AVTAR SINGH Vs. JASBIR KAUR

JUDGEMENT

(1.) The instant appeal has been preferred by the husband - Avtar Singh, against the judgment and decree dated 31st August, 2016, passed by the Ld. Addl. District Judge, Sirsa, (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 23rd February, 2008, according to Hindu rites and ceremonies as well as by way of Anand Karaj. It was a simple marriage sans any dowry. No child was born out of the said wedlock. The husband alleged that the wife was of a quarrelsome nature and hence, there remained continuous acrimony between them. The wife shirked her matrimonial duties and obligations. She would not cook food for him and was disrespectful not only to his parents but also him. She would pressurize the husband to move into a separate accommodation and when he would try to reason out with her, she would threaten to commit suicide. On 09th October, 2008, the wife left her matrimonial home. Thereafter, a petition under Section 9 was filed by the husband. All efforts made by the husband to bring about a reconciliation with the wife failed due to her obstinate behaviour. Further, he had to face false cases filed by the wife under the Domestic Violence Act. Hence, he prayed for dissolution of their marriage by way of decree of divorce.