PUSHPA DEVI Vs. AMAR CHAND

JUDGEMENT

(1.) WIFE has filed the present appeal against the judgment and decree passed by the learned trial Court dismissing her petition for dissolution of marriage on the ground of cruelty.

(2.) THE marriage between the parties was solemnized on 18.6.1976. Four children were born out of the wedlock i.e. two sons and two daughters. It is admitted that one daughter has since been married. It is also admitted that all the three children are now being maintained by husband.

(3.) ON the other hand, the respondent controverted the allegations and stated that there is no ground for dissolution of marriage. In fact, address mentioned in the petition is also not correct as she is residing in village Sehjowal near Santokhgarh at the brick kiln of one Mohinder Paul. It was further submitted that she left the matrimonial home on 12.3.1996 with one Paras Ram, cousin of the husband who is inimical towards him. It is further stated that Paras Ram had made complaint against him under Sections 324, 504 and 506 of the Indian Penal Code on 25.8.1995 which was dismissed on 12.3.1996 being false and fabricated. It is further alleged that the present petition has been filed at the instance of said Paras Ram.