SAVITRI PANDEY Vs. PREM CHANDRA PANDEY
LAWS(SC)-2002-1-53
SUPREME COURT OF INDIA
Decided on January 08,2002

SAVITRI PANDEY Appellant
VERSUS
PREM CHANDRA PANDEY Respondents


Referred Judgements :-

BIPINCHANDRA JAISINGHBAI SHAH VS. PRABBAVATI [REFERRED TO]
LACHMAN UTAMCHAND KIRPALANI VS. MEENA ALIAS MOTA [REFERRED TO]
JORDEN DIENGDEH VS. S S CHOPRA [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
ANITA SABHARWAL V. ANIL SABHARWAL [REFERRED TO]
ASHOK HURRA ASHOK HURRA VS. RUPABIPINZAVERI:RUPA ASHOK HURRA [REFERRED TO]
MADHURI MEHTA VS. MEET VERMA [REFERRED TO]
SHASHI GARG VS. ARUN GARG [REFERRED TO]



Cited Judgements :-

K R SRINIVAS VS. DHARMAVARAM SRIDEVI [LAWS(APH)-2012-3-42] [REFERRED TO]
PANATI MADHUSUDHANA REDDY VS. MADDALI RENUKA @ SUHASINI [LAWS(APH)-2015-3-10] [REFERRED TO]
POPURI SUNITA LAKSHMI VS. POPPURI SRINIVAS [LAWS(APH)-2003-7-14] [REFERRED TO]
NIKUNJA DAS VS. RANJU PATHAK [LAWS(GAU)-2006-7-5] [REFERRED TO]
TANUJ ARORA VS. PRIYA @ PATRICIA HERRERA [LAWS(DLH)-2018-7-797] [REFERRED TO]
SHASHI PRABHA VS. ASHOK DHAWAN [LAWS(DLH)-2018-10-419] [REFERRED TO]
AARTI MANCHANDA VS. CHANDER SHEKHAR MANCHANDA [LAWS(DLH)-2016-8-340] [REFERRED]
SAMEER ARJUN WAGHMARE VS. SUNITA SAMEER WAGHMARE [LAWS(BOM)-2023-9-162] [REFERRED TO]
GURPREET KAUR VS. SHRI RAJEEV SINGH [LAWS(ALL)-2017-12-353] [REFERRED TO]
SHANTI RANJAN SAHA VS. PRANATI SAHA [LAWS(GAU)-2010-7-3] [REFERRED TO]
VIMAL KANTA VS. J M KOHLI [LAWS(DLH)-2011-1-110] [REFERRED TO]
SUBODH GUPTA S/O DR. HARISHANKER GUPTA VS. NEETU GUPTA W/O SUBODH GUPTA (RAUNIYAR) [LAWS(CHH)-2017-9-43] [REFERRED TO]
X VS. Y [LAWS(BOM)-2009-12-158] [REFERRED TO]
SHAKTIPADA MAHATO VS. CHANDANA MAHATO [LAWS(JHAR)-2018-7-194] [REFERRED TO]
SUJOY GHOSH DASTIDAR VS. DAYITA GHOSH DASTIDAR [LAWS(JHAR)-2017-12-103] [REFERRED TO]
SANJEEV KUMAR MISHRA VS. CHANDA MISHRA [LAWS(JHAR)-2018-6-137] [REFERRED TO]
G. SRINIVAS VS. S. ANURADHA [LAWS(KAR)-2023-3-242] [REFERRED TO]
NIRANJANA REDDY VS. SUJATHAMMA [LAWS(KAR)-2023-2-403] [REFERRED TO]
JASPAL KAUR VS. MANJIT SINGH [LAWS(MPH)-2006-2-43] [REFERRED TO]
SANJEEV PARASHAR VS. MITHELESH KUMAR [LAWS(MPH)-2003-2-73] [REFERRED TO]
SRI VICTOR SEBASTIAN VS. THORULATHA [LAWS(KAR)-2006-2-64] [REFERRED TO]
SRIKANTH VS. P B NANDHINI [LAWS(KAR)-2009-1-23] [REFERRED TO]
P.L. Venkatesh S/o Sri P.V. Lokaiah VS. Smt. M.G. Parvathi W/o Sri P.L. Venkatesh D/o Sri M.O. Gundlappa [LAWS(KAR)-2009-9-59] [REFERRED TO]
R ANAND VS. P INDU [LAWS(MAD)-2007-11-584] [REFERRED TO]
SUMITRA DEVI VS. GAURI SHANKAR [LAWS(UTN)-2019-11-170] [REFERRED TO]
DIVYA PRAKASH VS. THE STATE OF BIHAR AND OTHERS [LAWS(PAT)-2013-8-91] [REFERRED TO]
SEEMA VERMA VS. ROHITASH KUMAR [LAWS(RAJ)-2015-3-212] [REFERRED TO]
BHASKAR DEY VS. JHARNA DAS [LAWS(TRIP)-2015-8-61] [REFERRED]
VINITA SAXENA VS. PANKAJ PANDIT [LAWS(SC)-2006-3-78] [REFERRED TO]
ARUN KUMAR JAIN VS. GEETA [LAWS(MAD)-2014-6-220] [REFERRED TO]
NARINDER KAUR VS. LT. COL. RAVINDER PAL SINGH DHILLON [LAWS(P&H)-2011-3-201] [REFERRED TO]
RAJESH SHIVHARE VS. ARCHANA SHIVHARE [LAWS(MPH)-2014-11-198] [REFERRED TO]
JASBIR KAUR VS. BALBIR SINGH [LAWS(P&H)-2002-11-65] [REFERRED TO]
G. ASHARANI VS. N. NAGENDRA [LAWS(KAR)-2017-7-100] [REFERRED TO]
ROSHAN LAL VS. VEENA RANI [LAWS(P&H)-2023-2-120] [REFERRED TO]
MUTHUVEL VS. VIJAYARANI [LAWS(MAD)-2007-10-85] [REFERRED TO]
DINESH MANDAL VS. CHAITALI MAJUMDAR [LAWS(PAT)-2023-8-49] [REFERRED TO]
VIJAY BAHADUR SHARMA VS. LALITA DEVI [LAWS(PAT)-2015-11-48] [REFERRED TO]
VIJAY BAHADUR SHARMA VS. LALITA DEVI [LAWS(PAT)-2015-11-48] [REFERRED TO]
N. THANGAVEL VS. BALASARASWATHY [LAWS(MAD)-2011-12-224] [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [LAWS(SC)-2006-3-64] [REFERRED TO]
RESEARCH FOUNDN. FOR SCIENCE VS. UNION OF INDIA [LAWS(SC)-2001-4-203] [REFERRED TO]
JAYA BHARATHY VS. S.N. VENKATA KRISHNAN [LAWS(MAD)-2020-11-218] [REFERRED TO]
GURINDER SINGH VS. BHUPINDER KAUR [LAWS(P&H)-2007-12-72] [REFERRED TO]
PARKASH KAUR VS. HAR BHAJAN DASS [LAWS(P&H)-2003-2-3] [REFERRED TO]
SANGEETA SINGH VS. DEVRAJ SINGH [LAWS(MPH)-2013-10-57] [REFERRED TO]
SARASWATI PUHAN VS. DHENKANAL [LAWS(ORI)-2021-3-60] [REFERRED TO]
UMESH KUMAR VS. CHANDRAKRIPA [LAWS(MPH)-2003-2-79] [REFERRED TO]
HARISH KUMAR LEDWANI VS. ANITA LEDWANI [LAWS(MPH)-2002-9-9] [REFERRED TO]
G. VINOD KUMAR REDDY VS. G. SUHASINI [LAWS(TLNG)-2022-9-102] [REFERRED TO]
BHASKAR DEY VS. JHARNA DAS (DEY) AND ORS. [LAWS(TRIP)-2015-7-83] [REFERRED TO]
APARNA DEY VS. ALOK DEY [LAWS(TRIP)-2020-9-39] [REFERRED TO]
DR.SHAILY MISHRA VS. ANURAG MITTAL [LAWS(DLH)-2016-8-19] [REFERRED TO]
BIJENDER SINGH VS. NARESH KUMARI [LAWS(DLH)-2018-11-319] [REFERRED TO]
ATRI GUHA VS. SMT. MAHUA GUHA [LAWS(CAL)-2002-9-57] [REFERRED TO]
SHAILESH KUMARI VS. AMOD KUMAR SACHAN [LAWS(ALL)-2015-11-23] [REFERRED TO]
MAMTA DIXIT VS. SHAILESH DIXIT [LAWS(ALL)-2020-1-220] [REFERRED TO]
S SRI RAVI VS. S MANASA [LAWS(APH)-2015-3-3] [REFERRED TO]
AMAR LAL ARORA VS. SHASHI BALA [LAWS(DLH)-2011-7-101] [REFERRED TO]
SHIVRAM DODANNA SHETTY VS. SHARMILA SHIVRAM SHETTY [LAWS(BOM)-2016-8-318] [REFERRED TO]
A VS. B [LAWS(BOM)-2016-7-174] [REFERRED]
LATA VERMA VS. JAYANT VERMA [LAWS(DLH)-2008-10-95] [REFERRED TO]
RITA DAS BISWAS VS. TRILOKESH DAS BISWAS [LAWS(GAU)-2007-5-4] [REFERRED TO]
SRI ARUNJYOTI DUTTA VS. RUPALI BURAGOHAIN [LAWS(GAU)-2011-5-16] [REFERRED TO]
LALITA DEONATH NIMJE VS. DEONATH GOPICHAND NIMJE [LAWS(BOM)-2010-4-49] [REFERRED TO]
KISHORE ALIAS SUNDAR VS. ARCHANA W/O KISHORE [LAWS(BOM)-2012-8-59] [REFERRED TO]
CHANDANA BAIDYA VS. SUBODH SUKLABAIDYA [LAWS(GAU)-2018-10-57] [REFERRED TO]
BHARTI SHARMA VS. SURINDER KUMAR SHARMA [LAWS(HPH)-2003-5-5] [REFERRED TO]
VINOJ KUMAR VS. PUSHPA DEVI [LAWS(HPH)-2014-4-117] [REFERRED]
CISHWANATHAN VS. SINDHU [LAWS(KER)-2009-9-20] [REFERRED TO]
CISHWANATHAN VS. SINDHU [LAWS(KER)-2009-9-20] [REFERRED TO]
MUKUL ROY VS. SAMAR BIJOY ROY [LAWS(CAL)-2019-1-142] [REFERRED TO]
A.R. SUBRAMANIAN VS. AMUTHA [LAWS(MAD)-2018-6-949] [REFERRED TO]
LEE ANNE ELTON VS. ARUNODAY SINGH [LAWS(MPH)-2021-3-111] [REFERRED TO]
USHAKUMARI C.V. VS. P. SUKUMARAN [LAWS(KER)-2015-2-246] [REFERRED TO]
MAMTA BHARDWAJ VS. MADHUSUDAN BHARDWAJ [LAWS(MPH)-2015-1-33] [REFERRED TO]
TRIPTI GOHITE VS. SANTOSH GOHITE [LAWS(MPH)-2017-10-195] [REFERRED TO]
KHEMLATA CHOUHAN VS. RATAN LAL [LAWS(CHH)-2023-1-75] [REFERRED TO]
NITIN VS. PUSHPA NITIN BOBADE [LAWS(BOM)-2021-2-56] [REFERRED TO]
SAVITRI PANDEY VS. JUDGE FAMILY COURT [LAWS(ALL)-2004-2-139] [REFERRED TO]
RABINDRA KUMAR VS. USHA DEVI [LAWS(JHAR)-2014-3-12] [REFERRED TO]
ANIRBAN GHOSH VS. SANCHITA GHOSH [LAWS(CAL)-2017-12-198] [REFERRED TO]
MOHAN PRAKASH DHARAM PRAKASH CHIMANJI VS. PUSHPA MOHAN PRAKASH CHIMANJI [LAWS(BOM)-2002-10-151] [REFERRED TO]
DR. S. GEETHA VS. DR. SURENDRAN DORAISWAMY (NOW KNOWN AS DR. D.S.A. SURIDHER) [LAWS(KAR)-2013-12-499] [REFERRED TO]
SRI KARTIK MAHAJAN, SON OF LATE GOUR HARI MAHAJAN, RESIDENT OF VILLAGE VS. SMTI. RAMA MAHAJAN, WIFE OF KARTIK MAHAJAN, DAUGHTER OF SRI HARENDRA [LAWS(TRIP)-2016-5-14] [REFERRED]
AMARJIT KAUR VS. GURSEWAK SINGH [LAWS(P&H)-2008-2-119] [REFERRED TO]
SHILPA SAILESH VS. VARUN SREENIVASAN [LAWS(SC)-2023-5-2] [REFERRED TO]
NAR BAHADUR KHATIWADA VS. STATE OF SIKKIM [LAWS(SIK)-2013-7-3] [REFERRED TO]
MALATHI RAVI VS. B.V. RAVI [LAWS(SC)-2014-6-21] [REFERRED TO]
ASHOK VS. SHAMALA [LAWS(KAR)-2017-6-52] [REFERRED TO]
D.GOPALAKRISHNAN VS. A.SATHYABHAMA [LAWS(MAD)-2013-4-179] [REFERRED TO]
DARSHAN KAUR VS. KASHMIR SINGH [LAWS(P&H)-2003-1-70] [REFERRED TO]
JAYAKRISHNAN G NAIR VS. SALINI PRASANNA [LAWS(KER)-2013-3-163] [REFERRED TO]
SEEMA MAHAWAR D/O ASHOK KUMAR MAHAWAR VS. HANUMANT SINGH S/O MORE SINGH [LAWS(RAJ)-2017-4-171] [REFERRED TO]
RAJALAKSHMI VS. VAIRAMUTHU [LAWS(MAD)-2010-7-603] [REFERRED TO]
ANITA RANI VS. SURINDER KUMAR [LAWS(P&H)-2015-2-623] [REFERRED TO]
SUMITA GUPTA VS. SRI KISHOLAY GUPTA [LAWS(CAL)-2011-1-55] [REFERRED TO]
GK VS. LS [LAWS(DLH)-2016-2-105] [REFERRED TO]
JAGWATI VS. GAJENDER KUMAR [LAWS(DLH)-2016-9-66] [REFERRED TO]
KAJAL ROY VS. PRASANTA KR ROY [LAWS(CAL)-2004-8-39] [REFERRED TO]
SABITA CHOWDHURY VS. DULALI MONDAL CHOWDHURY [LAWS(CAL)-2006-8-25] [REFERRED TO]
K SANDHYA VS. K VENUGOPALA RAO [LAWS(APH)-2003-8-53] [REFERRED TO]
RITA DAS BISWAS VS. TRILOKESH DAS BISWAS [LAWS(GAU)-2006-5-14] [REFERRED TO]
APARNA CHAKRABORTY VS. NAYAN BHOWMICK [LAWS(GAU)-2011-4-13] [REFERRED TO]
SNEH LATA VS. ASHOK KUMAR DHULL [LAWS(DLH)-2014-11-403] [REFERRED TO]
SMT. NEELAM DEVI VS. VIKAS SINGH [LAWS(ALL)-2020-10-55] [REFERRED TO]
SHASHI BALA VS. RAJENDRAPAL SINGH [LAWS(ALL)-2019-12-308] [REFERRED TO]
S RAMILA VS. E SRINIVASAN [LAWS(MAD)-2018-8-354] [REFERRED TO]
PETER MESSIAS VS. JENNIFER MESSIAS [LAWS(MPH)-2003-2-22] [REFERRED TO]
B.GAUTHAM VS. S.R.SATHYA [LAWS(MAD)-2022-4-250] [REFERRED TO]
CHITRA PATEL VS. RUPESHWAR @ RUPESH PATEL [LAWS(CHH)-2022-3-41] [REFERRED TO]
PREETI MESHRAM VS. HIMANSHU WASNIK [LAWS(CHH)-2019-9-84] [REFERRED TO]
URVIBEN JITENDRA DAVE VS. JITENDRA BIPINCHANDRA DAVE [LAWS(GJH)-2015-7-240] [REFERRED TO]
NILANJAN ROY CHOUDHURY VS. HIRAMONI TALUKDAR ROY CHOUDHURY [LAWS(GAU)-2019-8-9] [REFERRED TO]
GIRIGOWDA VS. GAJALAKSHMI [LAWS(KAR)-2015-3-376] [REFERRED TO]
SUBHASH CHANDRA JHA VS. ARCHANA [LAWS(PAT)-2020-9-83] [REFERRED TO]
RUPA MAHAJAN VS. SATISH MAHAJAN [LAWS(KAR)-2016-2-50] [REFERRED TO]
SHANTAKUMARI @ SANTHI VS. R.VENKATASUBRAMANI [LAWS(MAD)-2013-4-130] [REFERRED TO]
SMT. MUNNI DEVI VS. PRITAM SINGH GOYAL [LAWS(MPH)-2017-4-77] [REFERRED TO]
SUNIL SEHGAL VS. CHHAYA SEHGAL [LAWS(MPH)-2003-7-71] [REFERRED TO]
PRAHLAD TANWANI VS. STATE OF M P [LAWS(MPH)-2008-3-58] [REFERRED TO]
JOHNSON M JOSEPH ALIAS SHAJOO VS. ANEETA JHONSON [LAWS(MPH)-2003-2-34] [REFERRED TO]
JOSE VS. MARY SHIJI [LAWS(KER)-2010-7-70] [RELIED ON]
VISWANATHAN P K VS. SINDU M K [LAWS(KER)-2009-9-24] [REFERRED TO]
BAIKUNTH SAGAR VS. SARAV MANGLA SHARMA [LAWS(P&H)-2003-4-78] [REFERRED TO]
SUNIL KUMAR VS. RESHMI [LAWS(P&H)-2006-7-474] [REFERRED TO]
SUMATHI VS. PALANICHAMY [LAWS(MAD)-2008-1-400] [REFERRED TO]
NARESH KUMAR SAINI VS. SHEETAL SAINI [LAWS(UTN)-2020-12-61] [REFERRED TO]
KULDEEP YADAV VS. ANITA YADAV [LAWS(RAJ)-2019-11-142] [REFERRED TO]
NIRMAL PAUL VS. NAMITA PAUL [LAWS(TRIP)-2021-3-41] [REFERRED TO]
USHA VS. KISHAN CHAND @ LOKESH [LAWS(DLH)-2016-9-107] [REFERRED TO]
MRS. ARCHANA AGGARWAL VS. SURESH JINDAL [LAWS(DLH)-2016-11-53] [REFERRED TO]
GEETA MULLICK VS. BROJO GOPAL MULLICK [LAWS(CAL)-2003-6-15] [REFERRED TO]
ANINDI MUKHARJEE VS. SHRABONI [LAWS(CHH)-2016-9-3] [REFERRED TO]
GAYATRI MOHAPATRA VS. ASHIT KUMAR PANDA [LAWS(ALL)-2022-11-15] [REFERRED TO]
SHAILENDRA KUMAR SINGH VS. REETA SINGH [LAWS(ALL)-2019-12-99] [REFERRED TO]
RAJESH KUMAR SRIVASTAVA VS. MANISHA SRIVASTAVA [LAWS(ALL)-2019-5-314] [REFERRED TO]
SANKET MISHRA VS. URVASHI [LAWS(ALL)-2020-4-99] [REFERRED TO]
MANIDIPA BHOWMIK VS. MIHIR DATTA [LAWS(GAU)-2012-3-66] [REFERRED TO]
BALMUKUND AGARWAL SON OF SHRI RAGHUBIR PRASAD AGARWAL VS. SUNITA AGARWAL WIFE OF DR BALMUKUND AGARWAL [LAWS(GAU)-2012-1-46] [REFERRED TO]
POTHAPRAGADA SRI LAKSHMI MARUTHI HARA GOPAL VS. P SESHU KUMARI [LAWS(APH)-2004-2-98] [REFERRED TO]
DEVI NIKET PILLAI VS. NIKET N PILLAI [LAWS(APH)-2012-4-17] [REFERRED TO]
SHRI SHIVRAM DODANNA SHETTY VS. SOU. SHARMILA SHIVRAM SHETTY [LAWS(BOM)-2016-12-14] [REFERRED TO]
ASHUTOSH KUMAR VS. ANJALI SRIVASTAVA [LAWS(ALL)-2009-3-3] [REFERRED TO]
POORNIMA MISRA VS. SUNIL MISRA [LAWS(ALL)-2010-1-4] [REFERRED TO]
RITABEN ASHWINKUMAR PARMAR VS. ASHWINKUMAR MANILAL PARMAR [LAWS(GJH)-2013-7-207] [REFERRED TO]
PRAMOD KUMAR C SHAH VS. RAJULABEN [LAWS(GJH)-2013-4-179] [REFERRED TO]
A ANIL KUMAR VS. VANISHRI A [LAWS(KAR)-2009-5-6] [REFERRED TO]
J LIGORIN VS. GNGNAPRAGASI [LAWS(MAD)-2018-9-585] [REFERRED TO]
E KAVITHA VS. A RAJITHKUMAR [LAWS(MAD)-2018-8-448] [REFERRED TO]
VICTOR SEBASTIAN VS. SMT THORULATHA [LAWS(KAR)-2006-2-78] [REFERRED TO]
LLOYED DSOUZA VS. MAMATHA REBELLO [LAWS(KAR)-2023-2-96] [REFERRED TO]
PURVABEN CHETANBHAI VISHNUBHAI PATEL VS. CHETANBAI VISHNUBHAI PATEL [LAWS(GJH)-2009-3-7] [REFERRED TO]
VIMLA BALANI VS. JAI KRISHAN BALANI [LAWS(DLH)-2008-12-8] [REFERRED TO]
SURENDER PAL VS. KANWALJIT KAUR [LAWS(DLH)-2008-7-308] [REFERRED TO]
KAJAL CHOWDHARY VS. DILIP CHOWDHARY [LAWS(CAL)-2003-9-5] [FOLLOWED ON]
KALYANI PAL VS. ASHUTOSH PAL [LAWS(CAL)-2003-12-58] [REFERRED TO]
ANURAG BAJPAI VS. INDIRA BAJPAI [LAWS(ALL)-2013-9-1] [REFERRED TO]
ABHA VS. NITIN [LAWS(BOM)-2021-12-307] [REFERRED TO]
DALENDRA KANNAUJE VS. REENA KANNAUJE [LAWS(CHH)-2018-5-62] [REFERRED TO]
SOM KUMAR BAHIDAR VS. SMT. JYOTI [LAWS(CHH)-2017-9-62] [REFERRED TO]
Y VIKRAM VS. S SEETHALAKSHMI [LAWS(MAD)-2017-11-290] [REFERRED TO]
P PREMAVATHY VS. J VENKATESAN [LAWS(MAD)-2012-2-325] [REFERRED TO]
LAXMAN KRISHNA GADEKAR VS. SUVARNA LAXMAN GADEKAR [LAWS(KAR)-2018-1-436] [REFERRED TO]
A. THULASI KRISHNA VS. YAMINI TULASI KRISHNA [LAWS(KAR)-2022-6-147] [REFERRED TO]
SUNITA DEVI VS. SRI LALA [LAWS(HPH)-2009-2-2] [REFERRED TO]
RAJ TALREJA VS. KAVITA TALREJA [LAWS(RAJ)-2013-3-1] [REFERRED TO]
NEETU @ JYOTI VS. CHETAN KUMAR [LAWS(MPH)-2013-5-141] [REFERRED]
DINESH VS. SHANTIBAI [LAWS(MPH)-2011-10-18] [REFERRED TO]
MAMTA GOYAL VS. RAM GOPAL [LAWS(RAJ)-2012-1-163] [REFERRED]
KAILASH DEVI VS. JAI KISHAN [LAWS(P&H)-2003-2-82] [REFERRED TO]
JASBIR KAUR VS. KULJI SINGH [LAWS(P&H)-2008-4-6] [REFERRED TO]
SUSHEEL KUMARI VS. VIJAY KUMAR [LAWS(P&H)-2004-8-44] [REFERRED TO]
YASHWANT SINGH VS. STATE OF M.P. [LAWS(MPH)-2021-3-3] [REFERRED TO]
BABITA KUMARI VS. RAMESH KUMAR [LAWS(PAT)-2016-4-60] [REFERRED TO]
RENUKA VS. SANGAPPA [LAWS(KAR)-2019-12-249] [REFERRED TO]
S VALLI VS. N RAJENDRAN [LAWS(MAD)-2010-2-311] [REFERRED TO]
NIRMAL SINGH PANESAR VS. PARAMJIT KAUR PANESAR [LAWS(SC)-2023-10-22] [REFERRED TO]
AMRITHAA VS. V KRISHNA KUMAR [LAWS(MAD)-2010-8-397] [REFERRED TO]
SHILPA VS. KULDEEP SINGH GEHLOT [LAWS(RAJ)-2014-12-202] [REFERRED TO]
SANTHOSH KUMAR.S. VS. JAYASREE DAMODARAN [LAWS(KER)-2020-2-176] [REFERRED TO]
M/S VAJRA CEMENT PRIVATE LIMITED VS. THE BIHAR STATE ELECTRICITY BOARD [LAWS(PAT)-2015-11-98] [REFERRED]
K KUPPURAJ VS. M RAJASULOCHANA [LAWS(MAD)-2014-4-126] [REFERRED TO]
S THAVAMANI VS. G SATHYAMOORTHY [LAWS(MAD)-2011-7-130] [REFERRED TO]
Poonam Mehta alias Poonam Prasad VS. Naresh Prasad [LAWS(ORI)-2008-8-56] [REFERRED TO]
R RADHAKRISHNAN VS. G EKAMBARAM [LAWS(MAD)-2011-10-63] [REFERRED TO]
VENKATASUBRAMANI VS. SREEMATHY [LAWS(MAD)-2010-7-134] [REFERRED TO]
KUMKUM SHARMA VS. PRASHANT SHARMA [LAWS(RAJ)-2018-4-109] [REFERRED TO]
SMT. SUDHA DEVI VS. VEDPRAKASH SAINI [LAWS(RAJ)-2018-5-295] [REFERRED TO]
ARVIND KISHORE VS. NEHA MATHUR [LAWS(RAJ)-2020-1-200] [REFERRED TO]
JAYANTI DEB (DAS) VS. MANAS KUMAR DAS [LAWS(TRIP)-2015-2-22] [REFERRED TO]
MANJU RAJAK VS. PARVINDER SINGH [LAWS(MPH)-2010-4-82] [REFERRED TO]
HITESH BHATNAGAR VS. DEEPA BHATNAGAR [LAWS(SC)-2011-4-87] [REFERRED TO]
Sunita Devi VS. Shri Lala [LAWS(HPH)-2009-2-7] [REFERRED TO]
MEENA DEVI VS. SANTOKH SINGH [LAWS(HPH)-2010-11-404] [REFERRED TO]
LAKSHMIKANTHA VS. H.R.PRATHIBA [LAWS(KAR)-2022-6-1412] [REFERRED TO]
SMITHA VS. SATHYAJITH [LAWS(KAR)-2009-9-12] [REFERRED TO]
ROOPA VS. H. THIPPESWAMY [LAWS(KAR)-2023-5-212] [REFERRED TO]
A SRIDEVI VS. A P ARUN KUMAR @ KANNAN [LAWS(MAD)-2018-7-354] [REFERRED TO]
HEMANT KUMAR JANGADE VS. SMT. SHARDA JANGADE [LAWS(CHH)-2017-7-61] [REFERRED TO]
H. H. BEENA KUMARI VS. DEEPAK RAM [LAWS(CAL)-2021-9-105] [REFERRED TO]
SUBINOY DEY VS. RINA HAWALDER [LAWS(CAL)-2019-3-162] [REFERRED TO]
DEBANANDA TAMULI VS. KAKUMONI KATAKY [LAWS(GAU)-2019-8-56] [REFERRED TO]
BHARGAVKUMAR PRANSHANKAR SHUKLA VS. CHHAYABEN BHARGAVKUMAR SHUKLA [LAWS(GJH)-2002-10-31] [REFERRED]
RAM BABU BABELAY KRISHAN BABELAY VS. SANDHYA DAUGHTER OF PT BHAGWAT PRASAD TEWARI RAM BABU BABELAY [LAWS(ALL)-2005-9-311] [REFERRED TO]
ANUPAM DAS VS. PRIYANKA TIWARY [LAWS(JHAR)-2020-11-46] [REFERRED TO]
GIRDHARI LAL VS. SMT. GOMTI DEVI [LAWS(CHH)-2022-3-18] [REFERRED TO]
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JUDGEMENT

Sethi, J. - (1.)Alleging cruelty and desertion against the husband, the appellant-wife approached the Matrimonial Court under Section 13 of the Hindu Marriage Act (hereinafter referred to as "the Act") praying for dissolution of her marriage with the respondent by a decree of divorce. She also prayed for direction to the respondent to return her ornaments given to him at the time of marriage. The Family Judge allowed the petition and dissolved the marriage of the parties on the ground of desertion by the husband. The appellant was also granted a decree of Rs. 12,000/- towards the price of the scooter, allegedly given at the time of the marriage and payment of Rs. 500/- per month as permanent alimony. Both the husband and the wife preferred appeals against the order of the Family Court as the wife was not satisfied with the part of the order refusing to grant a decree in her favour in respect of properties claimed by her and the husband was aggrieved by the order of dissolution of the marriage by a decree of divorce. Both the appeals were disposed of by the impugned order holding that the appellant-wife herself was a defaulting party and neither the allegations of cruelty nor of desertion were proved. The order passed under Section 27 of the Hindu Marriage Act and for permanent alimony was also set aside. The grievance of the appellant-wife is that the High Court was not justified in setting aside the findings of fact arrived at by the Family Court and that she had proved the existence of cruelty and desertion against the respondent. It is contended that as the appellant-wife was proved to have been living separately, it was to be presumed that the respondent had deserted her.
(2.)The facts of the case giving rise to the filing of the present appeals are that marriage between the parties was solemnised on 6-5-1987. The appellant-wife lived with the respondent-husband till 21st June, 1987 and according to her the marriage between the parties was never consummated. After 21st June, 1987 the parties started living separately. The appellant alleged that her parents spent more than Rs. 80,000/- with respect to the ceremonies of the marriage and also gave several articles in the form of ornaments, valuables, cash and kind as per demand of the respondent. The respondent and his family members allegedly made further demands of Colour TV, Refrigerator and some other ornaments besides hard cash of Rs. 10,000/-. The father of the appellant obliged the respondent by giving him Rs. 10,000/- in the first week of June, 1987 but could not fulfil the other demands of his parents. The respondent and his family members were alleged to have started torturing the appellants on false pretexts. Aggrieved by the attitude of the respondent and his family members, the appellant states to have filed a petition under Section 13 of the Act seeking dissolution of marriage by a decree of divorce along with prayer for the return of the property and grant of permanent alimony. The respondent also filed a petition seeking divorce and grant of other reliefs. However, on 14-5-1996 the respondent filed an application for withdrawal of his matrimonial case which was allowed on 19-5-1996. The appellant had alleged that the respondent was having illicit relations with a lady residing in Gaya at Bihar with whom he was stated to have solemnised the marriage. The allegations made in the petition were denied by the respondent and it was stated that in fact the appellant-wife was taking advantage of her own wrongs.
(3.)On the basis of the pleadings of the parties, the following issues were framed :
"1. Whether the defendant has treated the petitioner with cruelty If so, its effect

2. Whether the petitioner is entitled to relief under Sec. 27 of the Hindu Marriage Act If so, its effect

3. Whether the defendant is entitled to any reliefs If so, its effect

4. To what relief, parties are entitled -



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