MANORAMA BAI Vs. MANISHANKAR

JUDGEMENT

(1.) THIS is an appeal against a judgment and decree passed by the District Judge, ujjain on a petition under Section 9 of the Hindu Marriage Act of 1955.

(2.) THE petition was filed by one Manishankar against his wife Manoramabai. They were married on 22-5-57. After marriage for two years Manoramabai continued to live with Manishankar as his wife and they lived happily at Ujjain. On 10-1-59, father of Manoramabai look her away for some treatment to Shajapur. When manoramabai went she had with her ornaments belonging to the petitioner.

(3.) IN 1960 and before that the petitioner had written several letters to his wife and also to his father-in-law but either there was no reply or false replies were given. In 1960 he personally went to the house of his father-in-law and requested personally to send his wife back, but he did not succeed in bringing her back. Subsequently also he made several attempts to bring his wife but he was not successful.