GHANSHYAMDAS THARWANI Vs. NEETA THARWANI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 6-9-2001 passed by Vth Additional District Judge, Bilaspurin Civil Suit No. 117-A/2000 whereby dismissing the suit for grant of divorce.

(2.) Appellant was married to respondent on 6-2-1997 according to Hindu Rites and out of their wedlock one female child namely Vyshali was both on 30- 12-1997. At present, respondent along with her daughter is residing in her parental home at Akola.

(3.) Appellant had a joint family, to escape living in joint family respondent started creating pressure on the appellant by various means and to achieve her goal she started using abusive language to her inlaws as well as her husband, very often she used to remove streak of vermilion put over the hair-parting, break her bangles, beat family members and children, break the goods and chattals and if refrained she used to threat appellant and her in-laws to implicate them in a false case. She started alleging her husband that he had illicit relations with other woman. She also started demanding money for repaying the loan taken by her parents. She left her matrimonial home along with her baby on 6-10-1998 and did not return back to her matrimonial home, therefore, appellant filed an application for divorce on the ground of cruelty under Section 13(1 )(ia) of the Hindu Marriage Act.