SOBAN SINGH Vs. SMT. SOORMA DEVI

JUDGEMENT

(1.) THIS appeal, preferred under Section 28 of Hindu Marriage Act, 1955, is directed against the judgment and decree dated 17 -02 -2000, passed by District Judge, Tehri Garhwal, in original suit No. 17 of 1998, whereby a petition for divorce under Section 13 under said Act, filed by the Petitioner, is dismissed. (There is no family court in Tehri till date).

(2.) HEARD learned Counsel for the Appellant/Petitioner and perused the lower court record.

(3.) THE Respondent contested the petition and filed her written statement in which she admitted having married to Petitioner/Appellant, according to Hindu rites and customs. She further admitted that the Petitioner was working in Punjab and she had to live in her in -laws house in the village. It is pleaded by the Respondent, in her written statement, that she was turned out of her in -laws house in the year 1990 and was compelled to live in her parents house where after she filed an application under Section 125 of Code of Criminal Procedure, for maintenance.