SEEMA ARORA Vs. DINESH KUMAR ARORA

JUDGEMENT

(1.) FEELING aggrieved by judgment and decree dated 8-1-2003 passed by Presiding Officer of Family Court, Gwalior in Case No. 63-A/2002 (Hindu Marriage Act), decreeing the application filed under Section 13 (1) (i-a) and Section 13 (1) (iii) of the Hindu Marriage Act (hereinafter referred to as 'the Act'), the wife has preferred this appeal,

(2.) ADMITTED facts are that the appellant and respondent were married on 21-1-91 at Gwalior and thereafter a female child was born from their wedlock.

(3.) IN brief the case of the husband/plaintiff is that soon after the marriage he came to know that the behaviour of his wife is unusual and quarrelsome. She happens to hurled the abuses. She also happens to take bath during odd hours in the night. On being enquired by the plaintiff/husband, the mother of the wife told that after the delivery of a child, she would become normal. But, when the husband did not notice any change, even after female child was born, he examined the appellant at Agra where she was examined by Dr. Madhuwan in August, 1994. Thereafter, she was admitted in the hospital and was treated. Thereafter, one Psychiatrist Dr. Raheja also examined the wife and ultimately on 28-12-94 she was examined by Dr. R. N. Sahu who treated her since 1994 to 1997, but of no result. Still the wife is of unsound mind.