ROMESH KUMAR SHARDA Vs. NEELAM

JUDGEMENT

(1.) 'this appeal is directed against the judgment of District Judge, Amritsar, dated 19-12-1991, who had dismissed the petition under Section 13 of the Hindu Marriage Act filed by the petitioner, hereinafter referred to as the 'appellant'.

(2.) AGGRIEVED against the aforesaid judgment, the appellant has filed the present appeal.

(3.) THE case of the appellant is that the marriage between the appellant and the respondent was solemnised on 19-5-1985. The respondent-wife withdrew from the society of the appellant without any sufficient cause and reason on 27-11-1986 and never returned to her matrimonial home. As such, this amounts to desertion. The learned Counsel for the appellant contends that the respondent-wife has also committed cruelty towards him as she used to attend kitty-parties and was reluctant in preparing breakfast.