YASHWANT SINGH CHAUHAN Vs. SNEH LATA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 16.5.2015 rendered by the Additional District Judge -Shimla in Case No. 12 -R/3 of 2010.

(2.) "Key facts" necessary for the adjudication of this appeal are that the marriage between the parties was solemnized on 5.5.1995 according to Hindu ritual, rites and custom prevalent in the area. Appellant has filed petition under section 13 of the Hindu Marriage Act, 1955 for dissolution of marriage by decree of divorce. According to the appellant, conduct of the respondent always remained arrogant, cruel and quarrelsome. Respondent without any reasonable cause withdrew from the society of the appellant. She has also filed petition for maintenance. There is no possibility of conciliation between the parties. Respondent has subjected him to cruelty.

(3.) ISSUES were framed by the learned Additional District Judge -I, Shimla on 16.3.2012. He dismissed the petition on 16.5.2015. Hence, the present appeal.