URMILA DEVI Vs. DEVINDER KUMAR PARCHA

JUDGEMENT

(1.) This is a wife's appeal against the judgment and order, dated 7th July, 1982, passed by Mr. M.A. Khan, Additional District Judge, Delhi in H.M.A. Case No. 113 of 1981, dissolving the marriage of the parties under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (to be referred to in short as "the Act").

(2.) These are the facts Ms. Urmila Devi. the appellant and Mr. Devinder Kumar, the respondent, were married on 3rd May, 1977 at Delhi. The marriage was solemnized in accordance with the Hindu religious rites. After marriage, the parties resided at Shahdara.

(3.) On 23rd March, 1978, Urmila Devi developed some abdominal pain and Devinder Kumar took her to Safdarjung Hospital. It appears, that she was pregnant and miscarried or aborted there on the same day. On 24th March, 1978, she was discharged from the hospital.