AMARDAS Vs. USHA PANDIT

JUDGEMENT

(1.) This is an appeal by the husband under section 28 of the Hindu Marriage Act against the judgment and decree for dissolution of marriage aid divorce passed on the petition filed by the respondent under section 13 of the Hindu Marriage Act.

(2.) It was not disputed that the appellant and the respondent were married in accordance with Hindu rites and had six issues during their fifteen %ears old married life. Petitioner-respondent sought dissolution of marriage and a decree for divorce on the ground of cruelty. It was alleged that the present appellant ill-treated her and imputed adultery and unchastity to her.

(3.) The appellant denied the allegation of cruelty and pleaded that in 1976 he had undergone a family planning operation and since then the petitioner-respondent had become cold towards him.