(1.) This appeal is directed against the judgment and decree dated 3-4-98 in Civil Suit No. 18-A/98 by Additional District Judge, Rewa, dismissing the application of appellant/husband under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'Act' for short), for dissolution of marriage by a decree of divorce.
(2.) Undisputably, the parties were married on 20-3-1991 at Sindhi Colony Satna, according to Hindu rites and customs. They are now living separately since July 1992.
(3.) It was averred by the appellant in his petition that the parties resided in the appellant's house at Rewa for a short period after their marriage. Thereafter, the respondent/wife went to her parents' home with one Parasram, whom she used to address as 'Chacha'. It was alleged that the respondent/wife used to misbehave with and maltreat the old parents of the appellant/husband. The appellant/husband tried to persuade the respondent/wife to properly behave with his old parents, but his persuasions fell on deaf ear. The respondent/wife not only did not mend her ways, but also started threatening that she would commit suicide by self-immolation. The appellant/ husband complained to the parents of the respondent/wife regarding her misbehaviour, as above. The behaviour of respondent/wife however did not show any improvement. She expressed to the appellant/husband that he should live separately from his parents and start his own business and also told him that he could take money from her parents, for the purpose. The respondent/wife also stopped having marital relationship with the appellant/husband and told him that they would cohabit only on the appellant living separately from his parents and family members.