- (1.)The Grahsutra lays down that marriage is spiritual and holy bond. Manu says that a marriage is a divine institution given by Gods. But, today it appears that the modern man has totally ignored the underlying divinity of the institution of marriage and has turned it into a status symbol and means to boost his authority over others. Unfortunately, in the present case marriage has turned into a tail of sorrow where soon after solemnization of the marriage couple took a complete about-turn and parted with each other without consummation of it.
(2.)The husband, appellant, had filed a divorce petition with the allegation that after marriage respondent, wife, came to his parent's house on 11-12-1994 at 8-00 a.m. and on the same day went to worship village deity at village Daurar with him and accompanied by brother-in-law and aunt. While travelling in car to his village the respondent started quarrelling with him on a false and concocted charge that appellant is already married and having two children and therefore expressed unwillingness to reside with the appellant. Appellant tried to console her but of no avail. The respondent also refused to participate in the reception programme which was going to be held on the same day at Jain-Sadan. However, after a great persuasion the respondent joined the reception programme for a few minutes and left the venue immediately without its going completed. After returning the house respondent lost her temper, cried in loud voice and threatened to commit suicide by putting off and throwing her clothes and ornaments. She also threatened the appellant and his family members to implicate them in criminal prosecution and to send them to jail. On being contacted the parents of the respondent-wife they refused to come and help in any way. However, in next morning respondent went to her parents' house along with her brother and since then did not care to return to the house of appellant.
(3.)In reply to the above allegations it has been averred by respondent that the engagement ceremony had taken place a year before the marriage and the parents of respondent had given enough money, jewellery and a Fiat car to the appellant. 78 However, the appellant insisted for a Maruti car in place of Fiat and on account of inability of the father of the girl in meeting out the demand for Maruti car that the appellant started harassing and torturing the respondent. The appellant became so annoyed with the respondent and her parents that the parents of the respondent were not even invited in the reception programme and ultimately appellant left the respondent next day at her parent's house.