(1.) THIS appeal is by the wife who has suffered a decree of divorce on the ground of cruelty. Parties herein married at Bagalkot on 21-6-1986. After the marriage, parties started residing at Bagalkot. According to the petitioner-husband, since the beginning marriage was not a successful marriage and that the husband was not happy with the conduct of the wife due to her erratic and inconsistent behaviour. Ttherefore, he filed the petition seeking divorce on two grounds.
(2.) ACCORDING to him, wife was leading an adulterous life with one Narayan who is an employee of her father. Therefore, he sought a decree of divorce on the ground of adultery. He also urged the ground of cruelty on the ground that on 10-6-1988 wife picked up quarrel started abusing him. According to him, at the heat of moment, wife removed her Mangalsutra from her neck and threw the same on the roadside gutter and the said incident has caused mental agony and therefore he sought a decree of divorce.
(3.) PETITION was resisted by the wife. According to her, the allegation of adultery is false and the same has been done only to harass her. She further contends that on 10-6-1988 she never removed her Mangalasutra and that such an incident had not taken place. According to her, she was never in Bagalkote at that point of time and she requested the Court to dismiss the petition.