JASMEET SINGH Vs. GURDEEP KAUR

JUDGEMENT

(1.) The instant appeal has been preferred by the husband - Jasmeet Singh, impugning the judgment and decree dated 23rd March, 2018, passed by the Ld. Addl. District Judge, Ludhiana (hereinafter referred to as 'Ld. Court below'), vide which the petition filed by the him under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') for dissolution of his marriage with respondent-wife/Gurdeep Kaur, was dismissed.

(2.) A few facts necessary for adjudication of the instant appeal, 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 30th January, 2000, as per Sikh rites at Ludhiana. Out of the said wedlock, a son namely 'Tejusbir' was born on 08th September, 2004, who is residing with the respondent-wife. The husband pleaded that soon after the marriage of the parties, the respondent-wife would mentally harass and physically assault him, and indulge in petty quibbles. She even attempted suicide on three different occasions, after which the matter was brought to the notice of her parents. It was alleged that on one occasion she physically assaulted him on his genitals for which he had to undergo medical treatment. The husband pleaded that the wife has been residing separately from him since the year 2009 and had even gone to the extent of proclaiming that she was unwilling to continue living with him, as their's was a dead marriage. Hence, in the aforementioned circumstances, the husband prayed for dissolution of his marriage by way of decree of divorce.