MEERA Vs. VIJAY SHANKAR TALCHIDIA

JUDGEMENT

(1.) This is a wife's appeal under S.28 of the Hindu Marriage Act against the judgment and decree of the District Judge, Sawai Madhopur dated 18/11/1991 decreeing the suit of the husband for divorce and for grant of permanent alimony at the rate of Rs. 200.00 p.m. till the lifetime of the wife or till she did not marry.

(2.) The respondent-Vijay Shanker Talehidia was married with the appellant Meera on 25/11/1976. Both lived together at Sawai Madhopur, but no child was born to them.

(3.) The respondent alleged cruelty against the appellant for seeking divorce under S. 13 of the Hindu Marriage Act.