ARUN CHAWLA Vs. REENA

JUDGEMENT

(1.) APPELLANT Arun Kumar Chawla was married to respondent Smt. Reena on 5. 3. 1988 at Jalandhar City. The marriage was solemnised according to Hindu religious rites. The appellant had filed a petition under Section 13 of the Hindu Marriage Act (hereinafter described as the 'acts') alleging that after one month of the marriage, the respondent started compelling him to have a separate residence and start his own independent business. She also insisted the appellant to take his share in the property from his father. The appellant did not agree. He told her that his elder brother has settled in United States of America and he has to look after his old parents. The respondent started misbehaving in an arrogant and cruelsome manner. She even refused to prepare tea or meals when visitors came to their house. The respondent became pregnant, but the pregnancy was terminated. She started calling the appellant a spineless man and that the position of the appellant was that of a servant in the house. The respondent misbehaved towards her mother-in-law and even would say that she will rest when the mother-in-law expires. On account of this behaviour or the respondent, the mother-in-law went to U. S. A. In the absence of the mother-in-law, the respondent refused to cook meals for the appellant and his father, she threatened to commit suicide in May, 1989 and that she will falsely implicate the appellant and his relations. The relations of the appellant were insulted. On 8. 12. 1989 a petition for divorce was filed by the appellant.

(2.) LEARNED Additional District Judge, Jalandhar on 24. 8. 1992 allowed the application filed by the appellant. Aggrieved by the same, the respondent preferred an appeal against the order of Additional District Judge. Learned Single Judge of this Court on 14. 3. 1996 allowed the appeal and set aside the judgment and decree passed by the Trial Court. This prompted the appellant to file L. P. A. under consideration.

(3.) IT was followed by another application for condoning the period of six months for grant of divorce by mutual consent.