SANTOSH DEVI Vs. PREM CHAND SAINI

JUDGEMENT

(1.) This appeal is directed against the decree of divorce granted by the Family Court No. 2, Jaipur along with application under Section 13 (1) of the Hindu Marriage Act of the husband Prem Chand Saini against wife Smt. Santosh Devi vide judgment and decree dated 11 -6-2002.

(2.) According to the application the parties got married as per Hindu Rites on 11-4-92 at Mansiiighpura, Tonk Road, Jaipur and out of the said wedlock in June, 1995 a male child was born. According to the applicant-husband after about six months of living together, the respondent-wife started pressurising him to live separately from his parents who were not keeping well and used to go to her parents house even without informing him and her behaviour towards the applicant-husband and his parents was cruel and she indulged in several fights with him and his parents and on 25-2-95 she left the matrimonial home and never returned thereafter. Thus on account of cruelty and desertion, the divorce petition was filed on 12-7-97 which was decreed by impugned judgment on 11-6-2002.

(3.) Being aggrieved by the said decree for divorce, the appellant-wife has preferred this appeal in this Court and cross objections have been filed by the respondent-husband against grant of permanent alimony in favour of wife @ Rs. 800/- per month and for the minor child @ Rs. 400/- per month.