SURESH SHARMA Vs. SUKHDEV SHARMA

JUDGEMENT

(1.) THIS unfortunate matrimonial dispute between two educated persons is a clear reflection of the absence of sexual education even amongst so called well educated persons.

(2.) THE respondent/husband is employed as a Professor of Science in H.P. University. The appellant wife is employed as a lecturer in Political Science in Senior Secondary School at Indora in District Kangra. The two were marked on 7.12.1989. Differences arose on the wedding night itself. The genesis of the differences makes sad reading. The husband filed the petition for divorce under Section 13 of the Hindu Marriage Act, 1955 in the Court of the District Judge, Solan on 22nd March, 1991. It was alleged that the marriage had taken place in Tehsil Arki, District Solan, H.P. The grounds of divorce were cruelty and desertion.

(3.) IT is also alleged that thereafter the husband left for Shimla to join his duties at H.P. University and the respondent left for her parental home and since then they have not resided together. Some allegations with regard to the husband having been maltreated by the brothers of the wife have also been made. The allegation was that the brothers had kidnapped and beat the husband at the instance of wife.