ANAND MANGAL PANDEY Vs. SMT. PRABHAVATI PANDEY

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment 25. 09. 2012 passed in HMA No. 21-A of 201

(2.) The appellant filed a suit for grant of divorce under Section 13- A of Hindu Marriage Act 1955. He pleaded that the marriage of the appellant with respondent was solemnized in the year 1982 and Gouna was performed in the year of 1994. The respondent filed a complaint before the Police for demand of dowry and cruelty. On this complaint, a criminal case, vide Crime No. 10 of 2000 was registered under Section 498-A/34 of IPC and Section 3/4 of Dowry Prohibition Act against six persons. The appellant and other six persons were acquitted from the charge.

(3.) Since the year 2000, the respondent has been living with her father and mother. She was getting maintenance. She did not come back with the appellant to perform her marriage obligation.