BHARAT BHUSHAN Vs. RAKSHA RANI

JUDGEMENT

(1.) APPELLANT Bharat Bhushan has challenged the dismissal of the petition under Section 13 of the Hindu Marriage Act, 1955 filed by him seeking divorce on the ground of cruelty and desertion.

(2.) THE appellant has contended that he married the respondent on 13.11.1992. The respondent started maltreating the appellant and his parents from the very beginning. She had been taunting and insulting the mother of the appellant. She also beat the appellant and his mother. The respondent used to insult the appellant before his friends and relatives. She called him a worthless fellow. She levelled allegation of adultery that the appellant had developed an illicit intimacy with his brother's wife. The respondent left the company of the appellant without any reason in the month of June, 1996 and thus she deserted him without sufficient cause.

(3.) ON the side of the appellant, the appellant was examined as PW1 and the neighbours, namely, Sham Lal Garg as PW2, Bal Krishan as PW3 and Prem Chand as PW4 and Hardial Singh as PW5 were examined.