USHA RANI Vs. PARDEEP KUMAR

JUDGEMENT

(1.) THIS is wife's appeal filed under Section 28 of the Hindu Marriage Act (in short the 'act')against the decree of divorce granted by the lower Court in favour of the husband.

(2.) THE uncontroverted facts of the case are that the appellant was married to the respondent on 16. 11. 1991 as per Hindu rites. She lived with the respondent till 26. 10. 1992.

(3.) THE wife filed reply and denied all these allegations and alleged that the husband demanded more dowry which her parents were unable to pay and therefore, she was turned out of the matrimonial home. She has specifically denied that she gave birth to any child but averred that on the date of filing of the written statement, i. e. , on 16. 4. 1993 she had seven months' pregnancy.