KAMLESH SHRIVASTAVA Vs. GANESH SHRIVASTAVA

JUDGEMENT

(1.) This first appeal has been preferred under Section 28 of the Hindu Marriage Act (for brevity the Act) against the judgment and decree dated 21.8.2002 passed by First Additional District Judge, Guna, in case No.22-A/2000 HMA, whereby the petition of respondent/ applicant preferred under Section 13(1) of the Act for dissolution of marriage has been allowed.

(2.) Brief facts of the case are that marriage between the parties was solemnized on 24.11.1993 according to Hindu customs and rites. It is alleged that after marriage behaviour of appellant/non-applicant became very bad with the respondent and his family members. She tried to give poison in the meal with intent to cause death of respondent or his family members. She also threatened to commit suicide.

(3.) The appellant/non-applicant denied the allegation regarding threatening to commit suicide and also giving poison in the meal with intent to cause death of the respondent and his family members. It is further denied that appellant is of unsound mind or she misbehaved with the respondent and his family. It is prayed that the petition be dismissed.