Punjab-Haryana High Court
Yogender Pal Singh Son Of Sukhbir Singh ... vs Smt. Sunita Wife Of Yogender Pal Singh ... on 14 March, 2011
Author: K. Kannan
Bench: K. Kannan
FAO No.M-29 of 2011 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.M-29 of 2011 (O&M)
Date of Decision. 14.03.2011
Yogender Pal Singh son of Sukhbir Singh resident of 8-C, Prem Nagar,
Sonepat.
......Appellant
Versus
Smt. Sunita wife of Yogender Pal Singh and daughter of Chander Singh,
resident of village Singhu Delhi at present serving at Ch. Tika Ram Girls
College, Sonepat. .....Respondent
Present: Mr. Navneet Singh, Advocate
for the appellant.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No.
2. To be referred to the Reporters or not ? No.
3. Whether the judgment should be reported in the Digest? No.
-.-
K. KANNAN J.(ORAL)
1. The petition for divorce on the ground of cruelty was dismissed. Before the trial Court, the petitioner contended that the wife had harassed him by giving a complaint of dowry demand to the police. The trial Court referred to a judgment of this Court in Ranjit Kaur Vs. Jaswant Singh 2010(1) Latest Judicial Reports 667 holding that complaint to the police for her own right cannot constitute cruelty. Other ground of cruelty urged was that the wife had left the society of the petitioner without any rhyme or reason and on every occasion defamed the petitioner and his family members. This is again too wide and bald allegation to sustain a plea for divorce on the ground of cruelty. I do not find any ground to sustain the relief of dissolution of marriage. There is no error in the approach of the trial Court in FAO No.M-29 of 2011 (O&M) -2- dismissing the petition.
2. The appeal is dismissed.
(K. KANNAN) JUDGE March 14, 2011 Pankaj*