KULBHUSHAN SHARMA Vs. NEERAJ SHARMA

JUDGEMENT

(1.) This appeal is instituted against order dated 2.8.2014 passed by learned Addl. District Judge (II) Shimla, Himachal Pradesh in HMA Case No. 19-S/3 of 2014/10.

(2.) "Key facts" necessary for adjudication of the present appeal are that a divorce petition was filed by the appellant under section 13(1)(i-a) and (i-b) of the Hindu Marriage Act, 1955. Marriage between the parties was solemnized on 27.4.2002 in accordance with Hindu rites and ceremonies. A girl was born on 31.12.2003. Appellant is lecturer. Respondent is working as Professional Assistant (Library) in Indian Institute of Advanced Studies, Boileauganj.

(3.) According to the appellant, respondent pressed upon him to live separately from his parents. Behaviour of the respondent became harsh and inhuman with the passage of time. She was ignorant and irresponsible. She used to pick up quarrels with the appellant and his family members. She left the matrimonial home in the month of April 2004 alongwith minor child. Respondent has deserted the appellant and has subjected him to mental distress, agony and cruelty.