- (1.) The present appeal has been directed against the judgment and decree dated 20.1.2011 passed by the Court of District Judge, Mansa, whereby the petition filed by Tej Singh-husband (respondent herein) for dissolution of marriage of the parties by a decree of divorce has been allowed.
(2.) The respondent-husband averred that marriage of the parties was performed in 1995 by way of Anand Karaj ceremony at village Sandhoha, Police Station Mour, District Bathinda and a daughter was born out of this wedlock. His wife is a lady of obstinate nature and she would do the things as per her wish. She has deserted him on 13.2.2006 and refused to come back to the matrimonial home.
(3.) After four years of marriage, she started treating the respondent with cruelty. She had been proclaiming that she is not dependent upon any body as she has sufficient land. She always uses abusive language. She remains irritated. She has treated him with cruelty and deserted him without any reason.;