SNEHLATA SETH Vs. KEWAL KRISHAN SETH

JUDGEMENT

(1.) This appeal has been moved by Sneh Lala Seth against the decree of divorce passed against her and in favour of her husband Kewal Kishan Seth on 7-1-1983 under Section 13 of the Hindu Marriage Act by Sh. R.D. Aggarwal, Additional District Judge, Delhi.

(2.) Kewal Kishan had sought divorce on two grounds. One was of cruelty and the other desertion. So far as the former ground, the learned trial court negatived the same, but allowed divorce after holding that Sneh Lata had, in fact, deserted the petitioner for a continuous period of over two years.

(3.) The parties were married on 8-9-1973. It was an arranged mar' riage. Both have been working. The wife has been employed as a teacher in a school. While the husband is a bank employee and is at present holding the post of Assistant Manager, drawing over Rs. 3000.00 per month. A son was born out of wedlock on 18-1-1975, Sneh Lata left the matrimonial home on the evening of 31-7-75 and ever since then the parties have not lived together.