NAVEEN KUMAR Vs. PAYAL

JUDGEMENT

(1.) Appellant has preferred the instant appeal to challenge order dated 17th of March, 2018, passed by Addl. District Judge, Anoopgarh (for short, 'learned Court below'). By the order impugned, learned Court below has partly allowed the application of respondent-wife under section 24 of the Hindu Marriage Act, 1955 (for short, 'Act') in a petition for dissolution of marriage laid by her.

(2.) The facts, apposite are that respondent filed a petition for divorce against appellant, inter-alia, on the ground of physical and mental cruelty besides desertion. Pleading atrocities against appellant, respondent has also averred in the divorce petition that she was falsely castigated for adultery by him. Respondent further averred that by categorising her unchaste appellant has perpetrated mental cruelty. Alleging misappropriation of her Stridhan and uprooting from matrimonial home, respondent clearly stated in the petition that appellant has deserted her for last two years and there is no cohabitation between spouses since then.

(3.) Petition for divorce is contested by appellant by filing reply. In the return, appellant denied all the allegations with full emphasis. Trial of the petition is under progress.