FAO-M-108-2015 (O&M)                                      -1 -

IN THE HIGH COURT OF PUNJAB AND HARYANA 

           AT CHANDIGARH 

            FAO-M-108-2015 (O&M) 

            Reserved on:- 24.03.2025    

            Pronounced on:09.04.2025 

Ravinder Singh

            ...Appellant 

Versus 

Kulwinderjit Kaur

          ...Respondent   

CORAM:  HON'BLE MR. JUSTICE SUDHIR SINGH 

    HON’BLE MRS. JUSTICE SUKHVINDER KAUR 

Present:-  Ms. Shruti Sharma, Advocate, 

  and Mr. Kshitij Sharma, Advocate, 

for the appellant. 

  Mr. Gourave Bhayyia Gilhotra, Advocate, 

  and Mr. Akash Manocha, Advocate, 

for the respondent. 

SUDHIR SINGH, J. 

     Challenge  in  the  present  appeal  is  to  the 

judgment  and  decree  dated  31.01.2015  passed  by  the 

learned  Additional  District  Judge,  Ludhiana  (for  short  the 

‘trial Court’), whereby the petition under Section 13 of the 

Hindu Marriage Act, 1955 (for short ‘the Act’) filed by the 

appellant-husband,  for  dissolution  of  marriage  on  the 

grounds of cruelty and desertion, was dismissed.   

2.     The  aforesaid  petition  had  been  filed  by  the 

appellant-husband, inter-alia,  pleading  therein  that  his 

marriage  with  the  respondent-wife  was  solemnized  on 

22.01.1999 as per Sikh rites and out of the said wedlock, 

FAO-M-108-2015 (O&M)                                      -2 -

two  daughters,  namely  Sukhmani  Kaur  and  Nimar  Kaur 

were  born  on  09.12.2000  and  17.09.2004,  respectively.  It 

was averred by the appellant-husband that the respondent-

wife  was  a  short  tampered  lady.    The  behaviour  of  the 

respondent-wife towards him and his family members  had 

been rude, arrogant and hostile and she had insulted the 

appellant-husband many times and in this way, had caused 

mental  cruelty  to  him.  It  was  further  asserted  that  soon 

after the marriage, the respondent-wife started pressurizing 

the  appellant-husband  to  live  separately  from  his  family 

members, as she did not like the joint family. She refused to 

perform the household chores. It was further the case of the 

the appellant-husband that he was a reputed Punjabi singer 

having  good  respect  amongst  the  general  public,  but  the 

respondent-wife  had  threatened  to  spoil  his  career.  She 

used  to  insult  his  parents  without  any  reason.    She 

frequently left the matrimonial home without informing the 

appellant-husband  and  as  and  when,  he  asked  her  the 

reason for leaving the house, she had threatened to commit 

suicide. In the month of June, 2009, when the appellant-

husband  was  abroad  in  connection  with  his  programmes, 

the  respondent-wife  held  a  press  conference  and  levelled 

false allegations against him and his family members. She 

had  also  turned  the  family  members  of  the  appellant-

husband out of the house and they had to take shelter in 

the  house  of  appellant’s  friend.  She  had  also  filed  false 

complaints before the M.D. Cell, Ludhiana in 2009. It was 

FAO-M-108-2015 (O&M)                                      -3 -

further  pleaded  that  the  respondent-wife  had  been  living 

separately  from  the  appellant-husband  since  2009  and 

there had been no cohabitation between the parties. Many 

Panchayats  were  convened  to  rehabilitate  the  respondent-

wife in the matrimonial home, but to no avail.    

3.      Upon  notice,  the  respondent-wife  entered 

appearance  and  filed  her  written  statement  admitting  the 

factum  of  marriage  and  the  birth  of  two  daughters. The 

respondent-wife  had  pleaded  that  it  was  a  love  marriage, 

but the parents of the appellant-husband were not happy 

with the said marriage. They got annoyed after the birth of 

two daughters.  They wanted to throw the respondent-wife 

out of the matrimonial house. It was pleaded that it was the 

appellant-husband  himself,  who  had  deserted  the 

respondent-wife without any reason under the influence of 

his  parents  and  brother-in-law  (jija),  namely,  Kamaljit 

Shahi.  Accordingly,  a  prayer  for  dismissal  of  the  petition 

was made  

4.      On the basis of the pleadings of the parties, the 

following issues were framed by the trial Court:- 

“1.  Whether  the  respondent  subjected  the 

petitioner to cruelty? OPP 

2.  Whether  the  respondent  deserted  the 

petitioner  without  any  reasonsble 

cause? OPP 

3.  Whether the petition is not maintainable 

in the present form? OPR 

4.  Whether  the  petitioner  has  not  come  to 

the Court with clean hands? OPR 

5.  Whether  the petitioner has no cause of 

action to file the present petition? OPR 

6.   Relief.”  

FAO-M-108-2015 (O&M)                                      -4 -

5.      In  evidence,  the  appellant-husband  himself 

stepped into the witness box as PW-3 and examined P W-1 

Sukhjinder Kaur, his mother, PW-2 Kamaljot Singh, P W-4 

Karamjit Singh and PW-5 Amardeep Singh.  On the oth er 

hand,  the  respondent-wife  herself  appeared  as  RW-1 and 

examined RW-2 Gurjit Singh. 

6.      The  learned  trial  Court,  after  taking  into 

consideration rival contentions of the parties and evidence 

on  record,  dismissed  the  petition  filed  by  the  appellant-

husband, as noticed above.  

7.    Learned  counsel  for  the  appellant-husband  has 

vehemently argued that the appellant-husband had proved 

by way of evidence on record that the respondent-wife had 

committed cruelty to him. It is further submitted that the 

appellant-husband  had  duly  proved  before  the  trial Court 

that  the  respondent-wife  had  put  pressure  upon  him to 

reside separately from his parents.  It is further argued that 

the  respondent-wife  had  not  only  deserted  the  appellant-

husband, but also treated him with cruelty.  It is yet further 

argued that once the respondent-wife had withdrawn from 

all  matrimonial  obligations  and  responsibilities,  the 

approach of the learned trial Court in denying the decree of 

divorce to the appellant-husband, is not justified in law.    

8.    It  is  further  argued  that  the  parties  have  been 

living separately since 2009 and during this long period of 

more  than  15  years,  there  has  been  no  resumption  of 

marital  ties  between  them  and,  thus,  the  matrimonial 

FAO-M-108-2015 (O&M)                                      -5 -

alliance  of  the  parties  has  reached  the  dead  end  and, 

accordingly, it is prayed that the decree of divorce may be 

granted on the ground of long separation.  

9.    On  the  other  hand,  the  learned  counsel  for  the 

respondent-wife,  while  defending  the  impugned  judgment 

and decree, has submitted that the allegations levelled by 

the appellant-husband in the divorce petition, were general 

and vague in nature and the same could not be proved by 

way  of  any  cogent  and  convincing  evidence.    It  is  further 

submitted that in fact, it was the appellant-husband, who 

had  committed  cruelty  upon  the  respondent-wife  and she 

was forced to leave the matrimonial home.   The appellant-

husband had failed to narrate any specific date or event as 

regards  the  alleged  cruelty  committed  to  him.  It  is  yet 

further  argued  that  mere  long  separation  between  the 

parties, is no ground to dissolve the marriage.  

10.     We  have  heard  learned  counsel  for  the  parties 

and have also gone through the records of the case.  

11.    Indisputably,  the  marriage  between  the  parties 

was solemnized on 22.01.1999. The parties have been living 

separately since 2009.  The divorce petition was filed 2010 

and the same was dismissed on 31.01.2015. 

12.    In  view  of  the  aforesaid  factual  position,  in our 

opinion, the following questions would arise for adjudication 

in the present appeal:-  

“1.  Whether a long separation between the 

parties,  rendering  the  marital  bond  as 

unworkable  and  its  having  been 

FAO-M-108-2015 (O&M)                                      -6 -

ruptured  beyond  repair,  amounts  to 

mental cruelty?  

2.    Whether  the  impugned  judgment  and 

decree  passed  by  the  learned  trial 

Court, requires any interference?” 

13.    The  learned  trial  Court  has  found  that  the 

allegations  levelled  against  the  respondent-wife  regarding 

the alleged cruelty committed upon him, were not proved on 

record. It was further found that the appellant-husband had 

also failed to prove that the respondent-wife had refused to 

live in her matrimonial home. Learned trial Court, further 

found  that  the  respondent-wife  had  expressed  her 

willingness to reside with the appellant-husband and that it 

was  the  appellant-husband,  who  had  left  the  company  of 

the respondent-wife without any rhyme or reason.  

14.    Although  the  appellant-husband  was  unable  to 

provide  evidence  of  physical/mental  cruelty  or  desertion 

before  the  Family  Court,  we  must  examine,  whether  the 

marital  relationship  between  the  husband  and  wife  has 

ruptured  beyond  repair,  especially  when  the  parties  have 

been  living  separately  for  more  than  twelve  years  and 

during this period, there has been no resumption of their 

relationship and rather, on account of protracted litigation, 

the same has got worsened day by day.  

15.    In the present case, efforts have been made firstly 

to  resolve  the  matrimonial dispute  through  the process of 

mediation, which is one of the effective modes of alternative 

mechanism  in  resolving  the  personal  disputes,  but  the 

FAO-M-108-2015 (O&M)                                      -7 -

mediation between the parties has failed. The report dated 

14.10.2015 of the Mediator, reads as under:-    

“Parties have failed to settle their dispute by way of 

amicable settlement.  As such, the case file be sent 

back to Hon’ble High Court for further adjudication.” 

16.    Vide  order  dated  09.03.2017,  the  matter  was 

again referred to the Mediation and Conciliation Centre of 

this Court for an amicable settlement between the parties, 

but  the  same  could  succeed.  The  report  of  the  Mediator 

dated 09/15.03.2017 reads as under:- 

“

Despite the fact that mediation session was held for 

more  than  three  hours,  the  parties  expressed  their 

unwillingness  to  continue  further  with  the 

proceedings  and  eventually,  both  of  them  desired 

that  the  case  be  sent  back  to  the  Hon’ble  Court  for 

adjudication.

” 

17.     Indisputably,  the  parties  have  been  living 

separately since 2009.  In the absence of any resumption of 

matrimonial obligation and cohabitation between the parties 

for a long period, there is no possibility of their reunion. The 

mediation  proceedings  before  this  Court,  for  an  amicable 

settlement  of  the  dispute  between  the  parties,  remained 

unsuccessful. This further speaks of the bitterness of their 

relationship.  Undoubtedly, it is an obligation on the part of 

the Court that matrimonial bond should as far as possible, 

be  maintained,  but  when  the  marriage  has  become 

unworkable  and  it  has  become  totally  dead,  no  purpose 

would be served by ordering the reunion of the parties.  

18.    It  is  well  settled  that  in  order  to  constitute 

cruelty, the party alleging the same must prove on record 

FAO-M-108-2015 (O&M)                                      -8 -

that  the  behaviour  of  the  party  complained  against,  is  or 

has been as such that it has made it impossible for the said 

party  to  live  in  the  company  of  the  party  complained 

against.  The acts of cruelty must be such from which it can 

be reasonably and logically concluded that there cannot be 

any re-union between the parties due to the said acts. The 

cruelty can either be physical or mental or both.  Though 

there  is  no  mathematical  formula  to  devise  the  extent  of 

cruelty alleged against, yet the facts and circumstances of 

each and every case must be examined in the light of the 

gravity contained in them.    

19.    In Samar  Ghosh  v.  Jaya  Ghosh, (2007) 4 SCC 

511,  it  was  held  by  the  Hon’ble  Supreme  court  that no 

uniform standard can be laid down as regards the cruelty, 

but  certain  instances  of  human  behaviour,  relevant in 

dealing with the cases of `mental cruelty’, were formulated.  

It was held by the Hon’ble Apex Court as under:-  

  “101.    No  uniform  standard  can  ever  be  laid  down 

for  guidance,  yet  we  deem  it  appropriate  to  enumerate 

some  instances  of  human  behaviour  which  may  be 

relevant in dealing with the cases of “mental cruelty”. The 

instances indicated in the succeeding paragraphs are only 

illustrative and not exhaustive: 

  (i)   On consideration of complete matrimonial life of the 

parties, acute mental pain, agony and suffering as would 

not make possible for the parties to live with each other 

could  come  within  the  broad  parameters  of  mental 

cruelty. 

  (ii)   On  comprehensive  appraisal  of  the  entire 

matrimonial  life  of  the  parties,  it  becomes  abundantly 

clear that situation is such that the wronged party cannot 

FAO-M-108-2015 (O&M)                                      -9 -

reasonably  be  asked  to  put  up  with  such  conduct  and 

continue to live with other party. 

  (iii)   Mere coldness or lack of affection cannot amount to 

cruelty,  frequent  rudeness  of  language,  petulance  of 

manner,  indifference  and  neglect  may  reach  such  a 

degree that it makes the married life for the other spouse 

absolutely intolerable. 

  (iv)   Mental  cruelty  is  a  state  of  mind.  The  feeling  of 

deep anguish, disappointment, frustration in one spouse 

caused by the conduct of other for a long time may lead to 

mental cruelty. 

  (v)   A  sustained  course  of  abusive  and  humiliating 

treatment  calculated  to  torture,  discommode  or  render 

miserable life of the spouse. 

  (vi)   Sustained  unjustifiable  conduct  and  behaviour  of 

one spouse actually affecting physical and mental health 

of the other spouse. The treatment complained of and the 

resultant  danger  or  apprehension  must  be  very  grave, 

substantial and weighty. 

  (vii)   Sustained  reprehensible  conduct,  studied  neglect, 

indifference or total departure from the normal standard 

of  conjugal  kindness  causing  injury  to  mental  health  or 

deriving  sadistic  pleasure  can  also  amount  to  mental 

cruelty. 

  (viii)  The  conduct  must  be  much  more  than  jealousy, 

selfishness,  possessiveness,  which  causes  unhappiness 

and  dissatisfaction  and  emotional  upset  may  not  be  a 

ground  for  grant  of  divorce  on  the  ground  of  mental 

cruelty. 

  (ix)   Mere  trivial  irritations,  quarrels,  normal  wear  and 

tear of the married life which happens in day-to-day life 

would not be adequate for grant of divorce on the ground 

of mental cruelty. 

  (x)   The married life should be reviewed as a whole and 

a  few  isolated  instances  over  a  period  of  years  will  not 

amount to cruelty. The ill conduct must be persistent for 

a  fairly  lengthy  period,  where  the  relationship  has 

deteriorated  to  an  extent  that  because  of  the  acts  and 

behaviour  of  a  spouse,  the  wronged  party  finds  it 

extremely difficult to live with the other party any longer, 

may amount to mental cruelty. 

FAO-M-108-2015 (O&M)                                      -10 -

  (xi)   If  a  husband  submits  himself  for  an  operation  of 

sterilisation  without  medical  reasons  and  without  the 

consent or knowledge of his wife and similarly, if the wife 

undergoes vasectomy or abortion without medical reason 

or  without  the  consent  or  knowledge  of  her  husband, 

such an act of the spouse may lead to mental cruelty. 

  (xii)   Unilateral decision of refusal to have intercourse for 

considerable  period  without  there  being  any  physical 

incapacity or valid reason may amount to mental cruelty. 

  (xiii)   Unilateral  decision  of  either  husband  or  wife  after 

marriage not to have child from the marriage may amount 

to cruelty. 

  (xiv)   Where there has been a long period of continuous 

separation,  it  may  fairly  be  concluded  that  the 

matrimonial  bond  is  beyond  repair.  The  marriage 

becomes  a  fiction  though  supported  by  a  legal  tie.  By 

refusing to sever that tie, the law in such cases, does not 

serve the sanctity of marriage; on the contrary, it shows 

scant regard for the feelings and emotions of the parties. 

In such like situations, it may lead to mental cruelty.” 

      In  Naveen Kohli v. Neetu Kohli, 2006 (4) SCC 

558,  the  Hon’ble  Apex  Court  was  considering  a  case of 

irretrievable  breakdown  of  marriage.  In  the  said  case,  the 

wife had been living separately for a long time, but did not 

want  divorce  by  mutual  consent  only  to  make  life  of  her 

husband miserable. The Hon’ble Apex Court, while holding 

the  acts  and  conduct  of  the  wife  as  cruelty,  has  held  as 

under:-  

  "62.   Even  at  this  stage,  the  respondent  does  not  want 

divorce  by  mutual  consent.  From  the  analysis  and 

evaluation  of  the  entire  evidence,  it  is  clear  that  the 

respondent has resolved to live in agony only to make life 

a  miserable  hell  for  the  appellant  as  well.  This  type  of 

adamant and callous attitude, in the context of the facts 

of this case, leaves no manner of doubt in our mind that 

FAO-M-108-2015 (O&M)                                      -11 -

the  respondent  is  bent  upon  treating  the  appellant  with 

mental  cruelty.  It  is  abundantly  clear  that  the  marriage 

between  the  parties  had  broken  down  irretrievably  and 

there  is  no  chance  of  their  coming  together,  or  living 

together again. The  High Court ought to have visualized 

that preservation of such a marriage is totally unworkable 

which  has  ceased  to  be  effective  and  would  be  greater 

source of misery for the parties. 

      xxx     xxx     xxx 

  67.  The  High  Court  ought  to  have  considered  that  a 

human  problem  can  be  properly  resolved  by  adopting  a 

human  approach.  In  the  instant  case,  not  to  grant  a 

decree  of  divorce  would  be  disastrous  for  the  parties. 

Otherwise, there may be a ray of hope for the parties that 

after a passage of time (after obtaining a decree of divorce) 

the  parties  may  psychologically  and  emotionally  settle 

down and start a new chapter in life. 

  68.    In  our  considered  view,  looking  to  the 

peculiar facts of the case, the High Court was not justified 

in  setting  aside  the  order  of  the  Trial  Court.  In  our 

opinion, wisdom lies in accepting the pragmatic reality of 

life  and  take  a  decision  which  would  ultimately  be 

conducive in the interest of both the parties.” 

    Still further, in K. Srinivas Rao v. D.A. Deepa, 

2013  (5)  SCC  226  has observed  that  when a  marriage  is 

dead  for  all  purposes,  it  cannot  be  revived  by  Court's 

verdict, if the parties are not willing since marriage involves 

human sentiments and emotions and if they have dried up, 

there is hardly any chance of their springing back to life on 

account of artificial reunion created by the Court’s decree.   

    A Coordinate Bench of this Court in  Amandeep 

Goyal  Vs.  Yogesh  Rani , 2022(1)  PLR  479,  while 

considering  the  long  separation  of  10  years  between  the 

parties and the factum of wife not ready and willing to give 

FAO-M-108-2015 (O&M)                                      -12 -

mutual  divorce,  held  that  the  marriage  was  dead  and  it 

amounts  to  cruelty  towards  the  husband.    The  relevant 

extract from the said judgment would read as under:-  

  “20. In the present case, it is not in dispute that both  the 

appellant  and  respondent  are  working  as  teachers  on 

regular  basis  in  Government  departments.  Further  they 

are  living  separately  since  27.07.2011.  The  elder  son 

(Manav Goyal), who is suffering from cancer, is living with 

appellant-  husband  and  the  younger  son  (Rooham)  is 

staying with the mother. After living separately from her 

husband for more than 10 years, the respondent- wife is 

still not ready to give divorce to him. 

  21.  The  issue  for  consideration  in  the  present  appeal 

would  be  whether  the  relationship  of  the  husband  and 

wife has come to an end and if the respondent-wife is not 

ready  to  give  mutual  divorce  to  the  appellant-  husband, 

whether this act of her, would amount to cruelty towards 

husband, keeping in view the fact that she is not staying 

with  her  husband  for  the  last  10  years  and  there  is  no 

scope that they can cohabit as husband and wife again. 

      xx    xx    xx 

   32.   In  the  present  case,  the  appellant-husband  is 

looking after his son Manav Goyal since 27.07.2011 and 

has borne all the expenses incurred upon his son, who is 

suffering  from  Cancer.  Thus,  if  the  appeal  filed  by  the 

appellant-husband  is  dismissed,  he  will  face  mental 

agony with his son, who is ill and requires repeated check 

ups and treatments from various hospitals. The appellant 

and  the  respondent  are  very  sure  that  they  cannot  live 

together  as  husband  and  wife.  The  appellant-husband 

has shown that he also loves his second son i.e Rooham, 

as  he  brought  gifts  for  him  on  18.08.2021  and  even 

respondent-wife also brought gifts for Manav Goyal. Both 

the appellant and the respondent are regular government 

teachers  and  are  getting  good  salary  and  they  are 

bringing up one child each. If the parents are not granted 

divorce, then both the children namely Manav Goyal and 

Rooham  Goyal  will  not  be  able  to  meet  each  other  in  a 

positive  environment.  This  will  further  result  in  cruelty 

FAO-M-108-2015 (O&M)                                      -13 -

because  of  the  rigid  attitude  in  giving  divorce.  Further 

when  the  appellant  and  the  respondent  came  to  this 

Court  on  18.08.2021,  they  expressed  their  love  and 

affection  to  child,  who  is  not  staying  with  them.  The 

element of marriage which has become dead will result in 

further loss to both the children. It is a right time if both 

the  children  meet  with  each  other  in  a  positive 

environment as the parents are finally independent. The 

element  of  silence  between  the  parties  will  result  into 

mental cruelty to the children, as both the siblings cannot 

meet  with  each  other.  Mental  cruelty  will  blend  with 

irretrievable and dead marriage is a good ground to grant 

divorce to the parties.” 

    A Division Bench of the Chhattisgarh High Court 

in Duleshwari Sahu Vs. Ramesh Kum ar Sahu,

 2023 AIR 

(Chhattishgarh) 95, has held that where the wife had been 

residing  separately  from  the  husband  for  a  long  period 

without  any  justifiable  cause,  the  same  would  amount  to 

cruelty. It was held as under:-  

  “15.   In the present matter, on perusal of the pleadings  

of  the  respective  parties  and  the  evidence  adduced  by 

them  in  support  thereof,  as  also  the  admission  of  the 

parties  and  their  witnesses,  it  is  found  that  the 

respondent wife is living separately from her husband at 

her parental home without any just and reasonable cause 

since  May,  2014.  She  lodged  a  report  on  17/09/2014 

against  the  husband  under  Sections  498-A,  323,  294, 

506  of  IPC  and  after  trial,  he  was  acquitted  of  all  the 

charges. This apart, the wife also made a report against 

the husband and his parents under Protection of Women 

from  Domestic  Violence  Act.  It  is  also  admitted  position 

that the wife filed divorce petition under section 13 of the 

Hindu  Marriage  Act  which  was  dismissed  for  want  of 

prosecution.  It  is  also  admitted  by  the  wife  that  no 

application under section 9 of the Hindu Marriage Act for 

restitution  of  conjugal  rights  was  filed  by  her.  It  is  not 

disputed that the wife is working as Panchayat Secretary 

and  is  also  getting  Rs.  7,000/-  per  month  as 

FAO-M-108-2015 (O&M)                                      -14 -

maintenance.  Therefore,  in  the  given  facts  and 

circumstances  of  the  case,  the  conduct  of  the  wife,  in 

light  of  the  judgments  of  Hon'ble  Supreme  Court  as 

mentioned  above,  the  act  committed  by  the  wife  against 

the  husband  amounts  to  cruelty  and  it  stands  proved 

that she is living separately from the husband since 2014 

without any just and reasonable cause. They are seems to 

be  no  possibility  of  their  re-union.  In  these 

circumstances, this Court finds no illegality or perversity 

in the impugned judgement of the Family Court granting 

decree of divorce in favour of the husband.” 

20.    If the facts of the present case are examined  in 

the light of the law laid down by the Hon’ble Supreme Court 

in  the  aforesaid  judgments,  it  would  come  out  that the 

parties,  who  have  been  living  separately  since  2009,  if 

compelled to live together, would become a fiction supported 

by a legal tie and it would show scant regard for the feelings 

and emotions of the parties.  This, it itself would amount to 

mental cruelty to both the parties.   

21.     Still  further,  there  is  nothing  on  record  to 

indicate that since the date of filing of the divorce petition 

by  the  appellant-husband,  the  respondent-wife  had  made 

any  effort  to  join  his  company  or  had  filed  any  petition 

under Section 9 of the Act for restitution of conjugal rights.   

22.     In  view  of  the  above,  considering  the  totality  of 

the facts and circumstances of the case, we hold that the 

marriage between the parties has become unworkable  and 

has reached the stage of beyond repair and if the parties are 

called upon to stay together, it may lead to mental cruelty to 

both of them.  Question No.1 is answered in affirmative.  

FAO-M-108-2015 (O&M)                                      -15 -

24.    Consequently, the present appeal is allowed.  The 

impugned judgment and decree passed by the learned trial 

Court, is set aside and the marriage between the parties is 

dissolved by a decree of divorce. Question No.2 is answered, 

accordingly.  

25.    Decree sheet be prepared accordingly.  

26.    Pending  application(s),  if  any,  shall  also  stand 

disposed of.  

27.     However, the respondent-wife will be at liberty to 

move  an  appropriate  application  for  grant  of  permanent 

alimony before the learned trial/Family Court. We make it 

clear that if, any such application is moved, the same shall 

be decided by the learned Family Court in accordance with 

law, preferably within a period of six months. 

              [ SUDHIR SINGH ]  

                       JUDGE 

                 [ SUKHVINDER KAUR ]

09.04.2025                   JUDGE 

Ajay Prasher 

Whether speaking/reasoned      Yes/No 

Whether reportable        Yes/No