LAWS(P&H)-2009-9-141

SUDERSHAN KUMAR Vs. SAROJ BALA AND ANR.

Decided On September 23, 2009
SUDERSHAN KUMAR Appellant
V/S
Saroj Bala And Anr. Respondents

JUDGEMENT

(1.) THE husband -appellant by way of this appeal has challenged the judgment and decree dated 17.3.2006, passed by the learned Additional District Judge, Ambala, on a petition filed under Section 13(1)(i), of the Hindu Marriage Act.

(2.) THE facts pleaded in the divorce petition were, that the marriage between the parties was solemnised on 26/27.7.1996 at Chandigarh according to Hindu rites and ceremonies. Both the parties were divorcee. After the marriage, the parties lived together for 2/3 days. However, after 5/6 days of marriage, respondent No. 1 started quarreling with every member of the family and, therefore, they were separated on 2.10.1996.

(3.) THE main ground on which the divorce was sought was the adultery, on the plea that the appellant had never lived with respondent No. 1 after 8.3.1997. It was also the case, that earlier respondent No. 2 used to reside at H. No. 238, Vijay Niwas, Dayal Bagh, Ambala Cantt., and now the respondents were living together in H. No. 6, Sham Nagar, Ambala Cantt., which is the house of one Raunki Ram. The household articles belonging to the appellant were also taken away by respondent No. 1. Application in this regard was made to the police by the appellant and respondent No. 1 agreed to return the clothes etc., but nothing was done.