MANJIT KAUR Vs. MOHAN SINGH

JUDGEMENT

(1.) THE wife is aggrieved against the decree of dissolution of marriage granted by the learned District Judge, Jalandhar on a petition filed by the respondent.

(2.) THE marriage of the parties was solemnised on 18.2.1981 and out of that wed-lock a son was born in July, 1982. The husband is employed in Army and used to visit home whenever he was granted leave. The husband sought divorce on the ground that the wife is in the habit of picking quarrels with his mother and unmarried sister and used to abuse them within the hearing of the neighbours. It is further alleged by the husband that the wife would go to her parental house the next day of his departure of his joining his duties. A Panchayat was convened and she resumed cohabitation in June, 1986. It has further been alleged that the wife deserted the husband since July, 1986. The Panchayat was again convened on 22.7.1994 but the wife failed to join the society of the husband and thus, the husband sought dissolution of marriage.

(3.) THE learned District Judge on the basis of the evidence on record returned a finding that the wife has not treated the husband with cruelty and thus, decided issue No. 1 against the husband. However, the learned District Judge held that the wife is guilty of desertion since she has failed to join the matrimonial home even after convening the Panchayat on 22.7.1994 and thus, dissolved the marriage between the parties.