DHANJIBHAI SHIVABHAI PARMAR Vs. INDIRABEN DHANJIBHAI PARMAR

JUDGEMENT

(1.) This is an appeal against the judgment and decree of the dismissal of the petition of divorce passed by the learned Presiding Officer, 4th City Civil Court, Ahmedabad, Dated: 07.08.1991. in Hindu Marriage Petition No. 245 of 1986.

(2.) The following factual background, in capsulized form, will be necessary for adjudicating the disputes between the parties:

(3.) This has been strongly resisted by the respondent and her version, which has emerged from the record is that she was deserted by the appellant. Further, the cruelty meted out by the appellant to her, all along, made it impossible for her to continue to stay at her matrimonial home. She was driven out of her matrimonial home, even while she was pleading and her son was very young and was crying. Thereafter, she went to her parental home and continued to stay with them.