INDER MOHAN TIWARI Vs. MANJU TIWARI

JUDGEMENT

(1.) The parties were married on 9-2-1981 under the provisions of the Special Marriage Act. At that time they were both employed in a private concern, known as A.M.D. Corporation. Connaught Circus, New Delhi. Manju Tiwari, the wife, is four years older to Inder Mohan Tiwari, the husband.

(2.) According to Inder Mohan Tiwari, as per averments made in the petition for divorce which he later brought under Section 27(d) of the Special Marriage Act on 30-3-1983, he fell victim to tactics and sexual invitations on the part of Manju Tiwari and was hooked into marital ties with her. Her irresistible influence was, according to him, of such nature which rendered him in a position as to not understand her true intentions. This marriage he entered into without the consent and against the wishes of his parents.

(3.) After the marriage the parties resided at C-50, East of Kailash, New' Delhi till March, 1982. During this period the petitioner alleges that he was subjected to a great deal of mental torture and extravagant demands, humiliations and insults. He was also said to have been castigated a number of times in presence of his friends. The petitioner claims that he was expecting that after the marriage they would shift to his parents house in Green Park Extension, New Delhi, but the respondent declined.