PREM CHAND SHARMA Vs. SUDERSHANA SHARMA

JUDGEMENT

(1.) The Appellant husband having failed to obtain the dissolution of his marriage with the Respondent by a decree of divorce, has approached this Court by way of the present appeal against the judgment dated 14.8.1996 of the learned District Judge (Forests), Shimla, whereby his petition made under Section 13 of the Hindu Marriage Act, 1955 [for short: the Act] was dismissed.

(2.) The parties were married to each other according to Hindu rites on 10.2.1985 at village Thankari, P.O. Dughli, Tehsil and District Hamirpur. After the marriage, the parties lived together as husband and wife at Shimla. Two children were born to them respectively on 2.12.1985 and 17.10.1987.

(3.) The Appellant sought the dissolution of his marriage with the Respondent under Section 13 of the Act on the grounds of cruelty, desertion and that the Respondent was living in adultery.