MAJOR T RAMCHANDRA Vs. SARASWATI RAMCHANDRA

JUDGEMENT

(1.) ON 10-3-1948, Major Ramchandra applied under Section 10, Divorce Act, 1869, for dissolution of his marriage with Mrs Saras- wati. Ramchandra on, the ground that Mrs. Saraswati ramchandra was living in adultery with Mr. L. C. Acharaya alias father co-respondent. In the application, a sum of rupees 5,000/- was claimed as damages from. the corespondent on the ground of his, having committed adultery with Mrs. . Saraswati Ramchandra. (2) Mrs. Saraswati ramchandra and Mr. Pather resisted the application for divorce and on the pleadings of the parties the following issues were fixed on 20th April 1948: 1. Has the respondent been guilty of adultery with the co-respondent as alleged in the petition?

(2.) IF issue 1 is. found in favour of the petitioner, did the petitioner, in any manner, condone his wife's adultery?

(3.) HAS there been any ill treatment with the respondent by. the petitioner, and if so, did such ill treatment, in any manner, lead to the adultery on the part of the respondent?