SANGEETA Vs. VED PARKASH

JUDGEMENT

(1.) Mrs. Sangeeta had filed a petition under Section 13 of the Hindu Marriage Act praying for a decree of divorce and dissolution of her marriage with Mr. Ved Parkash to whom she was married according to the Hindu rites at Sunam in the year 1986. The divorce was sought on the ground of cruelty and ill-treatment given to the wife and children and very serious allegations against the husband, mother and father were made in the petition.

(2.) Vide judgment dated 5.4.1997 the learned District Judge, Kurukshetra, disbelieved the case of the wife and dismissed the petition leaving the parties to bear their own costs. Aggrieved from the said judgment the wife has filed the present first appeal.

(3.) Alongwith this appeal an application was filed by the wife under Section 24 of the Hindu Marriage Act seeking maintenance at the rate of Rs. 4,000/- per month. She claimed that amount for herself and 3 minor children. She also claimed litigation expenses of Rs. 10,000/-. It was averred in the application that the husband was a registered medical practitioner and was earning more than Rs. 10,000/- per month.