GIRRAJ Vs. MEENA DEVI

JUDGEMENT

(1.) This appeal has been filed against the judgment and decree dated 21/7/2010 passed by the learned Additional District Judge, Ambah, District Morena (M.P.) in Civil Suit No. 33-A/2010 [H]. The respondent-wife filed an application for divorce under Section 13 of the Hindu Marriage Act stating therein that the marriage between the appellant and the respondent was solemnized at Porsa, District Morena on 26.04.1998 according to the Hindu customs and rituals. After marriage, a son and a daughter were born out of this wedlock. After a period of 10 years, the defendant/appellant started beating the plaintiff/respondent and her family i.e. son and daughter and it was not possible for the respondent to live with the appellant looking to his behaviour. An application for compromise was filed and both the plaintiff and defendant agreed for grant of divorce.

(2.) The appellant/defendant in his statement deposed that the respondent had not been living with him and she had beaten him and he does not want to live with her and wants divorce by mutual consent.

(3.) On the basis of the aforesaid statement of the appellant, the Court granted divorce and fixed maintenance also for being given to the respondent-wife and children.