ASHA RANI Vs. GURCHAIN LAL

JUDGEMENT

(1.) The appeal here is by the wife seeking to challenge the decree for divorce granted to the husband on the ground of desertion.

(2.) The parties Asha Rani and Gurcharin Lal were married in September, 1974. They lived together as husband and wife for some time but no child was born to them. Now since June 1979, they have been living apart.

(3.) It was the allegation of the husband, denied by the wife, that she had deserted him. The husband's plea being that she had left his house without cause or his consent. The wife, on the other hand, pleaded that she had been forced to live apart on account of the unpleasant atmosphere created in the house by her husband and his parents. It was further her case that her husband wanted her to study and join service, but as she could not study, he started misbehaving and compelling her to bring money, from her parents which she could not do as they were poor. It was on that account that she was turned out of the house.