LALITA DEONATH NIMJE Vs. DEONATH GOPICHAND NIMJE

JUDGEMENT

(1.) This is an appeal by original respondent against the judgment and decree passed by the District Judge dissolving the marriage. The parties shall be referred to as the petitioner and the respondent.

(2.) The facts giving rise to the appeal are as follows:

(3.) The petition was resisted by the re-spondent/wife. She admitted the relation-ship. She denied that she had at any time quarrelled with the parents of the petitioner. She also denied that she used to frequently leave the house of the petitioner. It is her contention that it was the mother and brother of the petitioner who used to fight with the respondent on the ground of insufficient dowry. Even at the time of opening of the Nursing Home, a demand for more dowry was made. The respondent's mother was unable to fulfill the demand. She contends that she was ready to join the new venture of the petitioner of open-ing clinic but as she was taking education at that time, it was not possible for her to join the said venture as she was pregnant and she wanted to complete her education. It is the case of the respondent that it was the petitioner who has deserted her.