SARABJIT SINGH Vs. MANDEEP KAUR AND ANOTHER

JUDGEMENT

(1.) The challenge in this appeal is made to the judgment and decree dated 12.12.2013 whereby the Additional District Judge, Fast Track Court, Amritsar, dismissed the petition for divorce filed by the present appellant.

(2.) The allegations in the petition were that the marriage between the appellant and respondent No. 1 was solemnised in December, 2000, at Jhabal, Tehsil and District Tarn Taran, according to Sikh rites and ceremonies. Two children, one male and one female, were born out of the wedlock. Since the very inception of marriage the wife, i.e. respondent No. 1, treated the appellant, i.e. husband, with physical and mental cruelty. It had become impossible for the appellant to live with respondent No. 1 Sarabjit Singh versus Mandeep Kaur and another under the same roof.

(3.) Respondent No. 1 used to tell the appellant that the marriage was performed against her wishes and she had wanted to marry someone else, but her parents did not agree. The appellant tried to prevail upon respondent No. 1 that since they were married, she should try and respect the relationship. Despite parties to the marriage being blessed with two children, respondent No. 1 did not come out of her web and kept cursing her parents for having made her marry the appellant.