RAMANDEEP SINGH Vs. RAJWINDER KAUR

JUDGEMENT

(1.) The instant appeal has been preferred by the husband Ramandeep Singh impugning the judgment and decree dated 05.01.2016 passed by Addl. District Judge, Gurdaspur whereby the petition filed by the appellant-husband under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act') was dismissed.

(2.) Few facts necessary for adjudication of the instant appeal as pleaded in the petition filed by the appellant-husband before the learned Court below may be noticed.

(3.) Per contra, the respondent-wife while filing her written statement before the Court below, refuted and categorically denied the averments of the appellant-husband. She submitted that the appellanthusband and his family were well aware that she was a divorcee at the time of marriage. The petitioner was serving at Hoshiarpur at the time of marriage. After their marriage, she lived at village Chahal Kalan for about 7 months and thereafter shifted to Hoshiarpur along with the appellanthusband. She alleged that she conceived twice but each time, her pregnancy was aborted. She also took treatment for the same. Due to her failed pregnancies, the behaviour of the appellant-husband changed for which she would often be subjected to both physical and mental abuse. On 20.10.2012, the appellant-husband gave severe beatings to the respondent-wife and asked her to arrange an amount of Rs.2 lakhs for which she expressed her inability. On 25.10.2012, her brother left her at her matrimonial home at village Chahal Kalan where she had been residing ever since. However, she was not on talking terms with her husband. She submitted that the appellant-husband had levelled false allegations against the respondent-wife as he wanted to marry some other girl of his choice.