OM PRAKASH Vs. KRISHNA

JUDGEMENT

(1.) THE divorce petition under Section 13 (l) (i-a) of the Hindu Marriage Act (in short 'the Act') was dismissed by the trial Court by order dated 28-2-1989, against which the present appeal has been filed under Section 28 of the Act by the husband.

(2.) THE husband claimed a decree of divorce on the alleged ground of cruel treatment meted out to him by the respondent/wife. The main allegations of the husband/appellant against the wife/respondent, which were sought to be proved in the case, are as under : -

(3.) THE above allegations, according to the husband constituted acts of cruelty deserving grant of decree of divorce against the wife/respondent. The husband sought to prove the above allegations by himself in the witness box as PW 1 and his father Kaluram s/o Rajaram (PW 4 ). The husband also examined other witnesses Kaluram s/o Ramlal (PW 2) and Nanhelal Yadav (PW 3), who were said to be close acquaintances.