HARVINDERSINGH MARWAH DR Vs. CHARANJIT KAUR

JUDGEMENT

(1.) THE Appellant is the original petitioner of the Family Court Petition No. A-164 of 1993 of greater Bombay at Bandra. By judgment dated 31-8-1996, the learned Principal Judge was pleased to dismiss the petition filed for decree of divorce. The divorce was sought on the ground of mental cruelty said to have been purported by the respondent-wife.

(2.) THE allegations made in the petition and sought to be made out in the deposition was to the effect that the respondent was of a very suspicious nature and she always suspected the husband to be playing around with his lady patients and showing undue interest in his brother s wife. The petitioner is a homeopathic doctor.

(3.) THE petitioner has examined himself before the trial court along with one more witness Maninder Singh and wife of that gentleman. In all three witnesses were examined. On behalf of the respondent-wife only the respondent herself was examined.