DIDAR SINGH Vs. HARPAL KAUR

JUDGEMENT

(1.) Instant appeal has been preferred by the husband - Didar Singh, against the judgment and decree dated 24th October, 2016, passed by the Ld. Addl. District Judge, Sangrur, (in short 'Ld. Court below'), vide which the petition filed by him, under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), seeking dissolution of his marriage with the respondent-wife, was dismissed.

(2.) A few facts necessary for adjudication of the instant appeal, as pleaded in the petition filed by appellant-husband (petitioner therein) before the Ld. Court below, may be noticed.

(3.) The marriage between the parties was solemnized on 21st March, 2004 at Village Ghanauri Kalan. One daughter was born out of the wedlock in the year 2007. The relations between the parties started souring soon after the marriage. The wife would leave her matrimonial home frequently without any rhyme or reason and she would be brought back with the intervention of the respectables. The wife shirked her matrimonial obligations and would neglect routine household chores. On 17th October, 2005, she attempted to hang herself with a rope from the ceiling fan, but due to the timely intervention of the neighbours, she was saved. When the family of the wife was informed about the incident, they threatened to involve the appellant-husband and his family in false cases, which led to major health issues for the parents of the husband. In September, 2010, the wife yet again tried to put herself on fire by dousing kerosene oil on herself. She threatened the appellant-husband and his family that they would be implicated in false criminal cases. Thereafter, the wife moved an application before the Senior Superintendent of Police and when the matter came up for consideration before the authorities, she admitted to her guilt. However, her behaviour continued to be the same as before. On 15.10.2010, the wife in connivance with her mother and other relatives left her matrimonial home, but not before taking along, all her valuables and clothes with her. Ever since then, she had not returned to her matrimonial home. Hence, the husband filed a petition for dissolution of his marriage by way of decree of divorce.