KISHNABAI SHRIVASTAVA Vs. MANMOHAN SHRIVASTAVA

JUDGEMENT

(1.) APPELLANT/defendant has filed this appeal under Section 28 of the Hindu Marriage Act against the judgment and decree dated 8. 7. 1996 passed by Second Additional District Judge, Shajapur in Civil Case No. 1/96 whereby the marriage was dissolved by the decree of divorce on the ground of cruelty.

(2.) THE admitted facts of the case are that the marriage in between the appellant and respondent was solemnized on 23. 1. 1987 according to the Hindu rites and customs and they have no issue from the wedlock.

(3.) THE case of the respondent petitioner is that the behaviour of the appellant was abnormal and she was in habit of picking up the quarrels unnecessarily and she used to abuse and insult the petitioner and his family members. It is also pleaded that the defendant has refused to take part in the worship of the family deity. That the defendant has not turned up even at the time of the death of his grand mother of the petitioner. That the defendant has left the matrimonial house on 2. 7. 1993 and she has not turned up even after the repeated attempts by the petitioner to bring her back.