PREM LAL GUPTA Vs. SUMAN

JUDGEMENT

(1.) APPELLANT Prem Lal Gupta is aggrieved by the judgment and decree dated 25.7.1998 of the learned District Judge, whereby his petition for dissolution of his marriage with the respondent, on the ground of cruelty, has been dismissed.

(2.) FACTS , relevant for the disposal of the appeal, may be noticed. Appellant filed a petition, under Section 13 (1) (1a) of the Hindu Marriage Act, seeking dissolution of his marriage with the respondent, pleading that the marriage was solemnized on 19.2.1984 according to the rites and customs applicable to Hindus and after the marriage, the parties lived within the jurisdiction of the Court upto March, 1991 and on 7.11.1984 a male child was also born. It was alleged that the respondent had been treating the appellant with cruelty from the very beginning. Following instances were stated as acts of cruelty on the part of the respondent:- (i) Respondent is a haughty and ill-tempered lady and from the very beginning she had been insulting the appellant as the appellant at the time of the marriage was unemployed, while the respondent herself was employed in some Government department.

(3.) THE learned District Judge framed the following issues:-