KULWANT SING Vs. DALBIR KAUR

JUDGEMENT

(1.) HAVING failed to get a decree of divorce under Section 13 of the HIndu Marriage Act, 1955 (for short "the Act") on grounds of cruelty and desertion, appellant has come up in appeal to this Court against the judgment dated 17.12.1997 of the learned Additional District Judge, Hoshiarpur.

(2.) PARTIES got married on 5.9.1984 and a female child, Mandeep Kaur, was born to them, on 27.11.1985.

(3.) THE case of respondent, on the other hand, is that the appellant had been maltreating her, and ultimately, he turned her out of the matrimonial house, alongwith her minor daughter, in three wearing clothes. She, therefore, had to seek refuge at her parents house under compelling circumstances. She denied having arrived at any agreement with the appellant. It was further pleaded that the latter had levelled false and baseless allegations against her. She had always remained obedient and affectionate to him as well as his mother so long as she lived at her matrimonial house.