SHANKAR LAL JAISWAL Vs. UMA BAI DHANESWARI

JUDGEMENT

(1.) This appeal is filed by the husband whose suit for divorce has been dismissed.

(2.) The appellant filed a petition for dissolution of marriage under Sec. 13(l)(i) of the Hindu Marriage Act (hereinafter referred to as the Act), alleging that in his absence his wife had gone to her parental house at Nainpur from where she brought one Satyadev Pandey. It is alleged that she is having illicit relations with that Satyadev Pandey. Appellant's nephew Sharad Kumar objected to this but to no avail. As such, it is contended that she was living in adultery. A panchayat was convened but no fruitful result came out.

(3.) The respondent-wife denied the allegations and submitted that the appellant had turned her out without any rhyme or reason, on account of which claim for maintenance was filed by her. Just to get over the maintenance claim, the appellant has concocted the story of adultery.