ALKA Vs. SHYAM

JUDGEMENT

(1.) The appellant in this first appeal is the original respondent in Hindu Marriage Petition No. 79 of 1980 filed by the present respondent who was the petitioner then. The appellant being aggrieved by the judgment and decree, dated 30-4-1983, passed by the Third Extra Assistant Judge, Nagpur, in Hindu Marriage Petition No. 79/1980, dissolving the marriage between the present appellant and the respondent solemnised on 25-5-78 at Nagpur, has preferred this appeal challenging the judgment and decree of the Trial Court.

(2.) The facts emerging from the pleadings and evidence on the record of the case are as follows.

(3.) The appellant and the respondent were married according to the Hindu Religious rites on 22-5-1978 at Nagpur and after solemnisatinn of the Marriage present respondent brought the appellant to reside in his house at Gandhinagar, Nagpur. The appellant and the respondent began their married life in the house of the respondent in which the respondent's parents and his brother lived with them. In the petition filed by the respondent, it is alleged by him that the appellant was of abnormal temper, she was arrogant and adamant. Immediately after the solemnisation of the marriage, the appellant is alleged to have said that she never wanted to marry the respondent/husband. She was very much proud of her family and consequently she hated the parents of the petitioner and persistently quarrelled "with the parents of respondent/husband. She always expressed her desire to respondent husband that she wanted to go to Dhamteri-District Raipur (M.P.) and it is further alleged by the respondent husband that the appellant was desirous to marry a better placed man as at the time of solemnisation of the marriage the respondent husband was a clerk working in Accountant General's office, Nagpur. The appellant's elder sister was married to an Engineer and her maternal aunt was married to a Doctor, under such circumstances, from the inception of her marriage she always expressed dissatisfaction about the respondent husband humiliated the parents of the respondent husband for their lower standard of the life and education.