LAWS(PAT)-2000-11-29

RAJ KUMAR JAISWAL Vs. MAMTA JAISWAL

Decided On November 14, 2000
RAJ KUMAR JAISWAL Appellant
V/S
Mamta Jaiswal Respondents

JUDGEMENT

(1.) RAJ Kumar Jaiswal, son fo Fakirchand Choudhary of village Shahpur Patori, Purani Bazar, District Samastipur was married with Mamta Jaiswal, dauthter of Radha Krishna Jaiswal, Assistant Station Master, N.E. Railway, Samastipur on 11.6.1990 at Samastipur.

(2.) ON 17.11.1992, the husband filed Divorce case no. 30 of 1992 against the wife on the ground of cruelty and desertion.

(3.) THE wife filed case under Section 125 of the Criminal Procedure Code with false allegations against husband that she was taken to Gorakhpur and was ill treated and assaulted and there was an attempt to kill her. The husband further alleged that his wife wilfully denied cohabitation and sharing of a common bed.