Pradeep Nandrajog, C.J. - (1.) On 05/06/2012 the appellant filed a petition under Section 13 of the Hindu Marriage Act, 1955 seeking decree of divorce alleging mental cruelty committed against him by the respondent.
(2.) He pleaded that the marriage between the couple was solemnized on 06/12/1989 as per Hindu custom at Jaipur. Two children, a son named Yash, aged 20 years and a daughter named Priya, aged 14 years when the petition was filed were born to the couple.
(3.) He pleaded that he was carrying on the business in Stones in Jaipur and his work required him to visit London. His wife used to accompany him during business tours. He was maintaining a residence at Jaipur and also at London.;