MADHUSUDAN RATHORE Vs. SMT HEMLATA

JUDGEMENT

(1.) Heard learned Counsel for the appellant.

(2.) Unfortunately no such assistance has been rendered by the side of the respondent.

(3.) Appellant sought decree of divorce on ground of cruelty and adultery pleading that marriage between the appellant and the respondent was solemnized on 01.07.2007. The attitude of the respondent on the wedding night was weird. She took out a quarter bottle of liquor from her bag and consumed the same, denying sex to the appellant. The drunkenness of the respondent was daily and under influence of alcohol she used to use abusive language and shout at the appellant and his family members. That the respondent desired the appellant to separate from his parents and that on the occasion of Bhaidooj, immediately after Deepawali the respondent went to her parental house and never returned.