RAJINDER SINGH Vs. BALBIR KAUR

JUDGEMENT

(1.) THE appellant, hereinafter referred to as the petitioner, had filed a petition under Section 13 of the Hindu Marriage Act, before the Matrimonial Court, Jalandhar which was dismissed on 31. 7. 1991.

(2.) AGGRIEVED against the judgment of the Matrimonial Court, the petitioner has preferred this appeal.

(3.) THE brief history of the case is that a marriage between the petitioner and the respondent was solemnised according to Sikh rites at village Barapind. The parties lived and cohabited as husband and wife for a month after the marriage and no child was born from their wedlock. In the aforesaid divorce petition, the petitioner had taken a plea that at the time of marriage, the respondent was serving as a Teacheress in the Govt. Primary School at Barapind, whereas the petitioner was serving as a Science Teacher in Government School at Lambra. On the very first night of the marriage, the petitioner discovered that the respondent was a lady of different temperament and had different view regarding the marriage. The petitioner asked the respondent to get herself transferred to village Ore or to any other school near the petitioner's place of posting, but she refused and insisted on living at village Barapind. According to the petitioner, the respondent used to pick up quarrel with him and left the matrimonial home with all the belongings. While leaving the house, she told that she would not return.