SWARNA DEVI Vs. RAMESH LAL

JUDGEMENT

(1.) UPON an application of respondent -husband the marriage between the parties was dissolved by a decree of divorce passed under section 13 of the Jammu & Kashmir Hindu Marriages Act by the trial court vide the judgment & decree impugned in this appeal. The husband had claimed divorce mainly on the ground of mental cruelty. On the pleadings of the parties the trial court framed the following issues on 8 -2 -1985. 1. Whether the treatment of the respondent towards the petitioner and other members of the family caused cruelty to the petitioner to such an extent that it is not possible for the petitioner to live with respondent? OPP

(2.) WHETHER the respondent remained missing during July, 1983 and August, 1984 and led an immoral life during this period? OPP

(3.) WHETHER the respondent had removed cash, ornaments and clothes from the house of the petitioner, if so, what is its effect on this petition? OPP