(1.) In March, 1980, Bishwanath Pandey, the appellant was married with the respondent, Anjana Devi. They lived together and cohabited as husband and wife at Sindri, where the husband was working as pump driver in Public Health Engineering Department, Sindri BIT.
(2.) According to husband, his wife left her quarter on 2-1-1992 and went to her father's house without informing him and without any reasonable and probable cause and without his consent and thereafter deserted him for all intents and purposes for more than two years.
(3.) The husband filed a suit under S. 10 of the Hindu Marriage Act, 1955 against the wife for a decree of Judicial separation. It was claimed that many times he had gone to his father-in-law to bring his wife but she persistently refuse to come and reside with him. It was alleged that she was living with 3 some persons of questionable character which caused mental tension to him and it was no longer possible to live with her any more. The wife treated him with mental cruelty and wilfully neglected him.