MUNNI DEVI Vs. SATBIR

JUDGEMENT

(1.) The wife has assailed the judgment and decree of the Matrimonial Court dismissing her petition for divorce under Section 13 of the Hindu Marriage Act ('The Act' for short).

(2.) The facts : The parties were married on May 30, 1985; that Smt. Lali, wife's elder sister, was also married to the elder brother of the husband on the same day; that she was less than 15 years of age on the date of her marriage; that the muklava ceremony was performed after two years of the marriage; that the husband had Pressed the wife to bring Rs. 15000/- from her parents her parents/and on her refusal to do so, she was maltreated. The husband denied the allegations.

(3.) On the pleading of the parties, the following issues were framed :