SUNILKUMAR GUPTA Vs. KUNTI GUPTA

JUDGEMENT

(1.) On 7-3-1987, Sunil Kumar Gupta, appellant herein was married with Kunti Gupta, respondent therein according to Hindu Religious rites and thereafter they lived together as husband and wife and on 27-7-1989 a daughter was born out of their wed-lock.

(2.) On 9-12-1993 husband filed Title (Matrimonial) Suit No. 97 of 1993 against his wife before the District Judge, Dhanbad for divorce under S. 15 of the Hindu Marriage Act, 1955.

(3.) According to husband after few days of her stay his wife started mis-behaving with his parents instead of proper respect to them. She was in the habit of not preforming any household duty whenever she was requested to do by her mother-in-law. She refused to wash clothes and utensils and to sweep the floor and prepare food.