SATYA NARAIAN Vs. KAMLA DEVI

JUDGEMENT

(1.) THERE appellant's petition for grant of a decree of divorce has been dismissed by the District Judge, Sikar by his Order dated 18th May, 1985 and against this, the appellant has preferred this appeal.

(2.) THE facts leading to this case are that the appellant and the respondents were married on 6th March, 1975 and according to the appellant the respondent lived with him only up to 9th March, 1975 and even within this time the marriage could not be consummated on account of the refusal of the respondent. During this time, the respondent did not speak a word, but only gave signals any kept her face covered and it was lateron revealed that her voice was very hoarse and at the same time she could not speak properly. According to the appellant, the respondent thereafter did not come to his house. She came for a short time on account of the marriage of the appellant's brother and at that time also, she created a scene at his house. The appellant is living at Bombay in connection with his job and when he was suffering from jaundice the respondent did not come to attend him inspite of massage sent to her.

(3.) IT was alleged in the petition that the respondent levelled false allegations about demand of dowry and this was in order to harass the family of the appellant. The appellant further alleged that the respondent was not capable of becoming a mother and her nature was also very harsh and there could be no question of their living together.