RAM PAL Vs. RAM DEVI

JUDGEMENT

(1.) By way of instant appeal, the appellant has assailed judgment and decree dtd. 25/6/2011, passed by learned District Judge, Una, H.P. in HMA petition No. 31 of 2008, whereby the petition of the appellant was dismissed.

(2.) Appellant filed petition under Sec. 13 of the Hindu Marriage Act, 1955 (for short the Act) before the learned District Judge, Una on 12/11/2008. The grounds for divorce were cruelty and desertion. The parties were Hindu by religion and their marriage was stated to have been solemnized in 1982 in accordance with Hindu rites and customs. Five daughters were born out from the said wedlock.

(3.) Appellant specifically alleged that respondent was a cruel and quarrelsome lady. She started torturing the appellant from the very beginning of marriage. Three specific dates i.e. 1/1/1984, 15/1/1985 and 30/1/1986 were mentioned on which, the appellant was abused with filthy language and illtreated by respondent. He further alleged that respondent had turned the petitioner, his old mother and brother out of house and made them to live in cattle shed. Allegations were leveled against respondent that she always used to take help of her sister and a brother, who was posted in police.