SWARANA Vs. DHARAM PAL MALHOTRA

JUDGEMENT

(1.) The parties were married on 19-5-1977. Two daughters were born to them, one in March, 1978 and the other in March, 1979. The husband filed the petition for divorce on 2-6-1980 on the ground of cruelty accumulated as follows :

(2.) The wife denied all the allegations. His parents were to go and live in Faridabad, but they did not do so and began to maltreat her, abuse her and called her a prostitute. She used to cook, wash clothes and utensils and yet she was made to eat the left overs and receive beatings. She has been giving all her pay to him. She stated that she was living in the same house with the children. She was cooking separate meals but was discharging all the marital obligations. She admitted that she filed complaints because she was being beaten and at one time was threatened to be burnt alive. The police filed a challan under Sec. 107 Cr. P.C against the husband, his mother and eventually dropped the proceedings on 9-5-1980.

(3.) The learned Addl. District judge by his judgment dated 11-3-1981 dissolved the marriage. He rejected the application under Sec. 27 of the Hindu Marriage Act, 1955. Hence, this appeal by the wife.