SANT SINGH Vs. MAKHAN KAUR

JUDGEMENT

(1.) THIS is an appeal by Sant Singh against a decree for divorce granted against him by the Sub -Judge. Mst. Makhan Kaur respondent had filed a petition for dissolution of marriage and a decree for divorce under S, 13 of the Jammu and Kashmir Hindu Marriage Act 1955.

(2.) THE applicant in the Court below had alleged that she was maltreated by the non -applicant and was driven out of the house and thereafter the non -applicant married a second wife with whom he was living.

(3.) THE application was resisted by the non -applicant on the ground that the applicant was not maltreated by him and that as he had no issue by the applicant it was at her instance and with her consent that the non -applicant had taken a second wife.