PARDEEP KUMAR Vs. SUNITA RAMPAL

JUDGEMENT

(1.) This appeal has been filed by the petitioner against the judgment and decree of the Additional District Judge, Jalandhar dated 22-12 1984, dismissing his application for divorce under section 13 of the Hindu Marriage Act.

(2.) Briefly the case of the petitioner is that the parties were married on 24-2-1980 at Jalandhar. After the marriage, they went to Calcutta where the petitioner's father was residing. They lived together upto 22-3-1980. The petitioner thereafter came to Jalandhar. The respondent was serving at Varanasi. She came from Calcutta to Varanasi in April, 1980. It is alleged that the petitioner requested the respondent to come to Jalandhar, but in spite of various requests, she refused to do so although he arranged a job for her at Jalandhar. It is further averred that the petitioner and his parents made strenuous efforts for bringing her to matrimonial home, but she turned down all requests. Consequently, the petitioner filed a petition under section 13 of the Act for divorce on the grounds of cruelty and desertion.

(3.) The petition was contested by the respondent. She Inter alia pleaded that she lived at Calcutta for about a month after the petitioner left for Jalandhar, but during that period, he did not come to take her to Jalandhar. She next pleaded that she was maltreated by her mother-in-law for the reason that she had not brought adequate dowry. In spite of that, it is stated that she was still ready to live as a wife unconditionaly with him. She further averred that it is the petitioner who wants to get rid of her by seeking divorce.