PARSHOTAM ALIAS GANDHI Vs. MANJU DEVI

JUDGEMENT

(1.) CMM No.160 of 2013

(2.) PRECISELY , the facts extracted from the record are as under: -

(3.) THE appellant -husband contested the petition and averred that the wife had concealed the fact that a petition under Section 9 of the Act of 1955 was filed by him which was pending in the Court of District Judge, Hanumangarh (Rajasthan). Denying all the allegations levelled against him, he pleaded that the respondent had left the matrimonial home of her own volition and without any sufficient cause. He denied the incident of 09.06.2010 stating that he was never involved in drinking or any criminal acts.