GURJIT SINGH SANDHU Vs. RUPINDER KAUR

JUDGEMENT

(1.) THIS is an appeal against the order and decree of the trial Court declining the relief of divorce to the appellant.

(2.) THE petitioner claimed divorce contending that he was treated by the respondents with cruelty. It was claimed that the petitioner was married on 9.10.1978 and they lived together as husband and wife untill 8.4.1982, when the respondent left the matrimonial home for no reasons, she left behind two minor children, aged about 5 1/2 and 4 1/2 years. The petitioner stated the respondent to be a short tempered lady and used to create fuss on small pretext and refused to serve the petitioner. It was further stated that threats were held out to the petitioner and it is not congenial and free from danger for him to live with her.

(3.) WITH regard to the allegations of mal -treatment the trial Court came to the conclusion that the evidence produced on the record prove that it was only ordinary wear and tear of the matrimonial life. There was nothing on the record to show that the mal -treatment was to the extent that it will not be free from danger for the petitioner to live with her. Resultantly, the divorce was declined.