CHANDAN AGARWAL Vs. MUKESH KUMAR AGARWAL

JUDGEMENT

(1.) THIS appeal by the appellant/defendant under Section 28 of the Hindu Marriage act is directed against the judgment and decree dated 15. 12. 1994 passed by the District Judge, Satna in Civil Suit No. 3-A/94 dissolving the marriage between the parties.

(2.) THE respondent/husband filed the instant civil suit against the appellant/ wife under Section 13 of the Hindu Marriage Act for dissolution of marriage by a decree of divorce on the ground of cruelty.

(3.) THE marriage between the parties was solemnised on 20. 5. 1989 according to the customary Hindu rites. After the marriage, the appellant was brought to her matrimonial home at Jabalpur, but she was reluctant to live in the joint family of the respondent which consisted of his brother and his wife and two children.