GYARSI Vs. SAVITRI BAI

JUDGEMENT

(1.) This appeal has been filed by the appellant-husband under Section 28 of the Hindu Marriage Act, 1955 against the judgment and decree dated 21.10.2003 passed by First Additional District Judge, District Betul in Civil Suit No.19-A/2003.

(2.) There is no dispute that the marriage between appellant and respondent was solemnized in the year 1981. They were residing separately since last 15 years. There is no marital relationship between them. They have five children. All were residing with the respondent.

(3.) The appellant's case is that he was working as daily wage labourer. The appellant alleged that the behaviour of the respondent was cruel from the very beginning of their marriage. She pressurized him to live with her maternal house otherwise she will commit suicide. She quarreled with him and his parents. The appellant was mentally tortured by her. There was no marital relationship between them. He deprived from love and affection of his own children. Therefore, he filed a divorce petition under Section 13(1)(ia) of Hindu Marriage Act, 1955 against the respondent.