ANIL DINANATH RANE Vs. ARUNA ANIL RANE

JUDGEMENT

(1.) THIS appeal by the husband is directed against the dismissal of his petition for divorce under Section 13 (1) (ia) of the Hindu marriage Act, 1955.

(2.) THE brief facts leading to the present litigation are as follows :

(3.) MRS. Mutalik, learned Counsel for the appellant submits that the husband has proved the acts of mental cruelty and as such the petition is liable to be decreed. She mainly relies upon the conduct of the respondent in repeatedly giving threatcs of committing suicide and she took us through the evidence of the appellant and his mother and aunt in support of his case that by giving such threates time and again the respondent has caused mental cruelty to the appellant. So also our attention was drawn to the evidence relating to incient, dated 10 th May, 1987 and particularly the conduct of the respondent in filing the police complaint in support of the case that the respondent was guilty of committing acts of mental cruelty. Mr Shah learned Counsel for the respondent, counters the submissions of Mrs Mutalik by contending that the appellant is actually the guilty party The appellant and his mother have illtreated the respondent because due to her misfortune, she lost her job. Mr. Shah contends that there is no cruelty on the part of the respondent and the Family Court was right in refusing to grant any relief to the appellant.