MANOJ KUMAR Vs. SHARDA BAI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellant sought decree of divorce pleading that marriage between the parties was solemnized as per Hindu Custom and two sons named Nitin and Punit were born during the wedlock. That the respondent's attitude was not of a kind which was conducive for a healthy matrimonial bond. Her conduct was not proper. Three years prior to the filing of the petition she left the matrimonial house and started living at Baran. The two children are being looked after by the appellant. That the respondent lodged a false case under Section 498A/406 IPC against him. She also instituted proceedings under Section 125 Cr.P.C.

(3.) It is apparent that divorce was sought on ground of desertion.