KRISHNA Vs. SOM NATH

JUDGEMENT

(1.) This is an appeal under Section 28 of the Hindu Marriage Act (in short the 'Act').

(2.) The only admitted fact in the case is that the appellant was married with the respondent in the year 1975 and now they are living separately.

(3.) In a nut-shell, the appellant-petitioner's contention was that after marriage she was treated with cruelty by the respondent and his family members. She was taunted and insulted for bringing less dowry. When she expressed her inability to satisfy their lust for more dowry she was treated with cruelty. After two months, she was beaten and was forced to leave the matrimonial home. Thereafter she lived in her parental home for one year. Her parents gave Rs. 5,000/- to the respondent thereafter. She went to live in the matrimonial home. The respondent is a liquor addict. He used to beat her when intoxicated. She lived with the respondent for six months. She was again beaten and turned out of the house. Thereafter she lived with her parents for three years. Again when she went to her matrimonial home in October, 1986 she was turned out therefrom and since then she is living with her parents. Thus she claimed divorce on the grounds of cruelty and desertion.