SUKHWINDER SINGH Vs. CHARANJIT KAUR

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 15.10.2001 passed by Additional District Judge, Sangrur, whereby petition filed by the appellant under Section 13 of the Hindu Marriage Act, 1955, (Act for short), was dismissed.

(2.) The marriage between the parties was solemnized on 24.03.1991 and one female child was born out of the wedlock in 1993. The petition for divorce was filed by the appellant on the ground that the respondent used to misbehave with him in presence of friends and relatives and insisted that she should live separately from his parents. She wanted the appellant to transfer land in her name and refused to co-habitat with him stating that she did not like him. She would refuse entry to him in the bedroom. She did not perform the household chores and would bolt the door of the house from inside when the parents of the appellant were away and did not allow them in many a time.

(3.) In May, 1994, the respondent left the house of the appellant in his absence and took away jewellery and other valuables with her. A panchayat was convened and an attempt was made to sort out the matter, but the respondent refused to accompany the appellant. She had deserted the appellant for a period of more than two years immediately preceding the filing of the petition.