RAM SARAN Vs. SANTOSH

JUDGEMENT

(1.) THIS appeal arises out of an order dismissing the petition of the appellant for divorce.

(2.) THE appellant was married to the respondent on 19. 4. 1980. At the same time the sister of the respondent was married to the younger brother of the appellant on the same date. The appellant sought divorce on the ground of cruelty and desertion. It was averred that the respondent is short tempered and her behaviour towards the family members is objectionable. She abuses, breaks utensils etc. It was further averred that the respondent claimed that she wanted to marry one Rajbir of Village Pillod and she was married to the appellant against her wish.

(3.) ADMITTEDLY, the respondent was taken by her father on 31. 5. 1984 from the house of the appellant and since then they have never lived together. The appellant has averred that they wanted to bring her to matrimonial home and went to her village, but proceedings under Sections 107/151 Cr. P. C were launched against the appellant alongwith his brother and brother-in-law. They were beaten by the Police at the instance of the respondent.