PRAMOD BIJALWAN Vs. SATENDRA DUTT

JUDGEMENT

(1.) HEARD Sri Rakesh Thapliyal counsel for the Appellant and Sri Sarad Sharma, counsel for the Respondent.

(2.) PRESENT appeal has been filed against the judgment and decree dated 31 -10 -2006 passed by the District Judge, Tehri Garhwal in O.S. No. 14 of 2004, thereby decreeing the petition of the Petitioner -respondent for divorce.

(3.) THE Petitioner has alleged that in August 2003, he came to Dehradun on leave but the Appellant did not allow him to enter inside the house. When he entered in the house forcefully, the Appellant did not provide him tea and meal and misbehaved him. He was locked in his room. On the subsequent occasions also, when he came to his house he was maltreated by the Appellant due to which he had to stay in hotel. Thus the Petitioner has prayed for a decree of divorce on the ground of cruelty.