RAM PAL KARIGAR Vs. CHANDRA MOHINI

JUDGEMENT

(1.) Instant misc. appeal is directed against the judgment and decree dt. 27.08.2011 rejecting application filed by the appellanthusband seeking divorce under section 13 of the Hindu Marriage Act, 1955.

(2.) The brief facts which emerges from the record are that their marriage was solemnized on 21st April, 1996 according to Hindu rites and customs at Jaipur and from this wedlock, three children were born, two daughters and one son. All the three now have attained the age of majority. Both the daughters got married and son is residing with the respondent-wife, has done his graduation and is in search of employment.

(3.) On the basis of the pleadings of the parties, three issues were framed. We consider it appropriate to quote the issues framed on the basis of the pleadings of the parties: