SUBHASH PARSHURAM SETH Vs. MADHU MANCHERSINGH BHANDARI

JUDGEMENT

(1.) This Appeal under Section 28 of the Hindu Marriage Act is at the instance of a husband in a proceeding for divorce under Section 13(1)(a) of the Hindu Marriage Act, 1956 (for short, 'the Act') and is directed against the judgment and decree dated 4th May 1990 passed by the learned City Civil Judge, Ahmedabad in Hindu Marriage Petition No.293 of 1983, thereby dismissing the application filed by the husband for divorce on the ground of cruelty by the wife.

(2.) The case made out by the husband (hereinafter referred to as, 'the appellant') in the petition for divorce may be enumerated below, rather in detail in order to appreciate the allegations of cruelty in proper perspective :

(3.) As the appellant had a transferable job, the appellant and the respondent co-habited together as husband and wife at Delhi, Jaipur and at Ahmedabad. At the time of filing of the divorce application, the parties were residing together as husband and wife at Ahmedabad. After separation, the appellant started residing at Mumbai while the respondent resided at Udaipur.