BALDEV SINGH Vs. BEANT KAUR @ CHHINDER KAUR

JUDGEMENT

(1.) Seeking condonation of delay in filing the appeal is allowed.

(2.) This appeal is directed against the judgment and decree dated March 2, 1995, of Shri G.L. Chopra, District Judge, Bhatinda, whereby application filed by the appellant, seeking dissolution of marriage under Section 13 of the Hindu Marriage Act was dismissed. It is submitted that the judgment and decree impugned are liable to be set aside since, according to the appellant, the trial Court has not properly appreciated the evidence led in the case.

(3.) According to the averments made in the petition, parties to the litigation were married on April 1, 1986, at village Malwala according to Anand Karaj ceremony, After the marriage they lived together as husband and wife for about 2-1/2 years only and one female child namely, Amandeep Kaur, was born out of the wed-lock, who is presently living with the appellant. The dissolution of marriage was sought by the husband on the grounds of cruelty and desertion. On the pleadings of the parties, the Court below framed the following issues :-