TARA DEVI Vs. ARUN KUMAR

JUDGEMENT

(1.) THIS appeal is against the judgment and decree dated 4. 1. 2000 passed by the learned District Judge, Rajsamand in Divorce Case No. 69/96 filed under Section 13 of the Hindu Marriage Act by the respondent.

(2.) BRIEF facts of the case are that the marriage of the plaintiffrespondent with appellant-defendant took place in the year 1987.

(3.) ACCORDING to the plaintiff, the defendant lived with the plaintiff till the year 1988 for one year only. According to the plaintiff, the defendant's attitude towards plaintiff and his family members became very inimical and hence she used to quarrel with the plaintiff and his family members. In the year 1988, the defendant-appellant gave threat that she will take poison or will burn herself and implicate the plaintiff and his family members. She tried to burn herself 2-3 times but she was saved by the plaintiff and his family members. It is alleged that since the year 1988, after the said dispute, the defendant left the plaintiff and is living at her parental house. The plaintiff sought decree for divorce on the ground of desertion as well as on the ground of cruelty by filing the divorce petition on 15. 10. 1996.