SMT. KAMLESH Vs. SATPAL SINGH

JUDGEMENT

(1.) This appeal by the wife is directed against the judgment and decree dated 6th Dec., 1983 passed by the learned Addl. District Judge, Delhi whereby the marriage of the parties was dissolved by a decree of divorce under clause (a) of sub-section (1) of section 13 of the Hindu Marriage Act.

(2.) The parties were married on 13th May, 1980 according to Hindu rites and ceremonies at village Manka District Alwar. The parties started living together as husband and wife in the parental house of the respondent in Nawada and a daughter was born from the wedlock on 30th July. 1931. The parents of the appellant are living in Delhi in village Humayunpur and they had gone to village Manka to perform the marriage in their ancestral village. The respondent-husband filed a petition under section 13 of the Hindu Marriage Act for a decree of divorce. The following specific acts of cruelty were alleged against the appellant :

(3.) It was further alleged that this type of cruel treatment of the appellant had made the life of the respondent quite miserable and health of the respondent was affected thereby. It was further alleged that on 6th Sept., 1981 the appellant left the respondent and had gone to her parents in Humayunpur where she has been staying since then. She had left the house of the respondent without his permission.