- (1.) THIS appeal is by appellant -husband Jatinder Kumar (hereinafter mentioned as the husband) against impugned judgment and decree dated 14.8.2012 passed by Additional District Judge, Shaheed Bhagat Singh Nagar vide which the petition preferred by him under Section 13 of the Hindu Marriage Act, 1955 (hereinafter mentioned as the Act), for dissolution of his marriage with respondent -wife Mrs. Jeewan Lata (hereinafter mentioned as the wife) on the ground of cruelty and desertion, was dismissed.
(2.) MARRIAGE between the parties had taken place as per Hindu rites and ceremonies at Morinda, District Ropar on 22.6.2003. The marriage was consummated but no child was born out of this wedlock. The marriage had encountered in rough weather.
(3.) CLAIMING that the wife was ill -mannered and vulgar, the husband alleged cruelty from her and claimed that she had lodged a false complaint with the police at Ropar against him which was not entertained. It was also averred that the parties to the litigation were working as teachers in different government schools. For convenience of his wife, the husband and his parents had shifted to Ropar in October, 2004. The wife used to travel to attend her duties from Ropar to Nawanshahar, whereas the husband was posted in Government Senior Secondary School, Kariha and was required to travel a much longer distance. He tried to make the wife comfortable. It was further alleged by the husband that on 25.2.2005 while travelling in a bus, he met with an accident resulting in serious injuries whereafter he was rushed to PGI, Chandigarh and he remained under medical treatment from 25.2.2005 to 1.3.2005. Thereafter, he was hospitalized at CMC, Ludhiana and had undergone plastic surgery. He then started residing at Nawanshahar.;