BALJINDER SINGH Vs. PARAMJIT KAUR

JUDGEMENT

(1.) Learned counsel for the parties have been heard.

(2.) This appeal is filed against the judgment and decree dated 10.04.2003 passed by Additional District Judge, Patiala, vide which the petition filed by the appellant under Section 13 of the Hindu Marriage Act (Act for short) was dismissed.

(3.) The case of the appellant in his petition was that marriage between the parties was solemnized on 13.4.1998 at Sanaur, District Patiala. The marriage was consummated and they were blessed with a female child. The marriage was a simple affair. After four days of the marriage, the respondent started instigating the appellant to live separately from his parents and to demand his share in the business of his father. The appellant did not agree to this.