INDER PAUL SINGH Vs. KHIMLA DEVI

JUDGEMENT

(1.) This is husband's appeal under Section 28 of the Hindu Marriage Act, 1955 ( here-after called the Act) against the judgment and decree dated 24.7.1991 passed by the Additional District Judge (I), Kangra at Dharamshala in Hindu Marriage Petition No. 7 of 1990, whereby the petition for divorce was dismissed.

(2.) The brief facts giving rise to this appeal are as follows:

(3.) The divorce petition was contested by the Respondent vehemently. She has denied the allegation of desertion and cruelty. She contended that she was turned out by the Appellant from, his house as she could not conceive any child after taking place of the marriage. Her further contention was that the Appellant had demanded more dowry and money from the parents of the Respondent. When the parents of the Respondent could not fulfill the demand of the Appellant, then he turned her out by concocting false allegations. She had also stated that she has been forsaken by the Appellant as he wants to get rid of her with the sole purpose of contracting second marriage.