AIR 2013 HIMACHAL PRADESH 13 ::(2013) 1 MarriLJ 722 ::(2012) 2 HinduLR 617 ::(2012) 3 Sim LC 1422 ::2012 (3) DMC 398

Himachal Pradesh High Court

Hon'ble Judge(s): Dev Darshan Sud , J

Hindu Marriage Act (25 of 1955) , S.13(1)(ia)— Divorce - Cruelty and desertion - Wife instituted false criminal proceedings alleging dowry demand by husband and his relatives - She did not care for her daughter who suffered from epilepsy and whom she had abandoned - She repeatedly left her husband's residence and lived with her parents - She had been withdrawing from her husband's company without justifiable cause - Divorce granted on grounds of cruelty and desertion by wife. AIR 2010 Bom 16, Distinguished.AIR 2003 SC 4548, AIR 2006 SC 1675, AIR 2011 HP 65, AIR 2006 HP 97, AIR 2008 (NOC) 1107, AIR 2006 AP 65, ILR 1995 (2) HP 117, AIR 2007 HP 96 and AIR 2007 (NOC) 822, Relied on. (Para 18 19 21 22) .....