JAGAT SINGH Vs. SAROJNI DEVI (SMT.)

JUDGEMENT

(1.) This appeal has been preferred by the appellant-husband against the judgment and decree dated 11.12.1992 rendered by District Judge, Karnal dismissing a petition for divorce filed by him on the grounds of cruelty and desertion.

(2.) Marriage between the parties took place on 22.11.1983. A female child was born out of the wedlock. Petition giving rise to this appeal was filed on 24.5.1998 alleging, inter alia, that the respondent-wife was abusive and quarrel-some lady and had been insulting and humiliating the husband and other members of his family and was also in the habit of making physical assaults on the mother of the appellant. She failed to discharge the matrimonial obligations and wanted to live separately from other members of the family. It was further alleged that she left the matrimonial home without any reason and did not return in spite of the efforts of the appellant. The husband arranged separate accommodation and brought the wife there but she again left the matrimonial home. Petition was contested by the respondent-wife. It was stated that she had always been ready and willing to live with the appellant provided she was given proper respect and treatment by the appellant and the members of his family. It was further stated that it was the appellant and the members of his family who subjected her to cruel treatment as they were not satisfied with the dowry brought by her. She denied that any separate accommodation was arranged for her and she was taken to village Unchan Samana.

(3.) Trial Court after appreciating the evidence found no substance in the plea of the appellant and dismissed the petition for divorce. Aggrieved thereby the present appeal has been preferred.