RAM KHELAWAN GUPTA Vs. SEETA GUPTA

JUDGEMENT

(1.) THE petition for divorce filed by the husband on the ground of cruelty and desertion by the wife having been dismissed by the Matrimonial Court below, the present appeal has been preferred under Section 28 of the Hindu Marriage Act.

(2.) THE parties were married on 20. 2. 1988. The wife delivered a male child on 24. 2. 1997 in Medical College Hospital, Rewa.

(3.) IN the petition for divorce, the husband alleged that on 7th August, 1993, the wife quarrelled with the husband and his family members and left the matrimonial home with her brother Sunil Gupta. On the date of petition she was living with her parents at Jaitwara. According to the husband, despite efforts, she refused to return to the husband's house which constitutes an act of desertion.