GURMUKH SINGH Vs. SATNAM KAUR

JUDGEMENT

(1.) THIS appeal by the appellant/husband is directed against the judgment and decree passed by the learned Addl. District Judge, Gurdaspur, dismissing a petition filed under Section 13 of the Hindu Marriage Act.

(2.) THE appellant/husband filed a petition under Section 13 of the Hindu Marriage Act (hereinafter referred to as "the Act") for dissolution of marriage on the averments that the respondent was earlier married to his elder brother Kulwant Singh on 7.6.1998. Shri Kulwant Singh died under mysterious circumstances on 19.10.1998, and being unable to bear the shock of death of Kulwant Singh, the father of the appellant also died on 2.1.1999.

(3.) IT was further pleaded, that she refused to cohabit with the appellant nor she cared to look after the ailing mother of the appellant. She deserted the appellant on 20.1.2001 without any reasonable cause. The divorce was sought on the grounds of cruelty and desertion.