GURJEET KAUR ALIAS GUDDI Vs. AMAR SINGH

JUDGEMENT

(1.) AT the request made by counsel for the parties, FAO No. 129 M of 1990 is taken on Board.

(2.) PETITION under Section 13 of the Hindu Marriage Act for dissolution of marriage by decree of divorce was filed by the appellant against her husband, Amar Singh on the ground of cruelty. She had stated in her petition that after the marriage, respondent on one or other pretext gave her beatings. She was forced to do manual labour from morning till evening, and sometimes, she was neglected to be provided with daily meals. She alleged that she tolerated all the excesses of the respondent so that the brother of the respondent, with whom the elder sister of petitioner-appellant was married, may also not treat her sister likewise. She alleged that in the month of June 1987, she was giving merciless beatings by the respondent and was turned out of the house. A Panchayat was taken to the respondent to request him to rehabilitate her but it proved futile. Petition was contested by the respondent who denied the averments made in the petition. The petition was dismissed by the trial Court, against which the present appeal has been filed by Gurjit Kaur. During the pendency of the appeal, on an application under Section 24 of the Hindu Marriage Act (C. M. No. 89-CII of 1991) appellant was granted maintenance of Rs. 250.00 per month vide order dated 19,4. 1991, with effect from 14. 3. 1991, i. e. the date of filing of application, besides an amount of Rs. 750.00 as litigation expenses. Admittedly, maintenance has not been paid by the respondent nor the respondent who is present in Court is willing to pay the same. Accordingly, I have no option but to strike off the defence of the respondent. It is so ordered. Since the allegations of the appellant have gone unrebutted, the same are to be accepted as such. In view of the averment of the appellant that she has been maltreated by the respondent and there being no rebuttal to the allegations which have been supported on oath as well by her while appearing as her own witness, it stands proved that the respondent treated the appellant with cruelty and accordingly, the appellant is entitled to a decree of divorce.