MAHILA RAMJANKI Vs. PAVAN SHARMA

JUDGEMENT

(1.) Institution of marriage occupies an important role to play in the society in general, observed their Lordships of Hon. Supreme Court in the case of Chetan Das v. Kamla Devi reported in 2003 (3) Supreme 403, matrimonial matters are matter of delicate human and emotional relationship which demands mutual trust, regard, respect, love and affection with sufficient play for reasonable adjustments with the spouse. The relationship has to conform to the social norms as well.

(2.) Parties in the present case were married according to Hindu rituals on 24/06/1988 and after a year of marriage, appellant wife went second time in gauna to her husband/respondent's house. It is alleged by respondent/husband who had filed a divorce petition against her that even on 2nd day of gauna, appellant wife insisted to return to her parents' house and consequently, she was allowed to go and then even after great persuasion, she did not come back with the result, husband was left with no chance but to apply for annulment of marriage.

(3.) Reply of appellant was that she was tortured and harassed by husband for not properly bringing sufficient dowry in the marriage and the petition for divorce had been filed by appellant only to enter into the second marriage.