JATINDER SOOD Vs. RENU

JUDGEMENT

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

(2.) The present appeal is preferred by appellant Jatinder Sood feeling aggrieved by the impugned judgment and decree passed by learned Additional District Judge, Ludhiana, on 06.08.2002, whereby his petition, for dissolution of marriage by a decree of divorce under Section 13 of the Hindu Marriage Act, 1955 (Act for short), was dismissed.

(3.) The case of the appellant in his petition, filed for divorce, was that the parties tied the nuptial knot on 11.05.1982 at Ludhiana according to Hindu rites and ceremonies and they were blessed with a female child on 29.05.1983. Since inception of marriage, the behaviour of the respondent towards the appellant was not good and she pressurized him for arranging a separate residence. On refusal by the appellant, she started insulting him in the presence of friends and relatives. She did not perform the household chores and made wild and reckless allegations against the character of the appellant. She left his company without any reason on 06.08.1994 and took all the ornaments and other valuables with her. The appellant made efforts to bring her back, but all in vain.