SUNIL KUMAR Vs. ANU KUMARI

JUDGEMENT

(1.) HUSBAND -appellant has preferred this appeal against the divorce decree granted in favour of Anu Kumari respondent vide judgment dated February 10, 1995.

(2.) UNCONTROVERTED facts are that the appellant and the respondent were married on July 25, 1992, at Nabha. No child was born in this wedlock. Since June 13, 1993, the parties are living separately.

(3.) THE appellant filed written statement and denied the allegations of demand of dowry and cruelty. According to him, after some time of the marriage petitioner-respondent herself started behaving in a very rude, cold and cruel manner against him and his mother. On trifles of life, she created problems in the family. She was addicted to medicines. She took some medicine on April 20, 1993. The tablet reacted. It is denied that they administered poison to her. On June 13, 1993, also she left the matrimonial home on her own, threatening them that she would involve them in some false case.