HARI KRISHAN Vs. NEELAM RANI

JUDGEMENT

(1.) In the month of March, 1987 Hari Krishan was married to Neelam Rani at Village Asspur, Tehsil Mukerian, District Hoshiarpur. They lived together as husband and wife, but no child was born out of this wedlock. The husband Hari Krishan filed the petition under Section 13 of the Hindu Marriage Act praying for a decree of divorce on the ground of cruelty and desertion. According to him the various acts of the wife amounted to mental as well as physical cruelty upon him. She had deserted him for the last more than three years with the intention to bring an end to the matrimonial relationship between the parties. The petition was contested by the respondent.

(2.) The learned Trial Court framed the following issue :

(3.) When this case came up for hearing on 9.9.1998, learned Counsel for the respondent-wife, upon instructions from his client, who is present in Court, made a statement in the Court that die appeal may be accepted. The following order was passed on that date :