(1.) The instant appeal stands directed against the pronouncement recorded by the learned District Judge, Chamba, on 30.6.2016 in H.M.A. Petition No. 98 of 2014 whereby, he dissolved the marital ties inter se the appellant herein with the respondent herein.
(2.) The brief facts of the case are that the respondent (hereinafter called as the petitioner) was married to the appellant (hereinafter called as the respondent) on 12th November, 2011, according to the Hindu rites and ceremonies. Out of this wedlock no issue has been born. The respondent is working as JBT teacher and is posted at Government Primary School Bathri, whereas the petitioner is working as Senior Assistant in the office of BEO, Banikhet. After marriage their relations remained cordial for about one month and thereafter the behaviour of the respondent towards him and his family changed. She used to avoid to do house hold works. After one month of marriage, she started living in the house of her parents at village Sangrain. In the month of May 2012, she was transferred to Govt. Primary School, Bathri, their relations become more strained as the respondent started holding the petitioner responsible for her transfer. Even after the transfer, the respondent continued to live with her parents and used to travel from Balera to Bathri and from Bathri to Balera daily. He visited the parental house of respondent so many times to bring her back but she remained in his house for about ten days and thereafter on the end of June, 2012, she left his house without any reason or cause. In July, 2012, the petitioner, his mother and other relatives tried their best to reconcile and persuaded the respondent to come back to her martrimonial house but she refused. Thereafter on 25.11.2012, his mother, uncle Om Parkash, borhter-in-law Ashwani Kumar along with Susheel Kumar, Vishwanath and Vikey Kumar again visited the house of respondent to bring her back but the respondent refused to join the society of petitioner under the influence of her parents. The respondent without any sufficient or reasonable cause and with a view to break the matrimonial relations, has withdrawn from the society of the petitioner and deserted him and deprived him from the matrimonial obligations without any just reason. He also averred that the respondent has also taken all her ornaments and other valuable articles with her.
(3.) The petition for divorce instituted by the petitioner before the learned District Judge, Shimla, stood contested by the respondent, by hers instituting a reply thereto, wherein, she controverted all the allegations constituted against her in the apposite petition. He has denied that her behaviour was not property, rather the petitioner is not treating her in proper manner. She is still ready to join the company of the petitioner. She has denied that the mother of the petitioner and his relative tried to reconcile the matter and she refused. Rather, the petitioner along with his associates one Vishvanath came to her school on 9.11.2012 and demanded Mangalsutra and insisted her to give divorce. She has alleged that the petitioner has made her life miserable and it was not possible for her to live with him in dignified manner. She alleged that the petitioner himself has withdrawn his petition and the allegations levelled in that reply were correct, therefore, the petition be dismissed.