LAWS(P&H)-1987-10-57

MRS. KIRAN JYOTI Vs. SHRI KULBUSHAN KUMAR RISHI

Decided On October 08, 1987
Mrs. Kiran Jyoti Appellant
V/S
Shri Kulbushan Kumar Rishi Respondents

JUDGEMENT

(1.) THE parties were married on 27th October, 1982, at Chandigarh. Both the parties belong to Chandigarh. The wife is a school teacher and the husband is in the Punjab Government service. On. 12.9.1984, the husband filed a petition under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act'), for dissolution of marriage on the ground of cruelty which was later on amended and ground of desertion was also added.

(2.) THE wife contested the petition. Her case was that on 21.6.1983 she was turned out of the house, by the husband in three wearing clothes and she took shelter in the house of her father. The husband and her family members were alleged to be greedy persons and were not satisfied with the dowry and their demand increased every day and this is how he started ill -treating her.

(3.) ON the evidence led in the case, the learned Additional District Judge, Chandigarh, by judgment and decree dated 2 -6 -1986, granted the decree of divorce after recording a finding that the wife had deserted the husband without any sufficient cause. This is wife's appeal.