GANGA BAI Vs. RAMCHANDRA

JUDGEMENT

(1.) The appellant has filed this appeal under Sec. 28 of the Hindu Marriage Act against the judgment and decree dtd. 16/5/2003 passed by the III Additional District Judge, Mandsaur, in HMA Case No.36/1994, whereby the appellant has not been held entitled for payment of maintenance and permanent alimony and the suit filed under Sec. 10 of the Hindu Marriage Act has been dismissed.

(2.) The marriage of appellant and respondent was solemnized on 21/5/1974. Out of the said wedlock, the appellant gave birth to a child namely Radhabai. Since 1997, they are living separately. According to the appellant, at the time of marriage, sufficient amount of gold, silver and cash was given to the respondent / husband, but after two years, he kept all the gold and silver ornaments and deserted her. Since then, she is living with her brother.

(3.) The history of litigations between parties is as under:-