SATINDER LAL GUPTA Vs. SWAMA LATA GUPTA

JUDGEMENT

(1.) This is a husband's appeal from the decree of divorce dated September 18, 1978.

(2.) The parties were married on May 1, 1969. Both come from well- to-do families. There are two children of the marriage. A son was born on July 9, 1970 and a daughter on October 30, 1971. The husband is 34 years of age and the wife 29.

(3.) On July 15, 1977 the wife petitioned for divorce on the ground of cruelty under Section 13(1) (ia) of the Hindu Marriage Act (the Act). The real gravement of the wife's complaint was that the husband is a drunkard and by reason of and in consequence of drinking habits cruel to her.