VIJAY KUMAR JAIN Vs. SUNITA VIJAY KUMAR JAIN

JUDGEMENT

(1.) BY this judgment both the above appeals filed under Section 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'Act' for short), are being disposed of, as they arise out of the judgment and decree dated 11 -5 -1999 in Hindu Marriage Case No. 61 -A/1998 by Second Additional District Judge, Sehore.

(2.) SINCE the parties have filed counter appeals, in which their position as Appellant and Respondent is reversed, the parties would be described in this judgment as Petitioner/husband and Respondent/wife.

(3.) THE Petitioner/husband filed an application under Section 13 of the Act, seeking divorce from the Respondent/wife. It was averred by the Petitioner/husband that after about six months of the marriage, the Respondent/wife started misbehaving with him. She would humiliate the Petitioner/husband by saying that the Petitioner/husband was a man of no means, and was a begger, earning only Rs. 2,000/ - per month, with whom she cannot continue to live. She would also say that she wanted to marry a rich person with whom she could live a life of comfort and luxury. However, Petitioner/husband bore the maltreatment, harassment and humiliation as above, at the hands of his wife -the Respondent, in order to save his family from breaking down. The Respondent/wife however continued in her misdemeanour as above and pressurised the Petitioner/husband to live separately from his parents.