MOHINDER KAUR Vs. S S SABHARWAL

JUDGEMENT

(1.) This is an appeal by Smt. Mohinder Kaur against the judgment and decree dated 27th March,1979 passed by learned Addl. District Judge, Delhi, dissolving the marriage of the appellant and her husband S.S. Sabharwal (respondent) under the provisions contained in Section 13(1) (iii) of the Hindu Marriags Act, 1955, as amended (hereinafter referred to as "the Act").

(2.) The decree has been passed by the learned Additional District Judge on the ground that the appellant has been suffering from mental illness which includes schizophrenia and this disease is incurable.

(3.) The respondent-husband had filed petition for divorce on the ground of unsoundness of mind of the appellant-wife and also on the ground of desertion by her.