UMA BASSI Vs. ANIL KUMAR BASSI

JUDGEMENT

(1.) This is a wife's appeal against the decree of dissolution of marriage granted by the Additional District Judge, Delhi on 8th April, 1982. The decree of divorce was granted on the ground of cruelty.

(2.) The case of Anil Kumar Bassi, the respondent is : He and Uma, the appellant were married at Delhi on 22nd April, 1978 The marriage was solemnized according to Hindu rites. They lived together at B.3/220 Lawrence Road, M.I.G. Flats, Delhi. Uma had a baby on 5th Sept., 1979 but unfortunately the child was still-horn. On 28th Sept., 1979 Uma left for London with her parents. Since then she has been staying with them in London as her father is posted with the Indian High Commission there.

(3.) On 2nd Nov., 1979 the respondent Anil also went to London on a return air ticket. Uma's parents provided him with the said ticket. In London, Anil resided with his parents-in-law. He took up a job in London. However, he was taunted and ill treated by all the family members. Apart from this, he was not permitted to live in a separate room with Uma. Uma never permitted him to have any sexual intercourse wither. His attrmpts to reside with Uma separately were frustrated by Uma and her parents.