JEET RAM Vs. CHANNO

JUDGEMENT

(1.) Jeet Ram appellant and Channo respondent were married in September/October, 1976. On April 6, 1979, the respondent filed a petition for divorce against the appellant on the ground of cruelty. She alleged that the appellant coal-treated her because she had not brought adequate dowry. The appellant was addicted to drinking, gambling and opium eating. She advised him to desist from the vices but he hurled filthy abuses to her and also gave her beating.

(2.) The appellant in his written statement denied the allegations levelled against him. He averred that after their marriage the respondent visited her parents only twice and on each occasion she stayed with them for one week. His mother brought her back each time. The respondent's parents were stressing for divorce because they wanted to remarry her with a rich man. The trial Court framed the following issues:-

(3.) The issue having been found in favour of the respondent, she was granted a decree for divorce by the trial Court vide order dated September 27, 1979. It is against this order that the present appeal is directed.