RAJINDER KAUR GILL Vs. SITAL SINGH

JUDGEMENT

(1.) The parties to this appeal were married on 9th July, 1978. Within short time of marriage, the parties separated. Out of the wed-lock no child was born On 28th July, 1979 the husband filed a petition for divorce under Section 13 of the Hindu Marriage Act on two grounds. The only one, which survives for consideration was that the wife had openly made false allegations against him of leading adulterous life with his elder brother's wife, which caused mental cruelty to him. The petition was contested by the wife. The paras of the divorce petition were either admitted or stated to be wrong or were denied but detailed reply was either given to para 12 or in other objections. Reply to para 12 and other objections are as follows :

(2.) After the evidence was led, the learned trial Court by order dated 5th August, 1980 allowed the divorce petition and dissolved the marriage by granting a decree of divorce, after recording a finding that the husband was not living in adultery with his sister-in-law and that the levelling of false allegations of adultery amounted to cruelty to the husband. Wife has come to this Court in this appeal.

(3.) I have heard the learned counsel for the parties at great length and on consideration of the entire matter, I am of the view that there is no scope for interference in this appeal.