REGENT COMPUTRONICS PVT. LTD.

RANI RAJ KAUR Appellant

V/S

KULDIP SINGH Respondents

Referred Judgements :-

DHANJISHAW V. FFORDE [REFERRED TO]
ATKINS V. ATKINS [REFERRED TO]
JAMIESON V. JAMIESON [REFERRED TO]
KASLEFSKY V. KASELFSKY [REFERRED TO]
THOMAS V. THOMAS [REFERRED TO]
THOMAS V.THOMAS [REFERRED TO]
GOLLINS V. GOLLINS,1963 2 AER 966 [REFERRED TO]
KING V. KING [REFERRED TO]
YEATMAN V. YEATMAN [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
AMARJEET SINGH VS. BHAGWATI DEVI [REFERRED TO]
SADAN SINGH VS. RESHAM [REFERRED TO]
PARAS RAM VS. KAMLESH [REFERRED TO]

JUDGEMENT

(1.) This is a wife's appeal from the decree of divorce passed by the Additional District Judge, Miss Usha Mehra, dated 7-8-1981.

(2.) The parties were married on 7-9-1975. The husband is a mechanic in the international Airport Authority. The wife is a working woman. He was about 38 and she 37. A male child was born to them on 23-4-77. A second child was born on 14-2-1979.

(3.) On 9-7-79 the respondent husband brought a petition against the wife for divorce on the ground of cruelty under section 13(1)(ia) of the Hindu Marriage Act (the Act). He alleged several acts of cruelty. The learned judge came to the conclusion that the husband had failed in proving the the acts of cruelty alleged by him against his wife. Ordinarily she should have dismissed the husband's petition for divorce. But she found one act of cruelty proved against the wife. This was in paragraph 18 in the written statement which reads as follows ;-

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RANI RAJ KAUR Vs. KULDIP SINGH

Referred Judgements :-

JUDGEMENT

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