RAJNI Vs. ASHOK

JUDGEMENT

(1.) This wife appeal under section 28 of the Hindu Marriage Act, 1955 (for short the Act) against the judgment and decree dated 24-1-86 passed against her by the 6th Additional Judge to the District Judge, Indore in Civil Suit No. 156-A of 1984 instituted by the respondent.

(2.) It is not in dispute that the parties are Hindus and were united in wedlock on 20-5-85 at Indore. The petitioner lived with the respondent for about a month and thereafter she is living away from him.

(3.) The respondent filed an application against the petitioner under Sec. 13 of the Act praying that the marriage between them be dissolved by a decree of divorce on the grounds under section 13(1)(ia) and (iii) of the Act. It was stated that irresponsible behaviour by the present petitioner had resulted in mental cruelty to the respondent and that her conduct has been indicative of some mental disorder or improper development of mind.