SURENDER KUMAR Vs. LAXMI DEVI

JUDGEMENT

(1.) DISGRUNTLED husband has preferred this Letters Patent Appeal against the judgment of the learned Single Judge, whereby wife's appeal filed against the divorce decree granted under Section 13 (i) (iv) of the Hindu Marriage Act, 1955 (in short 'act') was allowed.

(2.) UNCONTROVERTED facts are that the marriage between the parties was solemnised on 8. 3. 1976. They lived together upto 15. 1. 1983. There is no child in this wedlock.

(3.) WIFE denied the allegations made in the divorce petition. She pleaded inter alia that her parents gave dowry as per their status, but the husband and his parents were not satisfied. They wanted more money. She was maltreated. Even bare necessities of life were denied to her. Once she was forced to bring Rs. 10,000.00 from her parental home on the birth of her nephew. His parents further demanded Rs. 20,000/ which she brought on two different occasions under a false hope and thereby their greed will be satiated and she will be treated well in the matrimonial home, but her hopes dwindled into thin air. On 15. 1. 1983 she was mercilessly beaten and was turned out of the house in bare three clothes. Thereafter her father convened a Panchayat. Even in the Panchayat, husband demanded Rs. 10,000/ -. She also pleaded that she is still ready and wiling to go to-the matrimonial home. She denied that her husband ever came to her parental home to bring her back.