SUNITA KUMARI Vs. SURAM SINGH

JUDGEMENT

(1.) THIS appeal is directed against the judgment of 1st Addl. District Judge Jammu dated May 6, 1985 declining the prayer of the appellant for grant of decree of divorce.

(2.) THE appellant sought a decree of divorce against her husband mainly on the ground of cruelty alleging that she was married to the respondent herein on 25.5.1982 but the treatment of the respondent from the very beginning was callous and non -becoming of an husband. She also alleged in the said application that respondents cruelty extended to an inhuman being as he compelled her to quench his sexual thirst in a brutal style which was unexplainable and shame on the part of a civilised human and he was also in the habit of beating her mercilessly. Her further allegation was that the respondent himself was producing illicit liquor and compelling her to do the same and also sell the said liquor which she was not prepared to do. The respondent also admitted before him that he had developed illicit relations with a schedule caste lady and further blamed her to be unable to produce a child. Her further case was that respondent mercilessly beat her and turned her out of his house.

(3.) THE respondent in his objection denied the allegations of the appelant herein and according to him the parents of the appellant at the time of marriage took Rs. 4000/ - from him and they were compelling him now to sell his land and live when them in their house for which he did not agree.