SATYA DEVI Vs. GIAN

JUDGEMENT

(1.) PETITIONER -appellant wife has filed this appeal against the impugned judgment and decree dated 29th July, 1987, whereby her petition filed under Section 13 of the Hindu Marriage Act, 1955 (in short 'the Act') has been dismissed.

(2.) UNCONTROVERTED facts of the case are that the appellant and the respondent were married with each other on 27th April, 1983 at Nakodar according to Hindu raites. The parties lived together as husband and wife at Village Tajpur, District Jalandhar. No child was born from this wed -lock.

(3.) THE respondent -husband denied that allegations of cruelty and desertion. According to him, he never demanded any dowry articles nor taunted that she is not beautiful, neither beat her on any occasion no turned her out from his house. It is also denied that he demanded Rs. 10,000/ - for in vestment in his business. He always treated her with love and affection. In October, 1983 her mother came to him and demanded Rs. 6,000/ - for sending her son abroad. In November, 1983, his father gave few gold ornaments to be given to her mother so that she can arrange money for sending her son abroad. He gave those articles to her mother. In June, 1984, when he went alongwith the appellant to her parental home and demanded those jewellery items, her parents flatly refused to return those items and turned him out. Since then the appellant is residing in her parental home. In August, 1984, his father took Panchayat to appellant's house but the appellant and her parents declined to sent her back.