RADHABAI Vs. HARINARAYAN

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 27-4-1985 passed by the Additional District Judge, Mandleshwar in Civil Suit No. 7-A of 1984.

(2.) The material facts giving rise to this appeal are as follows:-

(3.) The appellant contested the petition She denied that she had deserted the respondent. She further stated that she was ill-treated by the respondent and his relations and therefore she was living with her parents. She further stated that she was ready and willing to live with the respondent.