SHRAWAN KUMAR GIRI Vs. RITA DEVI

JUDGEMENT

(1.) Admittedly, appellant was married with respondent on 14-5-1989 and on 19-4-1990, a daughter was born out of their wedlock. On 18-4-1995, appellant filed Matrimonial Title Suit No. 25 of 1995 against respondent for a decree for dissolution of marriage under the provisions of the Hindu Marriage Act, 1955.

(2.) According to appellant, after marriage, respondent was living with him, but gradually she started quarrelling and torturing him and his parents and became cruel and inhuman to them. She was also cruel to her newly born daughter and was neglecting her. Respondent used to take drug to get her menses stopped and left his house on 8-6-1991, leaving her baby and told her in-laws to marry their son, the appellant, with another girl.

(3.) Appellant's further case was that in spite of his best efforts his wife did not come back to live with him and ultimately on 6-3-1995 he gave a legal notice to her to come and live with him, i.e., for restitution of conjugal rights, otherwise, he was compelled to take step for dissolution of marriage. The said notice was not replied by her. Hence the suit.