(1.) This is yet another unfortunate matrimonial dispute which has shattered the old matrimonial bond between the parties.
(2.) The respondent namely Rajeev Singh filed a petition in January, 2005 as Original Suit No. 29 of 2005 for judicial separation under section 10 of Hindu Marriage Act, 19551 and thereafter through amendment the above mentioned case was amended as suit for dissolution of his marriage under Section 1 Act 13 of the Act instituted in court of the Principal Judge, Family Court, Lucknow, which was registered as Original Suit No. 29 of 2005; Rajeev Singh v. Smt. Gurpreet Kaur.
(3.) In the petition filed before the Family court, it was averred by the respondent-husband that the marriage between the parties was solemnized in accordance with Hindu Sikh rites and customs on 04.11.1998. After marriage the husband and wife stayed together for sometime and during continuance of marriage, a female child named Km. Prabhleen Kaur came to this world on 25.01.2001. It is alleged by the husband that the appellant-wife was non-cooperative, arrogant and her behaviour towards the family members of the husband was unacceptable. Despite misunderstanding, a female child was born in the wedlock and thereafter, the wife took the child and left the house and went to her parental house and chose not to come back to the husband or his family and to perform her duties as wife in the house of her husband. It was pleaded that there had been a marital discord and total non-compatibility, and she had deserted him severing all ties.
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