LOVE KUMAR Vs. SUNITA PURI

JUDGEMENT

(1.) HUSBAND has filed this appeal under S. 28 of the Hindu Marriage Act (in short, the Act)against the judgment and decree dated July 23, 1992, whereby a decree of divorce is granted in favour of respondent-wife on the grounds of cruelty and desertion.

(2.) ADMITTED facts of the case are that the parties were married on August 13, 1988, at Jalandhar according to Hindu rites. Thereafter, they lived together at Fatehabad, Tehsil Tarn Taran, District Amritsar. In this wedlock respondent gave birth to a female child on May 2, 1989.

(3.) ON being noticed, appellant-husband filed written statement raising preliminary objection that as respondent-wife wants to take benefit of her own wrongs, her petition is not maintainable. He denied that, he ever maltreated her or tortured or treated her with cruelty or asked her to bring more money or anything else. According to him, she was unable to adjust herself in the matrimonial home. She wanted to live with her parents at Jalandhar, to which he did not agree.