RANDHIR SINGH Vs. SONIA

JUDGEMENT

(1.) The appellant- Randhir Singh preferred this appeal against the judgment and decree dated 1.12.2009 passed by the Additional District Judge (Fast Track Court), Patiala whereby the petition filed by the appellant under Sec. 13 of the Hindu Marriage Act was dismissed.

(2.) The allegations made by the appellant against the respondent in the petition were that soon after the marriage, which took place on 21.10.2003, the respondent had started creating trouble in the family. She insisted that the appellant should live separately from his parents and should shift with her to Patiala and also get his share in the property from his parents. A male child was born to the parties on 26.9.2004 but the attitude of the respondent did not change. She was in the habit of insulting the appellant and his family members and picking up quarrel on trifles. The appellant tolerated the conduct of the respondent hoping that better sense would prevail on her. He requested her to get herself transferred from Patiala to Samrala but she refused. She used to even physically beat him and his mother.

(3.) Earlier the respondent was married to one Barinder Singh son of Jagjit Singh and the marriage was dissolved by a decree of divorce but the fact was not disclosed to the appellant before marriage. He was shocked when he learnt about that. The respondent despite holding of Panchayats, failed to join company of the appellant.