NACHHATRO ALIAS ASHA KUMARI Vs. NAIB SINGH

JUDGEMENT

(1.) THE marriage between the parties was solemnised, as per Hindu rites and ceremonies, on 28.5.1981. The respondent-husband filed a petition for dissolution of the marriage, by a decree of divorce, on allegations which may be indicated as under :-

(2.) AFTER having cohabited at the matrimonial house for sometime, the appellant-wife went over to her natal house. After a stay of a week over there, she returned to the matrimonial house and stayed over for about two months. However, no issue was born out of the union of the parties.

(3.) ON the above foundational premise, the respondent-husband applied for the grant of a decree of divorce on plea of cruelty and desertion.