SURESH KUMAR Vs. REENA KUMARI

JUDGEMENT

(1.) THIS appeal is instituted against the judgment dated 5.6.2013 rendered by the learned Additional District Judge, Hamirpur in HMA Petition No. 17 of 2010.

(2.) "Key facts" necessary for the adjudication of this petition are that petitioner has filed a petition under section 13(1)(i -a) and (i -b) of the Hindu Marriage Act, 1955 against the respondent. According to the averments contained in the petition, marriage between the parties was solemnized as per Hindu Rites and Customs on 19.5.2006 at village Paniala, Post Office, Khiah, Tehsil and District Hamirpur. One daughter was born out of the wedlock on 29.3.2007. According to the averments contained in the petition, respondent initially performed her matrimonial obligations properly and she was treated with due dignity. However, she started picking up quarrels with the petitioner on trivial matters. In the month of February, 2007, parents of the respondent came to take her alongwith them. They abused the petitioner and his family members. He made unsuccessful attempt to bring back the respondent to matrimonial home on 27.7.2007, 20.6.2008 and 7.11.2008. According to the petitioner, respondent has deserted him without any reasonable ground. The conduct of respondent during her stay at the matrimonial home was cruel towards the petitioner and his family members. She was residing with her parents in village Paniala, P.O. Khiah, Tehsil and District Hamirpur.

(3.) REJOINDER was filed by the petitioner to the reply filed by respondent. Learned Additional District Judge framed issues on 21.1.2011. He dismissed the petition on 5.6.2013.