RAVINDER NATH RATTAN Vs. KANTA DEVI

JUDGEMENT

(1.) By way of instant appeal, the appellant has assailed the judgment and decree dated 22nd February, 2011 passed by learned District Judge, Mandi in HMA petition No. 12 of 2008, whereby the petition filed by the appellant under Section 13 (1) (ia) of the Hindu Marriage Act, 1955 (in short 'the Act') for dissolution of marriage has been dismissed.

(2.) Facts necessary for adjudication of this appeal are as under: -

(3.) As per appellant, the respondent from the very beginning of married life had the habit of creating scene on petty matters. The appellant tolerated, but behaviour of respondent become bad to worse. After birth of youngest child, respondent forced the appellant to live separately from his parents and on his refusal, she along-with her minor girl child aged about 11 months went to her parental house in the year 1990. The matter was got compromised with the intervention of family members of the appellant. Respondent never provided moral education to children, whereas appellant discharged all the responsibilities of being father.