S.S. Sodhi, J. - (1.) This is an appeal by the husband seeking to challenge denial of a decree for divorce on the ground of cruelty and desertion.
(2.) The parties were married in 1970 apparently at a very young age as it was about five years thereafter that the wife came to the husband to live with him for the first time. The husband and wife thereafter lived together on several occasions, but no child was born to them.
(3.) The husband Jai Kishan sought a decree for divorce on the allegations that his wife Kailasho was of a quarrelsome nature, in that, who would quarrel with him and the other members of his family, on minor matters and during these quarrels she would often come out on to the street and raise hue and cry which lowered the reputation of the petitioner and his family. Further, it was said that she had also threatened to commit suicide in order to involve the husband and his family members in a false case of murder and had in fact attempted to commit suicide on 2 or 3 occasions. It was further the husband's allegations that his wife believed in "Jadu Toona" and that she used to say that she is visited by "spiritual souls". This alleged behaviour was cited as the foundation of the charge of cruelty.;