- (1.) The appellant, Gopal Sharma, is aggrieved by the judgment dated 20.04.2006 passed by the Additional District Judge, No.1, Bikaner, whereby the learned Judge has dismissed the appellant's petition under Section 13 of the Hindu Marriage Act, ('the Act', for short), and has declined to grant divorce in his favour.
(2.) Briefly, the facts of the case are that the appellant, Gopal Sharma and the respondent, Smt. Ansuya Sharma were married in 1987 according to the Hindu rites and customs. Out of their wedlock, two children were born in the years 1991 and 1993. However, due to the cruelties inflicted by the wife, subsequently differences arose between the parties. Consequently, the appellant filed a divorce petition on the grounds of cruelty and insanity of the wife.
(3.) In order to buttress his case, the appellant examined five witnesses including his daughter, Swati Sharma (A.W.4). After going through the oral and documentary evidence, vide judgment dated 20.04.2006, the learned Judge dismissed the petition under Section 13 of the Hindu Marriage Act. Hence, this appeal before this Court.;