AMARJEET SINGH Vs. VIJAY LAXMI

JUDGEMENT

(1.) The instant appeal stands directed against the judgment rendered by the learned District Judge, Kinnaur Civil Division at Rampur Bushahr, Himachal Pradesh, on 31.05.2010 in H.M.A. Petition No. 16 of 2007, whereby it refused the according qua the petitioner a decree for dissolution of his marital ties with the respondent.

(2.) The petitioner/appellant herein standing aggrieved by the rendition of the learned District Judge hence concerts to reverse it by preferring an appeal therefrom before this Court.

(3.) The brief facts of the case are that the petitioner claimed the respondent to be his legally wedded wife. Out of their wedlock one female child has born and the child is living with the respondent. The petitioner has further pleaded and claimed that the relations between the parties remained cordial till September, 2004 and when on 19.8.2006 to 24.8.2006 the petitioner remained on official tour and returned to his residence in District Kinnaur then he came to know that the respondent has filed some proceedings with the police by leveling false allegations of her beatings and keeping some mistress. The petitioner further claimed that he was summoned by the Superintendent of Police, Kinnaur at Reckong Peo where he filed written reply and the respondent withdrew her complaint by showing her intention not to live with the petitioner and thereby the respondent has treated the petitioner with cruelty as she did not join his company for the last more than three years and thereby the parties are living separately. Hence, he sought decree for divorce for dissolution of his marital ties with the respondent.