SUSHILA Vs. OM PARKASH

JUDGEMENT

(1.) THE wife has come up in appeal against the judgment of the matrimonial Court, whereby the petition of the husband under Section 13 of the Hindu Marriage Act, 1955 for dissolution of marriage by a decree of divorce was allowed.

(2.) THE fact :-The marriage between the parties was solemnised on February 18, 1976 at village Sardulshahr, District Ganganagar; that out of this wedlock one son, namely, Natish (6 years) and daughter namely, Neetu (aged 8 years) were born; that the wife tried to commit suicide by consuming tablets of Campose in 1986; that once she tried to commit suicide by pouring kerosene oil on her clothes and set them on fire; that she wrote a letter to the Editor of Nabhhchhor that the news of her missing or death might not be considered a hoax that the wife left her matrimonial home; that the husband tried to rehabilitate the wife in the matrimonial home but without success, and that the wife has been causing mental torture to the husband. The wife denied the allegations in the petition and, inter alia, pleaded that the husband and the family members were not satisfied with the dowry and that they demanded a sum of Rs. 50. 000/and the wife's parents had paid an amount of Rs. 45,000/- that the husband and his family members had become rich and they were discarding her because she was not beautiful.

(3.) THE pleadings of the parties gave rise to the following issues :-