KARAMJIT KAUR Vs. PREM SINGH DHILLON

JUDGEMENT

(1.) The instant appeal has been preferred by the wife - Karamjit Kaur, impugning the judgment and decree dated 01st August, 2016, passed by the Ld. District Judge, Family Court, Barnala (hereinafter referred to as 'Ld. Family Court'), vide which the petition filed by the respondent- husband/Prem Singh Dhillon, under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), was allowed.

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

(3.) The marriage between the parties was solemnized on 25th March, 1999, as per Hindu rites and rituals as well as by way of Anand Karaj. Two children were born out of the wedlock. As per the averments of the husband, the wife was short tempered and would indulge in rude and cruel behaviour over trivial issues. So much so, she would misbehave with the husband in front of one and all. As a result of which, it would cause him a great deal of embarrassment. On 01st May, 2008, she left the matrimonial home along with her minor children and took along with her all her jewellery and clothes on the pretext of visiting her parents. Thereafter, husband made earnest efforts through Panchayat to bring her back to the matrimonial home but the same was unsuccessful. He then filed a petition under Section 9 of the Act, which was allowed, but the wife still did not join the society of her husband.