SAROJ Vs. VINOD KUMAR TANWAR

JUDGEMENT

(1.) THE present appeal has been filed by Smt. Saroj appellant challenging the judgment dated March 14, 2002 passed by the learned Additional District Judge, Bhiwani whereby the marriage between the parties namely, the present appellant-Saroj and respondent Vinod Kumar Tanwar was ordered to be dissolved by a decree of divorce.

(2.) A petition under section 13 of the Hindu Marriage Act had been filed by respondent Vinod Kumar Tanwar for dissolution of their marriage. It was stated in the petition that the parties were married on December 10, 1974. The husband was a resident of Panchkula and was working as a Sales Officer in a private company, the wife was a Hindi Lecturer in a Senior Secondary School at Kharak since the year 1993. It was further stated by the husband that his brother who had been working as Revenue Clerk had died while leaving behind a widow and two minor children. After the death of his brother, the husband was also looking after them as a moral obligation. It was further stated that the wife is a lady of ego and had been pressurising the husband not to look after the family of his deceased brother or his own mother. However, when he refused to comply with her wishes then she filed a divorce petition in the court at Rohtak in the year 1994 levelling false and frivolous allegations against him with regard to cruelty. In the aforesaid petition, she also levelled the allegations regarding the demand of dowry etc. The said petition was dismissed in default.

(3.) THE learned trial Court framed the issues and the parties led their respective evidence.