MANGAL SINGH Vs. SAROJ BALA

JUDGEMENT

(1.) Appellant -husband is in appeal against the judgment and decree dated 24.3.2014 passed by District Judge, Sirsa, whereby, petition under Sec. 13 of the Hindu Marriage Act (hereinafter referred to as 'the Act') filed by the appellant -husband was dismissed.

(2.) Appellant -husband filed the petition with the allegations that his marriage was solemnized with the respondent on 28.5.2005 according to Hindu rites and ceremonies. The marriage was consummated and male child, namely, Ravinder took birth out of this wedlock. Presently, the son is residing with the respondent. The appellant alleged that from the very inception of the marriage, behavior of the respondent was gruesome and was having mental disorder. This fact was concealed by the parents of the respondent at the time of marriage. It was alleged against the wife that she used to beat the husband and also break the articles. She also used to run away from the matrimonial house. On one occasion she had an psychiatric attack and went away from the house. One Rameshwar, son of Ranjeet Singh, saw her in an unconscious condition and he brought her back to the house.

(3.) Appellant further alleged that his father -in -law used to demand huge amount from him from time to time. He has already paid Rs. 9 lacs to his father -in -law i.e. Rs. 5 lacs on 25.5.2010 and Rs. 4 lacs on 20.3.2011 after borrowing the same from one Rameshwar on interest. Appellant also alleged that the respondent left the matrimonial house in June 2009 without any reasonable excuse and without consent of the appellant -husband and also took away valuable ornaments and cash worth Rs. 10,000/ -. The efforts of the appellant to bring her back remained futile. Several panchayats were convened but in vein. In August, 2011, respondent moved complaint to the police against the appellant -husband and his family members. With these allegations, the divorce petition came to be filed at the instance of the appellant -husband.