USHA RANI ALIAS PRERNA Vs. RAVINDER KUMAR VERMA

JUDGEMENT

(1.) This appeal has been preferred by the appellant-wife against the decree for divorce passed in favour of the respondent-husband.

(2.) The marriage between the parties took place on 17.10.1992. The husband filed divorce petition on 18.1.1996 alleging, inter alia, that the behaviour of the wife was cruel and she wanted the husband to shift to Ambala, where her parents were residing; a compromise was arrived at between the parties in panchayat meeting, whereby the parties were to file a compromise petition for divorce, but the wife filed a divorce petition, which was later on withdrawn; it was alleged that the wife was guilty of desertion and cruelty.

(3.) The wife contested the petition and submitted that she was maltreated by the husband, his parents and relations and she was forced to leave the house on account of demand of dowry; her signatures were obtained by coercion acknowledging receipt of dowry articles or her agreeing to move for mutual divorce as alleged.