- (1.)An unfortunate feud between the husband and wife has resulted in this matrimonial dispute. The respondent husband has filed a petition under S.13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') alleging therein that he has been a good scholar in Hindi literature but got an illiterate wife, who smokes and is habitual for committing thefts so also abusing him. The cruelty was alleged against the wife appellant and, the desertion was also alleged but, the wife-appellant denied all these allegations. It was alleged that it was father-in-law of the respondent husband who managed and paid for his education and this education has proved to be curse because now having been educated at the cost of the wife, he started giving abuses for illiteracy of the lady-wife. It was alleged that the husband was not giving good treatment to the wife.
(2.)The evidence was recorded and before that, petition for divorce was amended and the same was allowed and some other facts were added.
(3.)The amendment introduced the additional facts that the wife abused the parents of the husband; that, the wife states that the husband is impotent; that, the husband suffers from T. B. on account of cruelty and bad treatment of wife; and that, the wife has burnt the thesis of the husband. These allegations again, were denied. After recording the evidence, the trial Court has passed a decree of divorce; while granting maintenance, allowed Rs.200/- per month as maintenance. The wife has filed against the divorce and the husband has filed cross objection against the maintenance.