MADHAV Vs. PRIYAMVADA

JUDGEMENT

(1.) Dhanwanti B. Joshi was an ambitious girl. After majoring in Economics and Political Science in 1973 she acquired post-graduate diplomas in advertising, public relations and business adminitration. She had set her sights across the oceans towards United States of America - a lodestone which attracts many a young man and woman across the globe. Dhanwanti after a stint in the Travel Corporation of India and Air India, moved on to an Italian Airlines, Alitalia in July 1979. As is usual with the Airline people, Dhanwanti got a free passage to U.S.A. where she landed in Nov., 1981.

(2.) Dhanwanti had by then just crossed her thirties and thought of matrimony. She did not wait for a Prince Charming to cross the path of her life; rather she preferred to follow the orthodox but mundane Indian way of locating a groom through friends, relatives and media. She advertised in the matrimonial columns "India Abroad', a periodical widely read by the Indian community settled in U.S.A.

(3.) Madhav Unde is a Mechanical and Metallurgical Engineer who was working in the R and D Wing of the Ministry of Defence. He proceeded to the United States of America in 1973 where he acquired his M.S. in Welding Engineering and was gainfully employed with Messrs. Fruehauf Corporation, L.B.T. Division, Omaha, in the State of Nebraska. Madhav had a none-too-happy matrimonial life. He was married to one Bhagyavati under the Hindu rites in Oct., 1967 that is much before he had proceeded to the United States. In Oct., 1977 Madhav obtained a default judgment from Michigan Court dissolving his marriage to Bhagyavati. Madhav entered the matrimonial bond second time in Jan., 1968 when he married one Dorris, a girl of Dominique Republic origin. Dorris filed a petition for divorce in Nov., 1980 on the grounds of cruelty and the marriage was dissolved in Nov. 1980.