MADHAV GIRI Vs. ANANDI DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) In the year 2010 the appellant sued for annulment of the marriage pleading cruelty. As pleaded in the petition marriage between the appellant and the respondent was solemnized as per Hindu custom in the year 1959 when both were minor. It was pleaded that two children were born to the couple. It was pleaded that from the very inception of the marriage the attitude of the respondent towards the appellant and his family members was hostile. The respondent used to use foul language. She used to scare the appellant to pressurize him to agree to her unreasonable demands. After residing with the appellant for two months the respondent returned to her parents house. That in her matrimonial house the respondent used to do no work and was a very lazy woman. She had to be served tea on the bed. That every 8 to 10 days she used to go to the house of her parents. She finally abandoned the appellant in the year 1986 and never returned back.

(3.) As per the respondent all averments in the petition seeking annulment of the marriage were false. As per her it became her compulsion to leave her matrimonial house on 13th February, 1986 because under influence of alcohol the appellant used to beat her and on 13th February, 1986 after beating her he threw her out of the house.