondent in the advertisement gave wrong particulars about her age and height. Later on the petitioner came to know that the said particulars were false. The respondent was above 30 years of age and her height was 5'--- 1". This caused mental cruelty to the petitioner. The other instance of cruelty is that the respondent just after the Anandkaraj went inside her house and dressed herself in white clothes and refused to accompany the petitioner to Chandigarh. It was after great persuasion of the petitioner's parents, relations and friends that the respondent agreed to accompany the petitioner to Chandigarh, Another instance of cruelty is that the behaviour of the respondent was not considerate towards the petitioner right from the date of marriage. The other instance of cruelty is that according to the petitioner the respondent never stayed with him in one room and had refused to live with him at Chandigarh. As such despite petitioner's best efforts the marriage was never consummated which resulted in great mental agony to him. According to the petitioner, the respondent used to misbehave and insult him and refused to prepare tea for the relations and friends on their visits.