PHILAUR LAL Vs. RAJ RANI

JUDGEMENT

(1.) This application is allowed subject to just exceptions. Reply annexed to this application is permitted to be taken on record.

(2.) Philaur Lal, appellant, was married to Ms. Raj Rani according to Hindu rites on 5.10.1989 at Rania. From this wedlock two daughters were born.

(3.) The appellant-husband preferred a petition under Section 13(1-a)(iii) of the Hindu Marriage Act for dissolution of marriage between the parties before learned Additional District Judge, Sirsa. The appellant-husband has alleged in that petition that after some time of the married life, he and his family members described that the respondent-wife was suffering from intermittent mental disorder and her behaviour was not proper. Various incidents were referred to, to show that the behaviour of the wife was not normal and she some time even threatened to commit suicide. The said petition was primarily based on mental agony and cruelty resulting from the wife. The wife contested this petition and denied all allegations and more particularly that she was suffering from any mental disorder.