HARPREET SINGH Vs. SUMANJEET KAUR

JUDGEMENT

(1.) Instant appeal has been preferred by the husband - Harpreet Singh, against the judgment and decree dated 02nd May, 2016, passed by the Ld. Addl. District Judge, Ludhiana, (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 case, as pleaded in the petition filed by the appellant-husband (petitioner therein) before the Ld. Court below, may be noticed.

(3.) The marriage between the parties was solemnized on 07th June, 2009 at Balvir Palace, Barnala Road, Badhni Kalan, Distt. Moga (Punjab) as per Sikh rites. The parties cohabited together as husband and wife at Village Tihara, Tehsil and Distt. Ludhiana. No child was born out of the said wedlock. It was pleaded by the husband in his petition that it had been agreed upon between the parties that all the marriage expenses shall be incurred by the appellant-husband and the respondent-wife would be sent abroad. Accordingly, the husband spent an amount of Rs. 13.00 lakhs on the marriage. It was further pleaded that from the very beginning of their marriage, the behaviour of the wife was unbecoming towards the husband and his family and she would not hesitate to insult them in front of one and all. Resultantly, it became difficult for the appellant-husband to continue living with the respondent-wife. On 28th October, 2009, both husband and wife went to England, but the behaviour of the wife continued to be the same as before. Once in England, the wife developed illicit relations with another boy and told the husband that her only motive of getting married to him, was to reach England. Consequently, the husband returned to India in March, 2010. The wife, however, failed to join the company of the husband despite all earnest efforts made by him through Panchayats. Once back In India, the husband lodged a case FIR No. 99, dated 27.05.2011, under Sections 420, 120B IPC, at Police Station Sadar Jagraon, against the wife for committing a fraud upon him.