SHALINI BAI Vs. PANDURANG

JUDGEMENT

(1.) Smt. Shalini Bai has filed this appeal against her husband Pandurang in whose favour a decree annulling the marriage has been passed on the ground of adultery.

(2.) The parties are Hindus and their marriage has been solemnized on 29-6-1967. They resided in village Bichchua and put of this wedlock three childern were borne to them viz., Nitin aged 13 years, Dilip aged 10 years and Ku. Purnim a aged 8 years.

(3.) The respondent is a teacher and also looks after the agricultural landed property. It is alleged that the appellant developed illicit relation with Bhaiyalal who is a resident of the same village. It is further alleged that despite best efforts of her husband, the appellant indulged in adulterous life. Therefore, in the month of June, 1979 the respondent drove her out from his house and filed the petition before the lower court.