RANBIR SINGH Vs. RENU

JUDGEMENT

(1.) Appellant-husband (Ranbir Singh) has come up in this appeal against the judgment and decree dtd. 16/7/2013 passed by the learned District Judge, Family Court, Sonepat, whereby the petition filed by him under Sec. 13 of the Hindu Marriage Act, 1955 (in short ' the 1955 Act ') seeking dissolution of marriage by a decree of divorce, has been dismissed.

(2.) Succinctly, the marriage of appellant-Ranbir Singh was solemnized with respondent-Renu on 21/2/2003 at Modi Nagar (Uttar Pradesh) as per Hindu rites and ceremonies. Out of this wedlock, a son and a daughter were born.

(3.) It transpires that on account of matrimonial issues, the appellant filed a petition under Sec. 13 of the 1955 Act, seeking divorce from the respondent. The pleaded case of the appellant-husband in the divorce petition was that the respondent-wife is a quarrelsome lady and she was not happy with this marriage as she had studied upto 12th standard, whereas the appellant-husband was only 8th Class pass. It was stated that the difference of education between the parties was a bone of contention and respondent always remained indifferent. It was further pleaded that the appellant was an employee in a factory and was earning about Rs.3,000.00 to Rs.4,000.00 p.m. and said income was never considered sufficient by the respondent and remained un-satisfied with the same. Respondent was also not satisfied with the upbringing of the children. It was categorically stated that the respondent wanted to break the relationship but the children were the hindrance and therefore, she killed both the children and she was convicted under Sec. 302 of the Indian Penal Code and sentenced to undergo life imprisonment vide judgment dtd. 30/7/2011 passed by the learned Additional Sessions Judge, Sonepat.