Punjab-Haryana High Court
Ashok Kumar Son Of Ram Krishan Resident ... vs Neeraj Wife Of Ashik Kumar And Daughter ... on 10 February, 2011
Author: K. Kannan
Bench: K. Kannan
FAO No.M-12 of 2011 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.M-12 of 2011 (O&M)
Date of Decision. 10.02.2011
Ashok Kumar son of Ram Krishan resident of village Kakroi, Tehsil and
District Sonepat
......Appellant
Versus
Neeraj wife of Ashik Kumar and daughter of Mahavir Singh, resident of
village Samapr Gamra, Tehsil Ganaur, District Sonepat
.....Respondent
Present: Mr. Rajesh Malik, Advocate
for the appellant.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. The appeal is for divorce sought on the ground that wife was guilty of some unbecoming conduct of turning home drunk and beating up her mother-in-law. This was stated to be a recurring incident but the trial Court rejected the whole statement as a bundle of lies and characterized the petitioner as a liar on the ground that the mother was residing only with his brother and therefore, when she had been living away, the statement that the wife had been misbehaving with him and his parents on a recurrent basis could not be true.
2. When I sought for credible evidence on the basis of which relief could have been granted, the learned counsel states that they are purely private and personal issues and there is no evidence beyond what FAO No.M-12 of 2011 (O&M) -2- was stated before the trial Court. Ultimately when a person comes to Court to seek for relief, the evidence must fit with the scheme of what is credible evidence that can be accepted by the court on the basis of which relief can be given. If the petitioner will have difficulties in proving what he states then I am afraid the petitioner cannot also secure the relief he wants.
3. I find no defect in the decree passed by the lower court dismissing the petition. I confirm the same and dismiss the appeal.
(K. KANNAN) JUDGE February 10, 2011 Pankaj*