SATYAWAN Vs. REKHA

JUDGEMENT

(1.) Appellant Satyawan filed a petition under Section 13 of the Hindu Marriage Act, 1955 seeking a decree of divorce by dissolution of his marriage with his wife Rekha on the ground of cruelty. The said petition was dismissed by learned District Judge, Jind. Appellant Satyawan has challenged by way of present appeal the dismissal of the petition filed by him under Section 13 of the Hindu Marriage act.

(2.) Learned counsel appearing for the respondent reported no instructions and therefore, the respondent was proceeded against ex-parte.

(3.) The marriage of the appellant with the respondent was solemnized on 2.12.2009 at Hisar according to Hindu rites and ceremonies. Both of them lived together as husband and wife and a child was born out of the wedlock on 3.11.2010.