RANDIP KAUR Vs. GURMEET SINGH

JUDGEMENT

(1.) THE wife is in appeal against the order dated 5.10.2006, vide which the learned Trial Court ordered the dissolution of her marriage with respondent Gurmeet Singh (hereinafter referred to as the respondent-husband) by a decree of divorce.

(2.) THE respondent-husband had filed a petition under Section 13 of the Hindu Marriage Act (hereinafter referred to as "the Act") on averments which may be indicated as under :-

(3.) ON 15.12.1998, the appellant came over to India alongwith her children. However, it transpired that she was a lady of easy virtue. She initially developed illicit relations with Varinder Singh, a real brother of the respondent-husband, who committed suicide. Thereafter, she developed illicit intimacy with respondent No. 2 Jasbir Singh (hereinafter referred to as "the paramour"). Ultimately, the appellant eloped with the paramour on 16.8.2000. While leaving the matrimonial house on elopement she had also taken along 20 tolas of jewellary, cash amount of Rs. 70,000/- and the FDRs which had been purchased by the respondent-husband in the name of children out of his own funds. The episode was notified to the police of the Police Station, Adampur vide FIR No. 160 dated 27.10.2000 under Sections 380/120 IPC. Ever since thereafter, the appellant-wife is living in adultery with the paramour.