SAROJ RANI Vs. RAKESH KUMAR

JUDGEMENT

(1.) THIS is a wife's appeal and it has been directed against the judgment and decree dated 10.1.2000 passed by the Court of learned District Judge, Bhatinda who allowed the petition under Section 13 of the Hindu Marriage Act of Shri Rakesh Kumar and granted the divorce to him on the ground of desertion and cruelty.

(2.) PARTIES to this appeal were married on 26.7.1998 at Fazilka. As per the case of the husband, after the marriage, the parties lived together as husband and wife at Muktsar up to 7.2.1989. Out of this wedlock, one male child was born on 16.10.1989 who is residing with the appellant-wife. At the time of the marriage the appellant-wife was working as teacher.

(3.) THE allegations were contested by the appellant-wife and her defence was that the behaviour of her husband was cruel. He wanted more dowry. A rejoinder was also filed, as a result of that the following issues were framed :