JASMINDER SINGH Vs. PRABHJINDER KAUR

JUDGEMENT

(1.) CAPTAIN Jasminder Singh appellant has field this appeal against the judgment and decree dated 15-1-2002 by which the divorce petition filed by him against his wife was dismissed by the Court of Additional District Judge, Jalandhar.

(2.) THE appellant was married to the respondent on 5-5-1996. They lived together as husband and wife. A son namely Balihar singh was born from this wedlock on 5-4-1997. The relations between the parties became strained and the respondent left the matrimonial home in June, 1997. The appellant filed an application for restitution of conjugal rights in the Civil Court at hoshiarpur but it was dismissed for want of jurisdiction. The appeal was also dismissed. Lastly, the appellant filed divorce petition on 30-1-1999 on the ground of desertion and cruelty.

(3.) THE respondent pleaded preliminary objections. She denied the allegations levelled by the appellant and pleaded counter-allegations of cruelty at the hands of the appellant and his mother.