AJITA Vs. M. MATHEW

JUDGEMENT

(1.) This is a reference made by the District Judge, Rajnandgaon for confirmation of decree of divorce granted under Section 10 of the Indian Divorce Act, 1869 by him in Civil Suit No.l5-A/97.

(2.) Admittedly, the parties are Christian and governed by the Indian Divorce Act. It is not in dispute that the parties were married. The applicant-wife filed an application for grant of divorce on the ground that the husband was living in adultery and also committed cruelty with her. Non-applicant-husband was proceeded ex-parte before the District Judge, Rajnandgaon. Applicant-wife stepped into the witness box and led evidence in support of her assertion that the non-applicant-husband had various illicit relationship with many women. This according to wife also amounted to cruelty. The husband did not contest the case and he did not even cross-examine the wife even after notice has given to him.

(3.) The non-applicant-husband has not appeared to contest the case and the findings given by the learned District Judge are based on evidence available on record.