REKHA CHOUHAN Vs. RAMESH CHANDRA CHOUHAN

JUDGEMENT

(1.) Respondent Rameshchandra had brought a suit for divorce u/s 13-i of the Hindu Marriage Act against the present appellant.

(2.) The ground for the relief of divorce was that the appellant, Smt. Rekha was living in adultery and became pregnant, though the respondent had no access to her for more than a year before her pregnancy.

(3.) The appellant denied the allegation. According to her she was working as a Nurse at village Samngi, but had been visiting her husband's house from time to time and cohabiting with him. She denied that she was living in adultery with one Sharma, as alleged. She admitted that she was pregnant, but pleaded that the pregnancy was caused by her husband, the respondent.