PRAKASH RAM KUMAR Vs. VICTORIA

JUDGEMENT

(1.) An application for divorce was filed under Section 10 of Indian Divorce Act 1869 (in short the "Act") by the husband on the ground of adultery. Accepting the prayer a decree lor divorce has been passed and has been sent to this Court for confirmation under Section 17 of the Act by learned Additional District Judge, New Delhi (hereinafter referred to as "trial judge").

(2.) Stand set out in the application before the learned District Judge arc as follows:-

(3.) Sh. Parkash Ram Kumar (hereinafter referred to as the "husband") married Victoria (hereinafter referred to as his "wife") on 18th October 1975 as per Christian riles. Three children were born to them from the wedlock. They had been living peacefully till about 1987. In the month of November 1987 differences arose between them because respondent No. 2 Robin started visiting respondent No. 1. Robin used to slay in the house of respondent No. 1's brother and subsequently developed friendship with respondent No: 1. In the absence of the petitioner, respondent No. 1 also started visiting her brother's house and met the respondent No. 2. These activities came to the knowledge of the petitioner from his children and neighbours. Though he objected to it there was no effect on both the respondents. In January 198S respondent No. 2 insulted petitioner and both the respondents treated the petitioner with cruelty. Respondents 1 and 2 started living as husband and wife and told the petitioner that they were living in each other's company as husband and wife. Petitioner was subjected to mental cruelty.