RATTAN SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) The appellant / husband by way of this appeal has challenged the judgment and decree dated 8.9.2007, passed by the learned District Judge, Chandigarh vide which petition filed by the appellant under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act') for grant of decree of divorce was ordered to be dismissed.

(2.) The facts leading to the filing of the petition in brief are :

(3.) He sought the decree of divorce on the basis of cruelty alleging as under :