- (1.) THIS appeal has been filed by Smt. Mangli Devi against her husband Prem Kumar Verma challenging the decree and judgment dated 15.07.2004 passed by District Judge, Alwar in divorce case No.484/1997 whereby the petition for divorce filed by Prem Kumar Verma was allowed.
(2.) I have heard arguments of the appellant. The respondent has remained absent despite service upon him in this appeal.
(3.) IT has been argued by the appellant that the impugned judgment is against the facts and contrary to law. It has further been argued that the statement of the appellant has wrongly been discarded by the court below. It has also been argued by the appellant that respondent is living in illicit relationship with Smt. Tulsi as husband and wife and that fact itself is a cruelty against the appellant. It has also been argued that the appellant is suffering a deserted life because of the conduct of her husband and the court below has given license to respondent to live in adultery with Smt. Tulsi. In the light of the arguments advanced by Smt. Mangli Devi I have perused the impugned judgment. The trial court has relied upon statement of respondent Prem Kumar Verma who has subsequently stated that the wife was cruel to him, used to misbehave with his paralytic father, used not to give tea or food to any of the family members in time, used abusive language towards everyone in the family, used to dishonourl the guests, used not to give any company to him in day or night, used to quarrel with his mother, used to disobey the elders, used to cross the behavioral limits of a housewife and used also to avoid domestic work often. Prem Kumar Verma had further stated that his wife leaves the house without intimation to the family members and used to throw away the utensils also if asked to serve meals to the family members.;