ROMESH SHARMA Vs. PREM KUMAR SHARMA

JUDGEMENT

(1.) The appellant-wife is in appeal against the impugned judgment and decree vide which the learned Trial Court, while allowing a petition under Section 13(i)(ib) of the Hindu Marriage Act (hereinafter referred to as "the Act") filed by the respondent-husband, ordered dissolution of their marriage by a decree of divorce.

(2.) THE marriage between the parties was solemnised on 7.7.1992. Thereafter, the parties cohabited as husband and wife but no issue was born out of their union. Immediately after the marriage, the appellant-wife started insisting that the respondent should separate in mess and residence from his natal family which otherwise consists of a widowed mother aged about 90 years and an unmarried sister who was dependent upon the respondent. In view of the circumstances, the respondent expressed his inability to concede the demand made by the appellant-wife who thereafter started cursing herself. It was followed up by an attitude of neglect on the part of the appellant-wife who was always on the look out to create a scene on one pretext or the other. When the respondent-husband tried to persuade the appellant to conduct herself with dignity, she held out a threat that she would leave the matrimonial house. Ultimately, the appellant-wife left the matrimonial house in the month of September, 1994 and started residing along with her brother. A number of Panchayats were sent by the respondent-husband for a reconciliation but the appellant-wife was disinclined to resume cohabitation.

(3.) BESIDES examining, PW-2 Charanjit Singh and PW-3 V.P.Dogra, the appellant stepped into the witness box, as his own witness, as PW-1.