BRIJBEHARI Vs. PREM BAI

JUDGEMENT

(1.) This appeal under Sec. 28 of the Hindu Marriage Act (hereinafter referred to as the 'Act') is directed against the judgment and decree dated 6.5.82 passed by the District Judge, Chhatarpur.

(2.) The appellant/husband Brij behari filed a suit for annulling the marriage against his wife Prem Bai. The trial Court rejected the same by the impugned judgment and decree, against which this appeal has been filed.

(3.) In short, the facts are that the marriage between the appellant and the respondent was solemnised in the year 1957 according to the rites prevalent in Chaurasia community in Chhatarpur district. The appellant/husband averred that the behaviour of the respondent/ wife was not proper towards her in-laws. It is also averred that the respondent/wife mixed some poisonous substance in the food served to them on account of which they all fell ill. However, the respondent stated that she was not blessed by a son but by only two daughters, therefore, she is not being treated well, on the other hand she became the victim of cruelty of her in-laws. It is also alleged that the appellant wanted to enter into second marriage.