MOHAN LAL Vs. ANJU

JUDGEMENT

(1.) A petition filed by the appellant-husband against the respondent-wife for dissolution of their marriage on the plea of cruelty and desertion was dismissed by the learned Trial Court, vide judgment and decree dated 24.2.1999.

(2.) UNDER issue No. 1, the trial court recorded a finding that the petitioner had not been able to prove that the respondent treated him with cruelty after the marriage. The finding under issue no. 1-A was that the petitioner had not been able to prove that the respondent deserted him for a period of more than two years continuously from the date of presentation of the petition without any reasonable cause. Issue no. 2 was decided against the petitioner and in favour of the respondent. Issue no. 3 was disposed of in favour of the petitioner and against the respondent.

(3.) THE appellant-husband alleged that, even after the resumption of the matrimonial ties on 26.8.1992, the respondent-wife "did not change her behaviour and ways and means. She continued to cause mental torture to the petitioner and his mother during her stay in her matrimonial home after 26.08.1992." The further allegation in the context is that even while she was being taken away by her parents with the help of Punjab Police on 3.3.1993, she had taken along her gold and silver ornaments and also ornaments belonging to the appellant-husband and his mother.