PARWARI DEVI Vs. PALA RAM

JUDGEMENT

(1.) Learned counsel for the appellant has been heard.

(2.) Appellant Parwari Devi, aggrieved by the judgment and decree dated 11.3.2003 passed by the Additional District Judge, Kurukshetra, dismissing her petition under Section 13 of the Hindu Marriage Act (Act for short), preferred the present appeal.

(3.) The case of the appellant in her petition was that the marriage between the parties took place on 18.6.1975 according to Hindu rites and ceremonies in village Theh Neval, Tehsil Guhla, District Kaithal. They lived together at village Ishak, Tehsil Pehowa, District Kurukshetra. Two male and one female child were born out of the wedlock. The behaviour of the respondent and his family members was rude towards the appellant and her brothers. She hailed from a poor family and could not fulfill the demands of the respondent and his family. She was turned out of the matrimonial home in 1991 after she had given birth to a female child. She was residing with her parents along with her children. The respondent never visited her after she was turned out.