NARENDRA KUMAR GUPTA Vs. MAMTA GUPTA

JUDGEMENT

(1.) THIS appeal is filed under Section 28 of the Hindu Marriage Act challenging the judgment and decree dated 5. 11. 1995 passed by the IIIrd Additional District Judge, Bhopal in Civil Suit No. 323 of 1999 wherein his petition for dissolution of marriage on the ground of adultery and cruelty was dismissed.

(2.) THE admitted facts of the case are that on 14. 5. 1982 at Maihar, Distt. Satna marriage in between the appellant and the respondent was solemnised and they have three children from their wedlock.

(3.) THE case of the appellant is that the respondent-wife was in the habit of ill-treating appellant's mother and his brothers and her behaviour was cruel. That the respondent-wife made the false complaint in the Police against the appellant. That under pressure agreement dated 1. 9. 1996 was got executed from the appellant-husband regarding payment of Rs. 2,000/- per month as maintenance to the respondent-wife.