SANTOSH KUMARI SHARMA Vs. SHIVPRAKASH SHARMA

JUDGEMENT

(1.) The wife has preferred this appeal against the judgment of the Additional District Judge dated 18.3.1991, granting a decree of divorce to the husband on the ground of desertion.

(2.) List of dates has been filed, as directed.

(3.) From the list of dates, it is apparent that the parties married on 23.6.1985. Ths appellant left the husband on 9.11.1985. On a petition being filed under section 9 of the Hindu Marriage Act for restitution of conjugal rights, the parties started to live together from 9.11.1986, and they did so till 3.12.1986. On that date, i.e. 3.12.1986, it is stated by the counsel for the appellant that an attempt was made to burn the appellant by a gas stove. Counsel has not been able to explain how this attempt was made. Indeed, I find it difficult to accept that any person can be burnt to death by another by using a gas stove. No attempt was made to assert that on that date, the appellant was wearing clothes made of flammable materials. Gas cannot be poured over any person like kerosene. True that the gas cylinder may leak, causing fire and explosion, burns and death. But all the persons in the vicinity will be affected. It may not be possible for another person to cause extensive bums by low pressure gas stoves which are usually used for cooking, without tell-tale signs on the person who attempts to burn another. The story of the appellant appears to be a false one.