SIMARJEET KAUR Vs. PARAMPREET SINGH

JUDGEMENT

(1.) A petition filed by the respondent-husband under Section 13 of the Hindu Marriage Act (hereinafter referred to as "the Act"), for dissolution of marriage, was allowed by the learned Trial Judge by upholding the plea that the appellant-wife had been proved to be suffering from mental disorder of such a kind and to such an extent that the husband cannot be reasonably expected to live with her. That plea was subject of issue No. 1 which was decided in favour of husband and against the wife. Even under issue No. 2, the plea of cruelty was upheld by the learned Trial Court in favour of the husband and against the wife.

(2.) I have heard Mr. Ashok Singla, learned counsel for the appellant and Mr. G.S. Bal, learned counsel for the respondent and have carefully gone through the record.

(3.) LEARNED counsel for the respondent-husband resisted the plea by arguing that the appellant had been proved on record to have undergone treatment at the hands of various experts in the field and that her mental condition does not admit of continuation of matrimonial relationship. Qua the judicial pronouncements relied upon on behalf of the appellant, it was argued that those are not applicable to the facts and circumstances of the case before this Court.