NIMRAT PREET SINGH BHULLAR Vs. KAMALJIT BHULLAR

JUDGEMENT

(1.) THIS appeal, under Section 28 of the Hindu Marriage Act, 1955 (Act No. 25 of 1985) for short 'the act'), is directed against the judgment of District Judge, Shimla, in case No. 2 3 -S/3 of 1988 whereby the petition moved by the appellant under Section 13 of the Act, for dissolution of the marriage by a decree of divorce, has been dismissed.

(2.) THE facts, in brief, are that the marriage was solemnised between the parties on November, 7, 1980 at Nirankari Colony, Delhi. Out of this wedlock, Saravpreet was born on 4.1.1982 at Delhi. At the time of the marriage, the appellant was serving as Captain in the Indian Army and was posted at Ranchi. The respondent was taken - to Ranchi where both of them lived together for sometime and thereafter they went to Banglore and came to Shimla as well.

(3.) THE further incident relates to the time when the appellant's sister was going to be married. In order to help his mother in arranging things, the appellant sent the respondent to Shimla but instead of helping his mother, she used to taunt her and create hindrances and when the appellant came to Shimla on the occasion of the marriage of his sister, the respondent used to tell him that his mother had been spending a lot for the marriage of his sister, whom she used to abuse by saying : After the marriage of his sister, the appellant had to go to Banglore for a training course. Although it was not possible to take the respondent, however, looking to her behaviour with his mother, she was taken to Banglore. There also her behaviour was the same. She used to create problems and find fault with everything and the situation came to such a stage that he had to send the respondent to Delhi.