ALOK Vs. PUSHPABAI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 7. 3. 1992 passed by the IVth Addl. District Judge, Durg in Civil Suit No. 8-A of 1990, granting judicial separation and permanent alimony @ Rs. 200/ - per month to the respondent/wife.

(2.) THE respondent/wife made an application under Section 10 of the Hindu Marriage Act, 1954 against the appellant before the IVth Addl. District Judge, Durg for grant of judicial separation and payment of alimony on the ground of desertion and cruelty.

(3.) ON the other hand, the stand of the appellant is that the respondent/wife is the only issue of her parents, therefore, she was not willing to live with the appellant. She had voluntarily left the association of the appellant and started living with her parents. Thereafter she never returned to the association of the appellant, despite the requests made by him. The appellant then married another lady.