RAJENDRA PRASAD Vs. CHETNA

JUDGEMENT

(1.) BEING aggrieved by judgment and decree dated 15.2.2001 passed by Additional District Judge, Khachroad, District Ujjain in Civil Suit No. 30 -A/98, HMA, whereby the suit filed by the appellant was dismissed, the present appeal has been filed.

(2.) SHORT facts of the case are that the appellant filed a petition for divorce under Section 13 of the Hindu Marriage Act on 15.7.1998 alleging that the marriage of the appellant took place with respondent on 13.5.1994. In the first year of marriage respondent lived with the appellant at his parental house for a period of 4 1/2 months and respondent went to her parental house for 10 times approximately. It was alleged that the appellant is the only son. Mother of the appellant is having fracture in her hand and father of the appellant is a patient of diabetes and blood pressure. It was alleged that the family of the appellant is from middle income group and appellant is financially not in a position to avail the facilities of engaging domestic servants. It was alleged that respondent never did any domestic work in the period of one year when she lived with the appellant. It was alleged that at the time of marriage parents of the respondent informed the appellant that respondent shall prove herself to be a good housewife but later on it came to know that respondent is not interest to perform the duties for maintaining the house. It was also found that respondent is non -vegetarian.

(3.) IT was alleged that father of the respondent Rajaram Malviya was transferred from Sagar to Ujjain as DYSP in the office of Lok Aayukt. It was alleged that on 1.6.1995 respondent went to Ujjain for her delivery, at that time a small function was arranged at Nagda, wherein the respondent wore the golden ornament, which was brought by her parents.