SHAKTI KUMAR Vs. VINAY DEVI

JUDGEMENT

(1.) HEARD Sri N. C. Gupta counsel for the appellant and Sri D. K. Sharma counsel for the respondent.

(2.) PRESENT second appeal has been directed against the judgment and decree dated 14. 5. 2001 passed by the Additional District Judge, Haridwar confirming the decree dated 26. 8. 1997 passed by the Civil Judge (S. D.) Roorkee.

(3.) BRIEFLY stated a suit has been filed by the appellant in the Court of Civil Judge (S. D.) Roorkee under section 13 of the Hindu Marriage Act for a decree of divorce against Smt. Vinay Devi. According to the petitioner-appellant he was married with Smt. Vinay Devi in the year 1972 according to the Hindu religious rites. Appellant was employed in Irrigation Department at Kalagarh. He took his wife to Kalagarh. His parents were also with him at Kalagarh. The petitioner-appellant has alleged that the respondent wife has treated the appellant with cruelty. She also treated the parents of the petitioner with cruelty due to which they died in early age. The respondent wife also deserted the husband from time to time and she used to leave her in-laws house without the permission of her husband.