RAM PAL Vs. PARAMJIT KAUR AND ORS.

JUDGEMENT

(1.) Ram Pal/appellant filed a petition under Section 13 of the Hindu Marriage Act, 1955 (in short 'the Act'), for dissolution of his marriage, with the respondent/Paramjit Kaur, which took place in the month of December 1982. Vide judgment dated 29.7.2008, passed by the learned District Judge, Rupnagar, the aforesaid petition for divorce was dismissed with costs. As such, Ram Pal/appellant is before this Court in this appeal.

(2.) Brief facts of the case are like this, that the parties were got married in December 1982. The marriage was duly consummated. Out of this wedlock, three daughters and one son were born. Two of the daughters have become adult. Minor daughter Suman Prit Kaur and son Kanwar Pal Singh are in the custody of respondent/wife. As such, a petition seeking custody of the minors was instituted by the petitioner against the respondent which is pending in the Court at Rupnagar.

(3.) The petitioner sought divorce on the ground of cruelty and adultery. The pleas taken by the petitioner regarding cruelty are; that the behaviour of the respondent/wife towards him and his family members was not good. She even refused to serve tea to the relatives and friends of the petitioner rather told the petitioner to engage a servant for the purpose. She had also been telling the petitioner that his status is lower than her family.