PRAKASH NARAYAN SHRIVASTAVA Vs. KAMINI ALIAS PAPUL

JUDGEMENT

(1.) APPELLANT/petitioner has filed this appeal under Section 28 of the Hindu Marriage Act against the judgment and decree dated 10. 10. 1996 passed by the IXth Additional District Judge-Indore in Hindu Marriage Case No. 273/1991, against the order of fixing of Rs. 2,000/- p. m. as permanent alimony to the respondent/defendant.

(2.) ADMITTED facts of the case are that marriage in between the appellant and the respondent was performed on 24. 11. 1984 at Khargone according to the Hindu rites and customs and from the wedlock there is a son and a daughter who are at present living with the respondent/defendant.

(3.) THE case of the petitioner is that after about 3 years of the marriage the behaviour of the defendant became abnormal and she used to utter filthy words and habitually threatened the petitioner that she will involve him in a criminal case and she will commit suicide by putting herself on fire. It is further alleged by the petitioner that his wife had doused herself with the kerosene oil and tried to finish her life by making an attempt to put the fire. The petitioner has further pleaded that the behaviour of the defendant has become intolerable and cruel. The petitioner has further pleaded that the defendant has left the matrimonial house with her daughter and son and she has refused to live with the petitioner.