RAM SHARAN Vs. KANCHAN MANJU

JUDGEMENT

(1.) A petition under Section 13 of the Hindu Marriage Act, 1955 (in short "the Act of 1955") for dissolution of marriage by a decree of divorce was filed by appellant-husband Dr. Ram Sharan against his wife-respondent Kanchan Manju, which was dismissed by learned Additional District Judge (Adhoc), Patiala, vide judgment and decree dated 26.04.2008. Assailing the said judgment and decree, the instant appeal was preferred by appellant-husband.

(2.) In precise, the facts which need to be noticed are as under:-

(3.) The petition was contested by the respondent. The preliminary objection raised by her was that the petition was based on wrong and fabricated facts. She alleged that it was the appellant who had maltreated her and had turned her out of the matrimonial home alongwith the minor children after giving them severe beatings. Though he had been bearing expenses of the children, but he had never been bothered about them and she had been bringing them up single handedly. She mentioned that the daughter was studying in M.B.B.S. in Government College, Amritsar and the son was studying in a reputed school at Mansa.