HARJIT SINGH Vs. HARPEET KAUR

JUDGEMENT

(1.) Husband-Appellant remained unsuccessful in his endeavour to seek divorce under Section 13 of Hindu Marriage Act before the trial Court who dismissed the petition vide judgment and decree dated 22.04.2011. That is, how, the present appeal came to filed by the husband-appellant.

(2.) Husband-Appellant filed petition under Section 13 of Hindu Marriage Act for dissolution of marriage by decree of divorce, alleging that the marriage was solemnized with the respondent on 26.10.2004 as per Sikh rites and ceremonies. The marriage was consummated but no child took birth from this wedlock. The behaviour of the respondent-wife was not proper towards the husband and his family members. She creating nuisance on petty issues and even she refused to go for honeymoon with the husband, alleging that the marriage was not performed as per her wishes.

(3.) The cruelty was alleged by the husband as against the wife as she insulted the husband and his parents in the presence of relatives and friends. The husband-appellant used to bear the expenses of the wife as she was visiting Punjabi University for her personal contract programme. The allegation of taking out of a sum of Rs.2500/- from the pocket of the appellant-husband without disclosing anything to the husband was also made against the respondent-wife.