TH KRISHEN SINGH Vs. SIMRO DEVI

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated March 26, 1974, of the learned Addl." District Judge, Jammu, whereby he dismissed the application brought by the appellant herein for divorce under section 13 (1) (viii) of the Hindu Marriage Act, 1955, Act No. VIII of 1955 hereinafter referred to as the Act.

(2.) IT appears that the respondent herein obtained a decree for judicial separation from the court of the District Judge, Jammu, on May 20, 1971, against the appellant on the ground that the latter had been guilty of desertion and cruelty as contemplated by clauses (a) and (hi of sub -section (1) of section 10 of the Act. On December 29. 1972 the appellant made the aforesaid application praying that since the respondent had not resumed cohabitation for period of two years after the passing of the afores

(3.) R 7 decree for judicial reparation in spite of several attempts made by him, a decree for divorce dissolving the marriage be passed in his favor.