HARBHAGWAN DASS WADHWA Vs. ISHWAR DEVI MAJBOUR

JUDGEMENT

(1.) This is husband's appeal against the divorce decree to the Additional District Judge dated 4th March, 1978.

(2.) The appellant Har Bhagwan Dass Wadhwa was married to the respondent Ishwar Devi Majbour on 1st August, 1971 at Bahadurgarh. On 2nd August. 1971, the parties cams to Delhi. The wife lived in her husband's house at Kalkaji where he was residing with his brothers, sisters and widowed mother. On 29th September, 1971, there was Namkaran ceremony of the wife's brother's son at Bahadurgarh, She went there to attend the ceremony. The husband was also invited. He did not go. On 1st October, 1971 .the wife returned to the husband and started living with him. On 9th November, 1971, she left the husband for his father's house at Bahadurgarh. Her case is that she was illtreated and beaten in the month of September and therefore she had to leave the husband's house.

(3.) The wife remained away from the husband till 26th January, 1972. On 26th January, 1972, she came back to the husband's house at the intervention of the maternal uncle of the husband, one Jeevan Dass (R W 10) who assured her that she will not be mistreated by the husband and in future she will have no cause to complain. On this assurance the wife resumed married life in the hope that she will be able to rebuild the broken home. Her case is that again she was maltreated. There were quarrels on 6th and 7th March 1972. On 8th March 1972 she was not given even the breakfast and therefore she left the house for the office from where she went straight to her father's house and never went back to the husband's house.