HRIDAYARAJ SINGH Vs. SUMAN JAGA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The marriage between the appellant and the respondent was solemnized on 25.4.2012. Petition seeking decree of divorce on ground of cruelty and desertion was filed on 30.10.2014. As per the appellant who was the petitioner the respondent was not happy with the marriage from the very beginning and gave reason that whereas she was a post-graduate the appellant was only class 12 th pass. As per the appellant, the respondent said that she was forced by her parents to marry him and thus would not perform any household chores. She would not look after her parents. They should employ a full time servant in the house. It was pleaded that in May 2012 the respondent threatened to touch electricity wire and die. This she threatened to do saying that the appellant and his parents would be implicated in a case. Without disclosing the date it was further pleaded by the appellant that the respondent threatened and even attempted to hang herself. It was pleaded that after 4 or 5 months of the marriage the respondent left the matrimonial house. The appellant pleaded having filed a petition under Section 9 of the Hindu Marriage Act. The appellant withdrew the same and filed the petition seeking divorce.

(3.) In the reply filed the respondent denied the assertions made against her and pleaded that the real cause of the matrimonial discord was the demand by the appellant and his parents for a motor-car. They were not satisfied with a motor- cycle which was given at the time of the marriage. As per the respondent, the appellant's family was not satisfied with the dowry given and had always proclaimed that it was inadequate. They demanded more gold.