MADANLAL GANGLE Vs. MANJULA

JUDGEMENT

(1.) APPELLANT/petitioner has filed this appeal under Section 28 of the Hindu Marriage Act against the judgment and decree dated 23. 7. 1997 in Civil Suit No. 6-A/1995 whereby his petition filed for the divorce and on the ground of cruelty was dismissed.

(2.) THE admitted facts of the case are that the marriage in between appellant and the respondent was solemnized in the year 1992 according to the Hindu rites and customs and both were working in Government College as a Lecturer and in the year 1995 son was born out of the wedlock.

(3.) THE case of the appellant petitioner is that his wife was in habit of insulting and misbehaving and whenever he went to meet his wife at Jaora, where she was posted as Lecturer, the respondent forced him to prepare the meals and wash the clothes and do other domestic work. That the respondent has refused to live with him and she has not turned up to her matrimonial house even at the time of the death of his father. That the defendant has got herself aborted without the consent and the knowledge of the appellant and that at the time of delivery of his son in 1995 she left the matrimonial house just after few days of the delivery. The appellant has submitted that the respondent is not interest in living with him and her behaviour with him was cruel and as such, the marriage be dissolved by the decree of divorce.