ANIL BHARDWAJ Vs. NIRMLESH BHARDWAJ

JUDGEMENT

(1.) This is a husbands appeal from a judgment dated 30th March. 1983, passed in Hindu Marriage Act case No. 383 of 1980. by the Additional District Judge, Delhi.

(2.) The husband had filed a petition for decree of divorce under section 13 of the Hindu Marriage Act, 19-55. It was stated in the petition that a marriage between the parties was solemnized according to the Hindu rites on 31-1-1979. The marriage was a simple affair. The petition of the husband was found upon t.'ie cruelty. Paragraphs 6, 7 and 8 of the petition read as under :-

(3.) The other other which was arged in the petition was that false allegations were made against the husband with various authorities which amounted to cruelty. In a statement as Public Witness -1 the husband stated