ISHWAR DAYAL SAXENA Vs. SAVITRI DEVI

JUDGEMENT

(1.) This is Plaintiff's second appeal arising out of a suit filed for dissolution of his marriage with the Respondent Smt. Savitri Devi or in the alternative for a relief of judicial separation under Section 10 of the Hindu Marriage Act.

(2.) The case of the Appellant was that be was married with the Respondent in 1958 and lived at Farrukhabad together till 15th August, 1958. After that date Smt. Savitri went back to her father's house with her brother and returned to Farrukhabad only on 25-11-1958.

(3.) In December, 1958 the Respondent was suffering from constant vomiting and thereafter she was got examined at the Memorial Hospital, Burhpur, Farrukhabad by Dr. Vischer on 7-1- 1959. According to whom the Respondent was about nine weeks pregnant. This raised suspicion of the Appellant and he ceased to co-habit with the Respondent.