- (1.) Challenge in the present appeal is to the judgment and decree of the court below, whereby divorce petition filed by the appellant-husband was dismissed.
(2.) At the time of hearing, learned counsel for the appellant did not dispute the fact that marriage of the appellant was solemnised with the respondent at Brampton (Canada) on 24.8.2003. After the marriage, the parties lived together in Canada. The divorce petition was filed at Kapurthala.
(3.) Learned counsel for the appellant submitted that when the appellant was deported from Canada, the respondent had also come along with him and stayed in India for some time before she went back. However, he does not have any proof regarding that.;