PREM NARAYAN Vs. USHABAI

JUDGEMENT

(1.) THIS is an appeal against the judgment and decree dated 4. 3. 1993, passed by the District Judge, East-Nimar, Khandwa dismissing Civil Suit No. 9-A/1990 for divorce, under Section 13 (1) (a) (i-b) of the Hindu Marriage Act, 1955.

(2.) THE parties, in this appeal, were married in accordance with Hindu caste-customary in April 1971; and have 3 issues son and two daughters. Sometime in the year 1985 the relations between the parties became strained and it is alleged that the wife started living with some other known as Deoram adultery.

(3.) DECREE for divorce was sought on the ground of adultery.