Karnataka High Court
Dr Asha S Surana W/O Dr Sanjay Champalal ... vs Dr Sanja Champalal Surana on 23 November, 2011
Bench: V.G.Sabhahit, B.Manohar
C}EiA'§KOF;%R {E},
MUMBAMQQ 0:95;
(BY $RI.RAE'v'§ACHANi}RA A. §'v§AI,i 3323?}
THIS i\.§F;5; ES FILEEB UN£)E::é:_ s§s€3i*IQ:x: ::'8'-
HINDU MARRTAGE ACT R/W SECfFTQN :9_(_-:3"
FAMILY COURTS ACT, AGé:¥Nii{'I' THE .m;3<;:v:.i;§:xrf§H AND . *
DEGREE: DATED :5;0'¥?;f2@o4§ ?ASSE.;3 IN
M.C.NO.187/2002, ON THE F:L.E:f'a_F'<:jHE: aijmcg; FAMILY
COURT, BELGAUM, 1>z3RTLy" A_£;i;€}fvV1N7C: THE "PE:Tm<::>N
FILED BY THE RESPONBEN? §:--:1§;RE:1:\:..:z:~qD:ER SECTION
13(1) {:3} 0}' THE VH1NDz;,:\:A_R;<L_ax(§E ~A€j:7'i"~§?f{}R DIVORCE:
M.F.A;CROB,N§"§_;;?(£3204; " " '
BETWEEN:;" " V 2 _ _ H
DRSANJAY CB§:1'%g§E>ALAL S'URA_NA,
S/Q; C£*{A:\>£PA1;AL '
AGED38 YEARSS . .
RESIDINQ AT 2 <34;%:3.1,3T»L:, n "
SAINT DGYRKESHWAR' .MARG,
GHA".fi<ZOFAR (K3,, " V %
- MLI,E%'i'¥'3A%-E4430 mg, ..... _. « ¢..<:R«::>$s
'Q_BJ'E€C"E'§3R"
_ {E3SR:'."v4gA§;iAC'EgAN§RA A. MALE, ADVQCATE mg
._ "$311<3';~v .LA2§SiiM*E:s§ RAG, ASVQQATEE
AN:Zé_: L 'T
- . *..,SB=--'E'1i 533A 3, SEEEQAEXEA
A * .%,':A5;€;>. 31%, gaixumy C§A:v:PAL;:L SUREWEL,
;i';:if;EI} 35 YEARS;
_ :*:*33::§::§@ 5:'? §x§£>,§,
HAREVADR BUILD1NG=,
GQNDALIGALLL
BELC:AUE¥E~ 1 K
{BY SEE. F.VsPATIL, A§'v'<f}€;":TE)
THEE MFA. CRGB, IS FILES i::§B%}:R'T©R13:{:R',4:
223} GP' cps AGAENST 'E"'H€.*E?§NBEE\3"<:§; GN TEEEAESSUE'; G?'
--C'%:{ELD " PA:3S13:-£3 ':'H::: *
iaszvzakgaiwa e::us*mm* <33' _ _ V _ V
JUDGMENT AND DECREEH1§>ATED V.16;f€='?'/2:90;; IN
M.<:NQ.:8:»i/2092 QN THE E'EL.Ei _QE"='§HE JijD.{}E.'E'AM1LY
COURT, BELGAUM, c:RQ3:3.. QBJBCTQR HEREIN
PRAYS TO ALLGW T"':5;J..A3€:5¢'jE '+::"R.Q:::_s APPEAL BY
5-XWARDZNG CUSTGDY 99- CHELD T«:)_ ""i.'EIE_'..RESPONE}ENT
BEREIN - '
m1s;APL¥E;A_L AND"--§;EFA~;...«:ROB BEING HEARD AND
RESERVED "'~V._F<:>'£z;,__, JUD§'} EJIEj1'_\§TI:,_V.5 COMING QN FOR
PRONQ€.H\EC'E§z15ENT1V';V' _*:Hg's _ DAY 'v'2G.SABHAHIT.J,§
DELEVEREB ?:§';:.:?.<:s'L1,Qx§r:z~§_c;: -
V. _V ~ V JU:>GMENT
332:3 a§p?a;a}" and CFOSS Qbjecéiens arige gut 01? and is
{T116 ordar pasgfid by the Eazniiy Caurég
A'féeiggagizig%;a E'J£éQér§?:z1sniaE C2156 N<>9187/EECIQE éaiéd E§~?»~28§«:f:i
whé-:"_€i:1_ '§,§":_$}'§e'é:%;3Z:3i": {fled by tbs husbané -- :'s:3§e::d€~:n§
' '§";;€:f<3ir2 Ldésgahréng Ehii' mazriage of ihe :'€spen§«5:m aazééh Q26
'§:r«;:?.,;é_:§__<}::€: Wifliiih aargig :~a<:2§€22"::;i,s:3§ 9:': 2{}«4~E9§2 E233 bear:
.,.§aE;:4:.;:__>1®;%s;%'B.::':\%? .
aflmxsed in part; azzd marri3.g€ hag been fiissaivefi L:_néer
--$€CiiOf1 }3(E}{ia) of £316 Hirzdu Marrziage Act 1955 {1":€:'€%§éfiia:fi€3{
rsféyrsd {<3 as éihé 'ACE'; 311$ 50 flag' as tbs prayer ~
{he chfid, {he same has E36622 rajécigfi
Being aggrievéd by thé judgmcm: g'r3.:::iir:g[ «:i§€C:'€e'-§bE'*
the a§p€i1ant-with has praférrefi
§«3sp0n,dent--hu$bar:ci being aggri$§i?'e:t% i;hé':<§§;é'C:§:>:}3 of {he
prayer fer Cusstedy Gf' h-;:s.V "f§M£€d MFA CROB
227/2004,
22:. The, «::é'2:f§€i§§;;g'.' §3ei&__;}e_ad'§'ng'V_'L:p»'£0 thig apgeai with
refererzcg_.f:QW:§ie,_}a§;:_Qf U;1V€v._§§ai"[i3.SV}:?éfGF€ the iriai Court are
as ibiiovésg
Vpéi§i£VoAf1€:{:E_;V:isband fiieé a psiition under'
VV Seciigggfg' ui3iE}{iVa}' the Act fer éivarce and unésr
1551 {Gr cusiedjg sf mine: Child ~ Tsjaswini
ii} {he pe":ii;i$§: 'éhaé marriage of firm
4 §;gé:§'é:e.ne;i__'£:?§:%<;{E36 rssgjenfiszzi was gserfernzeé 3:2 29¢;-E992:
& peg 1;i'i§::éu Vsdis rizes ai Bsigazsm. II: was an arrangaé
" _:9::;.a:'*5§;ag'§ ami i;h€ n:a:*§iage vagzg s:*§ui3: <éQ::su::r:r:1ai€é smfi iihs
Cfi
respsndem; gave E::§r1:.h ':10 2: baby git} or: }4«1E«19§5 :1:s:;1:€é
as Tejaswini @ Eiarshalii. She was €z.§€d 5 1/2 yearg
data of presemaéierz (sf 111$ peiitign {E '
petitimzer haiiss 89:11 a ver}; r€spec:;3¥:.»§e_, cui_':1:zi9é?d;j :c<i{;:::.é.:¢{i-_
and civihgsé famiiy backgraund, 'f?h€ :pcA3;'ii:'::§::_€:'*~ iiasu
braihers and :10 sister. "Eva v?':§_1'i>.:V}x1€:';~V§'
Lew Ghoii, Nashikg §x21aharasht:a.%i1s;i:_:;:;§ is' Kaiwa.
The petitioner had Cireaxizaéfgf é:r_: é A:i':a_ppjy* marriéci life
and they have been :a£3:é:*1 V'§:'ai:riage as {he
i'6S}30fid€fi*; ' :.'fv1;:£73"y'£/'i::?,":.}.'gV"V : and maiafide
intenticns fé3mi}}r members. The
..%'§§;VV;{Vr0ub£es with the help of
ha' br0tf:c:" é.,<-- reiaiives of Baigaumg E': is
faréézer averréé iih:%,i .fm£:: the bézginifing" ihe resp<3r:d€r:i Ciifi
' >r:go{ v.é; §fii;b_--.%é;h@_ $a<:r%CiL""'p':*§,nc1T§1e ef nzayriags :'r:s'£i€utian and
"ssigéigxéééz 'ifrastest in Eaifiliing the marital abiigaiiena
After {he z:3;;::i_'i.9f§;'€$ :*$5§o::§€né n€vs:*z* CaGi~:«:~§ féed €§'§,:'§€§"' far
'him or §=:;~:"' 'E22;-3 iézmfiy msmbesg net cazflsé Sui any hiéusshséd
..%.;v's;<:>:'E%: i«5:.::d tE*3€:*:3fe1'€ is kasgg rsgpgnésni §E2%;§3§_'}f, he szzgaged a
cock ':0 garsgzzre i1:3r:}d and a maid is (:19 the hausehoiii iygrk .
eicx, fmm thé day 8116' 3? {E16 :1'1a1*ri::1g€. §i0we«vE::*_.,"'-.{E26
respandezzi; usfsd £10 gzéve ihrsat <:<>€:'c:':3n 322$ ::1_1,-;;:1i{:iAéi*;--§%§:*:M{T5-.T
the p6':i:io11€:* and his famiiy m6:mb¢:*s isfahiiférriiv.féir 'h&*;«,
Having regaré £10 *:ha=: canducé of '2;h€:_";*[::s3p5:3d€m{9
reiatives 0? the pemjonér whG' a':§ stzfisifig in iéft
'E116 heus€ one by one as {E16 emf 3:16' §V€::_S'}SOf1Vfi€:1'£ was
beyond any irnp:oVer:i<:;:€i.'* _A ' I:'€Sp0I1§€n1: is a
docier by prafessgcrz, she inierést in
practicing er pétv.Aiii«:()r;fif;=3r:i:::i.'hisgnedicai grofession
and insteaéi. aid hindrances an the
eariy Ceming is horns?
£10: £0 patients and taking deubis
3:: E3515 p<3%;it,ié§*:€% GE "sliege{1Z' §:x:ra znariéazl reéatigns, €*:::.,. The
' -.pé:!:i%1i5:1€:;:{£2116 and""'ag::in tried {C2 explain hfif and remave
aéismpig Sf ihfi peiizionér verzi: in vain.
"ii §5s"§i.,:_r{%";e:' a'£'€§§€{§ ihai i;h::»ug'h fiiilfi 3?€§E:fS haves
_C{}i.":"1§}}fi:I',€§::_fZ:'{}fE'1 ihét giaiis cs? {E25 ma,n*iags:, the :"€:§§<3:":és3ni has
~ 'I:"2;::4d 'E<;z s'§3;};'€«:i va§:;h €35: p§é%iiGr:e:* §0:* {Eras years 2231 E26?
mai;ri:11oni:a1 hause at; Pam Nagar, Beigaum and res: of the
pf;"*.E'§Od sf about six years. I'€3S§){)11d€:'.E1{ has 5120 :r:0{u..'2}2V*i*:{.E*::{;iz;::
{he Wiah; ané p€§"BCiiSf5§{}'i1 sf 'zhea gasiitianer siggyzed '&g} :~.g?z%3':~.__j'
parenfs hougéi 22': Beigaum fez" 'she V1j€f8».S{)E1S~'55$"?-.,.E{H§'«£ff':.V{O-V
respargdsnt. Tfzezigh 'se*vz:ra§ a:{€m'p{s "?T£1Et{j'é
petiiiionesr is bring bask the 1'€'fS p{}}'l§€fi'L-.,_ '€113
is furiher avérred that the f€Sp;%§'C%'v$'I;¥:V"RV§£h'3%}? of her
brother and reiaiivesg peéffiieéner and
subjscted him :0 Argientai E;Q_§iu;*é.' ;g;1i§ in May; 1998
Shii' went to '?<3y*léé1vif1g "0f1<:------~year daughter in
Mumbai with Iiiigé'_.vp€ti'fio:f€A§V;A 1§5'ié:A1*:0zi~: Végny Care and after 3.
week <)r: s@,Véi"::v€§5»wi*{19§_ii:e:"Z:c$}Ep of relativss came {G Mamba:
ané in tha night' §.éCA§'i'_h€~__§€<§i'Ei(:ri'1€f$S daughtef Wiihaut his
E4;z:@a¥Zsd_ge {>r';:é:V:*::1%.s:::sic:f;_. Whiie ieaviizg heme ths :r*€$p0::d€:1f;
«€;'g?:re:¢%::$;r:e;::% maid 1A?§;:a""w3§s Lsfi; £0 taks €3.96: ef the psziigéeneréa
*d'a::§;hi§:f'--v1§?ifi}iA'fiéifs CG§§S€QE§€BC€S§ {ha}; s%:€ and hfii' famiiy
msifibér waé::i?f§_ REE} has? if she infgrm $2223 p€i;i1i;:$::€:". The saifi
'vgaaid, <:Z.u é}_%.@ §:':9.§1 dig? neé §iS{Z§€'}S€ {he 332$' 53:3: {$3 3238
»§3';::f1§L;:2.:1<;% '{1h€§'a3afi;€:' em: 9? £25 i"€§E3.?§.§'€€S {sf fim reggaadaizé
Cafied up 'abs p€:::iii:>n€r at mid nigh: samewhere {mm Pylne
infeznzivng him £213: £h€% s:esp:3:1s:is:r1£ and €Eaug.;'hte:r_.'T:s:§'£~.._i'«3;f
Balgaurn, 'E'h€:*€a§ie:: on the r:<:>:~:i; day: libs p€%::::_i4;:%r:e:"Eaiégsii.-_jA
'\!'v'.C.Con1pEa2l:1i with Ehc: Pan'; Nagar PQ:[§§?€3 S1'_<;ii'i€:i:§::{??:»'€ji's:';"§::€r.V
criminal aci of taking a way the c}3i§§'-sf i£":'€.§:>€i:%i<;mei* W'i§Ei§31Vi'i.'_A
his permissien. '
It is further averted ihai; <::;£"'1V'§$--i2V:2QEaC>.i' %:7Q 2'::z1{}O Li§J£ 329$
pm. the 1'€S§}Qfi¢j€I'1{ sfipisert, and
guidance Gf her r€A1VaEiv€s ':35 {ha p€ii€;i0:1er's
dispensary §'E":«:<§:§;;1{.'----iiiéhatkopar ffiasth
Mumbai and; CG€I'C€d, intimated
him by in preserzcé: 3? {his
patients gs-eiitianer howaver, triad to
gerszzadc 323$' :9€§%:%:$i€::E ':}1=f-3 régpaxaiiszzi is resfrain {rem
' V' «-Egdzz-§gi::g:---§.;1i3 $22931 'C:i:'§€:'"§:iv€ tactics, Hewarsip she Conéziriusé
'=.f;j:::».§si* aV%0::i4 ha}? 3:": heat in {$16 gmaseslcs Q?
p&{ViA5:'éis g . % ea §:>--2-21'{}C:E {ha §°€S§{}f}d€E?J§, xrigiieé ihss
'v:L§6%ii§€3fEé%i';S:_£'EiS§€EE:SE,f'§f azzci Eézraaéaexzéd him 'éhai if he dié :29':
fé;_':*::;:":§:'$;i {he §}E'€}}§{3§"{§€S z1:':e:E 1:29 (Eh-3p£3:1ss221"j3,«' in {he Hams af
respondeni, she wii} ::or1t§mze ta indulge Ema the abe::rve.._acts
anci afso gs its any sxierxt is) see {hai {he g3:'9g:€:i§€=. i:§
21'a::sf}:':rr€{,§ "LC: hfii' Ilélfslé. E: is zzise avarrsd éhgzé. a.gé;i§§§" *
E5«2»;?;0Gi at abawé 13$ pgm, the: _::3.s§:{ond{;*iii
Sirniiar iiypég 0? fezca ifi€'iI}1i§£i'£i'<?}fi :'€t§Cr€;':"_{:"iOIi
demanded that eniire prsperigf . bé
transferred is the name Qf the fivétiiisner
iharefore iadged anoihéi:--...§k:I;1p§iai:;%:ixatiifl "P:1nr1:V Nagar Felice
Station, On ZLZQOOE the petitioner
in fifihy ianguaigé ':§é*ith;£«nt€nti0n to spoil}
his images vgéépgfifieni are torture and
arn0unt:v%i<'§éi'{1::;1:ji:5§i{ It is 31.39 averréd Lhat
an 22--2~;;éE.--i}§£}E wiih Lhe aciivs support,
gazicianca anéfiaé :i:€""<:§Gnspi:"acy haiched 1:2, cgiiusian
with mlaéixfes, 'féspefzfieni: ray': away 1z<2飧1 'zhe daughter ~«
"7§\éjwE'téV"7i§i§'-.f&??i§:1";i€}i1'Z any §€r:ir:i5s1'<>:1 3f the §€ti"£io:1€r 3:252
fimfzzssfiéatéiy"iffiguifzpisjm wag Ecsdgsd. ii is 3359 8.2/'€I'I'€{§ $331.
'waifarfi -:)§ i;;}fa:3 miner chfid 1?' €jEiS'ifv'§§§§ E3 36%; safe in thvi: haziads
t %:1<';:._ :'r::»3§<3§:§€r;.%t and ihe respggzzsierzi £3 as:3:a;Vu§;i:§Tr2g",
:10:
harassing and i:3duEgi:1g ime h€i1'10uS and ir;i'1m:1an ._aCis
wiiiirz hfjf ijE3.ii§.§§"1i€3I' and i',,h€31'€fO'1"€ she wag itazfiesd ::p0:':"V:3_'Q'%'_ {fig
Cau$e 3:1}? E13132} to {E13 daughtsr ané '{§1f:'}"f3fGi"€i,"§?§0i§%Ti€v._:i%?3é"'._
iasued Gr: 2?'~:3:',~2G8E which was :';:;3f£i_6_ci {i:§.$€vL-V_
aiiegatiszzsns. Th€"§'€f{}'f€, psiiiion zvaé'-;4§E1a'{i.§'§r
marriage wiih {he resp0ndenI;V'i1r1:;§er S€:<ét i<:_.r1 33%)}
of the Ac: and {er custociy sf 11:3 <:1:j4é£'u;s§hf'Vssr.
3. The responderig; VA v";:»:¢ i:-fiion by filing
ebjeciion state:::e:r:;"Lv._ made: in the
peiitierm as was consiraénéd
:9 Isave --:<:i.;;e~ét0 the cenéuci; 0:" the:
pef.%ti9n$":A arm' :1{E;r3'4§;§;L:i't€0ns*:3<r whe is cyuei; is her: It is
aI:~:»@ averrséifihaé 3;ifef::3€r3Vj£-Vnzade regarding various 39:3 Qf
_ c:ue1§:},_§ '3?;3.€g€§ V"§*;syV E325 ;£:s€'£i::;@:1e1: aiisznpi fie 31:12 him,
<:y:3:':'2V:;:V'i:::si:§:;:f: f.>f §:§}§f'£L, the aflegsd irzcideizis éuring May? 1998
a'§:.é"<é_';%:s::'v 1"?:123.%::e3":f.~3;§" ii :73 &'2f€3i'§"éi'fi ihaé right {E83} 'ihfi E32123: flay
of iAhé'4.ma:f1*iz:g€g £16 re5.s;:n:méer:*:: was éaakizzg 3&6? {E26 Eiéicizézé
' "z.;:":':xj [alga '%:V{:s::s€h0%d amriig caéking bod, 6:9,, :v£'§;%s<>L:_E caring
p:*aa::"é§{:€, '§?::€ p€§;i:;:'e::<~:>g* Ezirzasaié ;%?:}:*{t§:~d {LE6
:1?'
:*espa:snde:m; mzmagcizi is €i)3i,€§' the check up z:'@<>:':1, she :1:3L:r;cE
a ;»?<}z1ng_§ Eaéy sfiizirxg insifie 'dis mam. Q11 €:1§§{:':';§;;
&is{:EQs~;ed éhaé; she was the frééizd of ihé §e:[i.1i::1:,.";:{:':{ .shs:
used is visit; £116 §ei;i?;ion€:* fr€qu€nt§}!. §;<2é§i:"a':3é':<. .'
hue 8: Cr}; and started qzgarrsélizfgg wi{}> res;jé§2.d€f1i §;:§ <fi
aiso assaulted her on her wiV'éhV_ and
threatened her not to di$c1s;_1se :0 evzvfifgijfledy and
that he weuld kill her if Tim said
incidsni: has .n1e:;A;ta1 '%.3:0c1§i'§§./$14.Egiféfousness 1:0 ihe
resp0nd€ni:. parants had given
sufi'icier;:"Céts%;;a}éf:E'Lzag3ies to the petitiener at
the the said amount, this flat
situaied 3: 84/; 3': Efizfzikarand, Pam Nagar; Ghatkepar
~ , {EasE;;'~§s{E:g::1ha§ w3;é"i:>.1g:%CEv:3;sc3d in {he name of iéafi regpgmiené
§:;€:. _:;?:o*:.i:éér¢::}~}aw. Tbs §€i§EiOY1€{ had ibrcefi iha
::1:3$p(§':3~&erii iitzfinsfer the said fiat £1": E261' game and Wiizsn
-Vibe r§:E~§@':é_dé:i§; rsfused is; do am $16 petjiéiezzer' haé faorizgrsd
é;§é:>J;<€é {E35 rgspandené agd éiraggeé 2:5? aw; of {he
._ '_f%':sisé.1Sé'é1Eor:g xvii/E1 dazsghfss ~ 'E"§;"asWi§i :29: fi"%'€§i aiiexariggj her
.13.
:0 take her <)fYZEiITi€i7£tS and belongmgs. E: is fufi/her ax;i €:"r§:d
than {he peéétiozaer was iii ireatirgg the respendesrtzt '::?§;."
assauiiézg and s::>m€ iimess mihcsuiv ;>:'<:>v§:ii:3,;gi;-..VVfG:§::% a:*1éi*-.
Ciaihing anfi theugjh this :'€$;ié)MrA§dé1;€;_ ;:0E:::2:§:ecjVVvV":?1€
hrmmiliatéora, iermre mated 0:3: :0 hé':"._*e§%'ith 3 hi;-:36' ~?;}ié~a§».i}':~:%j '
petitioner wig realise and m€r§ci--v.ffi'3V»befiVéy«;§Q3';
continued. to behavs ')[::f$€' f€S§{5iIc"§€§V1V:§, R is
3130 averred that the pravisien
far the re3p0nd¢::§V'a._:_1cE ijgéf':éi:§:§i.:%£'jjfai«_;hé§ir'v:g9i;§:iz1ienanC€ and
education cf Therefore,
{ha patitigrgis "iigbié; §,;,_<_:;_ ha <ii.s f.z1i:5s¢:g;i: V
4. V fie£vin:g abeve said pleadings, the
foflowing iss;é{:=.5~: €£:'€.1'_€ .fF3ff1'}éii by the: iriai Ceuréi
1,} "S§éS'v------------%%1e pE§i{§€3H€1' preve that {:15
'respsndsnt, has treatesi him with <:m/eéty
afiegad by him'?
j_ 'fihether ihs peééiiazzfiy is ainéiééea' is
gemzaneizi CuE$ii}dj,J $51226 aiazsghtef?
1' 3; E?i?}:ai arder & aiescrse?"
:15:
8' W6: have: heard ihe iaarxzecj Caunsei a.p;3£:ari:2_;g:__§br
the appefiazlt anfi rssparzdszzz in the apgéal and
8bjEs':'{iQI'1S,
7. The iéarzxéé 93213361 appeéfifig' fQf~;:h;:: ..é;§p_cE§3;:§t--
wife: submitted that respC:nd€nt;hVus1:) 2m&fizazs si:';:§§;?d'v i;?;1é;L .}51€Av"
has been subjectéd is mental as
:35 the Act, but {he n1at&z.i§g1 Shaw
that it was ths resp0nde%;§t;;1f;'u§:;:a.;1Vc§ v":£::§{::.'.subj6:cteci the
appeilaniswife Court has
no: p:0perI§r€.a;'1;:';t}:f¢?A:;a'f:f::% adducsd by
the partiv€.$..E>¢i*6r:é :11: further submitted
ma: n:;at§%V%:'a;j- -avouié cieariy shew ihat
re3p0:2:i;ent?':1;1s?7afik'i_ :0 pfQV€ the znenia} Cruelty
as :*€gf;i§i°=3d ';if:§V'€i'._§v€{3E§§f1 Efifiiéia} G? the ACE; Them ES :16
aizésgiiéwizz 'fézéi: f::"zO'--S\S Qbjeciisns as the cuséody' 3? {he child has
§€s?:f§'V..;_"§§§E{}:§Q'~.,§€§f§§§'i;'£€é £9 hes: retairzzsd by éhe metheix T3513
V _ §na':é§'é.aE sfgiz' sé:éi:e:*€:i ':5/'§'u}§ céaariy show éhaj; ihe Y€~S§3@E'}§€fi§;~
' . "«.§£Li.ST:}aAn§'i::«:...:1e*: emitisd is {Em ::usi;0d_§r $5 $36 atizéld.
:E6:
8. The leameci counsael appéaring for 'Lha? rex$;3oz1dc.?g~t~VV"
husbanfi submi':;i:€ci $3.: the evideszxze of the p§:>?::itiv:}:::.€:Vt* :§:$-- T
wsél as the €'s='iCi€I}.C€3 cf R\?%'s§2 an::§"@A'3 4~*:1:a.i&é .::€t_:"%.'*a:E'z: éazéfi
neighbour 2:116 P'W.4 vmuid cléariy ih€: agpsiiééjfli;V
wife gubjssied {ha 1*esp0nd€n§»§3;{i~:a}o3;i1A:i"':52
Shii' {oak away the child '\f}'.iJ£Z}1O?.1*L::,.T/.f}i€3:"CUE-S§T{1¥;.é.h£1§..§§§a%f}S[ the
wish cf ths responcientv. her parents
hcuse and did nfgi, The
famfiy Cmaftp {ha era} and
documenfiggfff fiarties and decree for
diV01'C€ U516 family Ceuri had, grantsd
custedy {'):'._.{h€§' <::£:i_.3«d :~ob:_ :'fi'é"Léippeiiantwwife and thereffira,
ri3spGn~:i€I::-huusi}E;nd"haé fiiléci cross 0bjc3<:1:i<)ns§ The material
km ':é'€0%§--."$:7§i3§dZ ghow ihai Eniéregi 0? the chiié requiras ?;h;a"i
*:V_ti ;h€ e:tusia€ijg 9f the respendsabhusbané.
. .3' '
3': s:;§fi_';:%ei'¥;.VV§3f his {'i§}?i"i{:E3{§"iiQEf}S§ 33:: bag rsiéeé en {he
--§€$i$i§:%r: Eiczfibie Suprsrsxe Cour: £11 E? BEEAGA'? 3:3
Bf4i§GE%.T {AIR $94 SC HG} avhésrssirz ii figs Eaid dean':
__ *:zs§' V£'dE'§5'$a5:
11?':
"E*v'ier1i:a§ cruelty in 8, E3 {1} (133 ear; -1-
be defined as ihai; candigci '¥&S?h§Ch"'«i'f'}fiTiC--3:$v" %
upsr: the aiher §a:'iy such rner:ia1~p:3.iff:.Va;:':.é «
gzzffering as Wauld make if ':-wt ;--.;:;ss;"£:§':e]f<3:~»..i'&»
tha: §az'£§.; Ea live aaéih {.}'f;§1:??:r.'--_ E31.' t;f;1"::?:~..__
wows, meiztai €::*::eEi;z rigzséf. 1:38 of $:.::r::}"1,3' "
naiurs ihaii the gargiea €§i..¥_"K§§C?'{ 3"f3;11':§G?E'*€zbi_§? ;
396 expecieé to iivé --1i_::§e§:he:'." .':Ti;erF.:u s;%.f£1ié:gifiV§:'1 "
must be such tha%'»__f%:€ vzr<:s-:1gAe<I:" ;;;>;,;;«:y
cannot reasgmabiy ifsna aS3~i€ é§. 'i0 put 13.23 with
such CQ1"i£i11'<'t_'£ E'..i1dfCGI}'£if:!;€,f§:3..IiV€ with the
ether party. "itgis*ni';: }r:é{:sé:2;.$ary 1:9 pram
that the zzzerzfalczfuaéiiyi is» cause
injuzjfig th€;fiéai%.1E; dfu:}2.€: pé£2'.'§:{?}:':e:*. Whfie
arr:'s:i::~.:§.¥3': s;':.1<:}:: ea5n{§iz,;Si<§11.:;:;_§/ard must be
hasi». £05111': saciai .,sta§:u$' veéiucatienai 16%} of
the _.;§;;rii€';:=,. £i':;%:",sc:€i§:ty"v,Athey move 1111,, the
p€;s:s"iE3i3;i.:y 3r"V3fE;e:'ss.;:s€ ,%3f the parties ever
T'ii*J§.:ig té:i'g%:i:i":<::-:j"'ir: gééé they are already
__1:xring'.:--.}.:}»3;:*f, a;:;é1'~a1i~ ather resievaizi facis and
¢ {:ir::u.msfjan€:€,.$ °xzzhj.ch ii; is neither passible
a.:1ez* désirabie "é'0._:~":{<3t Gui: exhaustiveiy. What
i;<5..<:1"1:§:it;s; in 0:13 C2188 may no: amount :0
cru6i¥;yVi:1 ariother (38.56. I: is a matter' to be
<:;eter::ii:::=;.<3..«i:: each case having regard ta
V' ihgfacis and circumsiances sf ihai case. If
a case Qf acsugaéiana 323$ aliagatiazzg
. .Vre§fi§.-3:3 must 3.359 $36 had :9 £115 czsniexi :1:
. *-¥;3i:f1*:i--f:%1 {hag}? were rxzacle."
"-..§€V._~'I%:as~" rsiied upm: the ééiiésiéii $1" ih€ I*i%:':{i31€
' 'Vfiugzemg
{{2,§g§3 4...iT3m2:3: ix}. i*v'L%§iS§%£é. WAGE VS E3§E11§?AK Ki§E3:L%R
SQC 33$} Whfiffiifi figs Hszfhie Sugarsme Cant: has
:18:
Considereé as is what amaunis :10 cruelty Lmder
13{}}{zZa} of {he Act ané has hefd as foiiowsi
"B. Eimdu Mamags Act, _:9.5_5 M 3 13¢} {gz
a} ~« Cxmzeliy ~ what aII1:bL1f1iLs'iO".~ Pro{3:*--g:f_
€:rueh:y -«~ Hskl, is CO1"iSf§;iL1Efi"""7.€;VrL1E:'§t}é'7' SQ':
snaugh that Carzciiuiti of sxée sf pa:*ii¢vs is ss '
abnsrmaia and be§{>w_._a::cep:sd ihsst
other spsuse COLI1(Z§_ "Z1<3JE r€asona"b1y"a bé
expectsd to put up wiii¢h_ 13;» Cshduct isfino
longer r€qLz:ir§:d ':15' "so atréciously
ab0minab}eVw}i§--ch w 3-;Jd"~r:aus€: reasonable
apprehension 'that ':f.}1;x:suI_dss'._b€:: harmful or
injurious ts __<;<j::i;;im.__:€x <:'C>'}<}:s;E;r§:a*:'ic>r1 with
other_:spous:_3 ---"E~*£;c:1c'e;f'.xr10t 'Vfmécessary to
esisibiish phyisicai' "viQIenC€ «...C50ntinue<:I ii}
t__rr::iitnۤ1:1t'g. Cessgfion '..ti)f-fnarital intercourse,
s1iud;ié'<;i r:é5gj£eCt.'f.if1di:'fef'§:riCe may lead to
ini'eV1fé§éC;:__Qf" .<_:f::_éi:j' facts hsld, Ceurts
BEEAOEV ha7{j'cQfi:j1:rreni§y found that canciuct
--_<;f §xrifs;"':iiCi~ _:1{:~1_iV 'a1:r1:aun: to cruelty of such
. najtu:-*6 énabk: husband to sbiain
"+':1sCre<§"0f 'divsizie - High Ceuri erred in
irfiE:rferir}--g fiereivith and granting divorcs to
resp'<;::a_dé3r1: husband 0:: grounds of Crusityf'
5% Ems :;€ii€a:1A ::p0réV"'ish€: decision sf éhs Hezfibie $upr:3;me
'*:..<:g-spzss vs susms KAPEER {(2909} 1 sac
422$ f§§§1€r&;§fiV's:%;Eé:§: Hozffibis Sugrems Csuri has Eizséd as :§::1I::>ws:
"€:~u€Eéj; is a Csurss sf ézsndsci sf GEES
spimss whicéé asgiverseiy zzfisciss the siézsy
:E9:
sp0us€. The Cruelty may be 111en€a}. .;<§r*-
physical, inzeniionai or uni:1t€r:f:,.i.mj1_'é:I, '=.§i'._
::;m€i{/y is physicai, in i5 2:«:;u.<3s'u'cs'n 0f'C'éé§{r€'&.__"«.
vahis:':h is relevani. If ii :3 '~V1T§'fi*§1':E;,'8.§;--__'{§T;G__ V
{inquiry gigs': begin as ETC: iféé ':':a§i::?€ '+:}f
Cruél iréatmeni, and than as to the inépaéi 'of
such ireaimenf; 91% {hue rnind C»? the V+:;_>:§:.«:::;;
spouse. Whather '*:>ause€:i._ :*':3::!s;en;:;bie':
apprehension that it '{2v.:j3u1.:i}L be §iz2.;frr:f:;E? or
injurious {Q *"iix{*e xaviiflm thé Of3;'3§3§', u§iii:i1aie1},a
is a maiiger in:'cr€:_::r:é'--V.tG be drawn by
taking into acgczxi-11)' Jihfi "'-:iauir.~f3 Gf the:
conduct and ..§:s_ e.ff€<:fE; 4:311 "£hé'*-- éofnpiaining
spo3,1,.a.e:. THE' t:j:.>r:gé'p.t'~.._0f ":';<:ga1 cruelty
cha,ng:}s:~' Vac:-Qréiifig "f;h'e'~*'chang€s and
ad\:é.«:1{:em_3:i'£<.._-.___0f_ "é~;0'e:_ia'i Concept and
s:arifia;rds"' iCsf_ ';V?aV establish legal
.... ...cri1vs=_:1*{y"1::§}t.._ net r'1e3«::.e..<3:$ary that physical
ViT'a'E%~:;1ce'3.' Shdiild be used, COHUHUGUS
'«Ce:;sa'L:'<§'a_ hf °':?g1é3;:*i":a'i intercourgs or total
indiffgjrémzs "@:1'*th'e part ef the husband
VV"iQV¢'.?L1'§S_ f1:ari.'L&é£_§~ Qbhgatians vmuifi iead to
V. _ 1égaECriu1eit§?v," "
Efiixzirzg' mggard :0 the abeve saié contentiang, théz
geiifigs 35:36 far any éeEem1inaii@n in ihia 2.p§€al and
Ci'{}S;i'.-_0bj€i:if?:iQI1Ss. €si:€ as fafigws:
' Whsihfir $16 fiyfligzg ef the Samiiy Csuzi
£325: '£316 petiiianef has prsxsed éhat hs was
smbjeaziézd :9 menial iérueiiy and :5 €E1{§i§€d
{O éecrées fer dizrarce zgiicisa" Seaman
}3Ej1}{:3.} 9f the Act; is jusiéfiéé 02"' caiig {Gr
§:::€r{€r€n{:€ in $333 aggpéaé?
K '*'
iii}
iv}
:20:
Wheiher the famiiy Ceuré; wag _ _
rejecting the eiaim ef the-1.'pe:§t':{5ee;>_"e
huebané fer eustedy 05 the VV ' "
Wheiher the ;'11dg:§":er;i_;:r;d"'seieeree"p.aeLeegi_ T f
by the fanxiiy C:::urif;ea§_,_e Ear i:;§e1*§fe:e:1ee'?_
What ereier? » [_
We answer the above points as f€§vH.Q.'§¢f»'§i
1}
ii}
iii} _
the finfiiag .Ceur:jV1'Vé jtéetified:
the findifigef §'é»r:1:iiyf_€2e'{u:ft is justified:
:é;r';%§ by the family
{;;e'ur3 <iiQeS_ fioi eel}. ':':s':~ 'interference;
fie}: {£1131 egrder, for the ibfiewing
Eff.'-.Vs;'e Fxaxfeif~g§£Ve;f{"~».earefu1 eensiderazien ie the
eonieniiene <§f~ieVa:<r;ed etnifgeei appearing for {he partzlee and
reapf§_fee§e:e& the e:*a--E----e;:1:§ deeumeniary evidence on reeerd
'=.aLL::.e¥ é:2 GE the prineigles bid dewz: by "she Herwfble
Saprefee C<:2{1':°;.e:'3::d {hie Cieuyé in 'me fieeisieee reééed upon
ffby the Eeeirneé eezuaeei appea:'::':g fer {he respendenige.
:21:
ii. Tbs pe£:iiVior1€:'~hu$':::an££ befare the? iriaE
€Xf:'iI11§f1i3d hinzséjif as P.W;%i anii hag aigo '
wha was v~;e:*i<é:'1g 313 soak and maid $€:"_va:1t_"iz1 é§:e:{h<>i1s_€:.V::s§-V_ V
1136 p€f}T{,iQfi€f, P.'€&33 whs is a neilghbi-§'ur'TV
Coileagué: of P.W. 1 were ._No
is prgduced on behalf 0f the 9f the
respsncisné, F€S§)0Hd€H{v1f:~1._3T;'?f E3Ae;;V_:: R.W,1,
E2. ?,1-lff hag flied an
affidavit byi fghsvi". rsiterating the
ayysrmeréts vsaid facts averred in the
affidavii €fi§V.;€"'£s£~f;Vi4i"3L}LiV'f;§3:fi:*;iQ1'i~§I}~Chi€f are to be considered
in the Eight i;1}2.e'Vfé;cts '-eiitéited in ihé cross examination af
. '*?.W';~E. Vsaas *':--Q :'€~ap;§:'%:t_%ia:€ hi3 €'\?§§€f}{E€3.
__§:. §é:e~_5i§é::i;§d in the {ZFGSS examinaiisn of RWJ -
§:f.*Sa;:32i§r~i§:u_r&{izi tiéaii/:13 naéivs §3§&€$ is Gaii Bisirici,
_ Eiasig, Rééihaféshiya. H3 has §GI}€ his L*C.€.E§. in Bsiigaumg
. was in $B<:Egau:z*: from EQSE fig E985. Afief Ce:1:§;Ec-:::§:g big
§T*_éC§§C&}§ £f1{>U;§'Sfi; he wsrii; :5: his-3 ::5:i;i<.:e pigéié: Es S*Lf:E:"£$C§
:22:
meéiizai pratiice an 18~E2~E§88 as: Mumbaé. in Eiumfiai,
{here vszas :3 ciinic-gum-hsusg, $313 heszse whereiiz
was izezzseci was 8. Eat. E35 daughtéir is :10: maézci-a ~
the peiiiianc Ha has met ffisd any p§tié:.i§_r: f0:'°EéS'§§)§jL::{i6i:"fag
cfirijugai rights befare filing 2: c13;ve:_f£::.. :'
respanderfifs famfiy is max: réiaiign . {};s=:Vi1* Tirié
parenztg and reiaiixzas of r§sp:3r2é.f;:f: *£-';::¢r@;;«$ss'é.d" 9f the
respendeni: with the "~--tiL;.§§fi'a:;gagen$ent took
piace :31: 14%-IQQZ in '»'¥:9¢:§'Vp0:1cie:1£. The
marriage at: " entire marriage
{expenses xzaéiszigj <3? their resp0ndeni: He
has engagement cerenzony,
paremtgi "fig given him Rs.85,G8C3/~ Cash
ami EAV §,:3§E£ $fgr>_i::i w:?§.é1gA"z:::V£'}};€ 113.5 siaiaé that parezzts sf ihe
V' '*:es;:£3§:%;ds:;:1t had gié%é::""§§i::: sisma {i:1€}fi1S as per '$336 mzstezni
..:i<;s{;k gziazzfi 3:: 29-é§~1?:9§2e Mamagg was
g{§::3§i:z3:::at%§§_ fifgur éays after this fiat: af zzzarriage,
f»§'hs:*ea§éE%r; 5:16 :*es;:a3:1é€::i's braiher 2195:} £01113 :3 take iha
~.L_':'sz:$.1::§:.:é.e::i fa Baigaum fig §§3$€I'i?€ sgme reiigiezzs fii§'iCiZ§§EL
: 24 :
kitchsn <:>n§§;'. Ii 1:3 mm'; Hue :3 suggest; aha: parsriis e:;f'v:i_,he:
:*é:SpG:':CE€nI; h.':1'v"€E itamlribuisd SGIIES aII":€)LiI1'é far pur::'h§13é:".Qi"'..
{E26 hangs: ai Gha:l«:9p.:13: .':1I3§ $5 $3 zzzsnii {rue '£9 sugg::Sé?fi::V:;'L: '
did not afiaw E116 rsspandeni :10 pf&'tC;§§%'QC~.I}[1€€ii(?iI:4:§'8:1§V was
pyesguring' ths respendsnt to fake é«9:1i?ai§€p'£.iveS--.:@.a'<.iL>;.{j"~
earl}; pregnancy. It was fLl1"€§>1V€§vI:f"~'5'V\1'iCi'£A€§C} to
Beigaum is take the resp§3;jden{VAaf»1i§"%;h€..;;jhi}.$§ ii:
is not true to suggest was praparing
ihé: food and doing'. .31} maidgsrvant
was appointgé j; doing other
household" marriage; and he
was payi':Yf:g ;'---- %'§ maidservant.
It is f;;_:f4fi*r.e:'e§_{<if§gé::% is an i§1COH"I€ tax assessee.
Ha §;:a::'§3,}<:a=;n s<3.r1f:%'-:"'f:adV' bans fmm Easel f§'i€'i'1§S, {rem his
.*f";3;°:,fr:V€Vé:"'si.r2€i"La}:é0fr0:n Breiher far pure/hasé of {has fieja He
{iIi.>éé._=§,@i. ':r;:f;:»:':z1fb:3r haxv Hliifih amaimf; he hafi taken
Eianéigan é'm_:*gf':.-- his frisnés. His frésndé §§.E3.EE1€ is Mrfiavi
-v._Sh9£':y, E5:;_:z§ba;?, "E32513 és {Ii} dz:>a:::;m5:1i €935 havzizzg i3§§:3£3 £333
V' E: is faégce ac: suggesf: 'ih:»;{§ ézfi éemargstifié ihas
:25:
rsspondéni; £0 give up her rights in {R6 ;)mperiy purchaged
in 'the joint name of his nzother anti Ehé? r€sp<3::dem.
'Eras 813$ 9:1 aeceuml of £;rar;:s§E§ sf p:"a})€;r?;jy', -T "
or quarrel beéxveerz hinzsslf and respQ.:1§:_i_€n£ in '§i5{f§ s~.€¢ xis
{1"U.€ tha: ha: had b€haV€e:': 7:4ab;jé3r:i:a§x:
respondent. It is false that £"ig:f1'éV.._Vbet\x2?é:e£i h,irr:§éif:.'c:31ciV ihé
respondent continuad from gfénied 3.
suggestion that he did Iv1v1':3"§.L_..V:§}}{'}'t1"'.V:t'3I'('?V;:b§"'g.i.iC~-_g5%'fi'~9_§1II"liSS§OI1 ta his daughter ta {he aches}. ififiie respondent herself get sciéosi. I: is false ':9 suggest that : 3Z)x€§ {Q respondant during that he gave §h1'€:3.f;
to the 'E-héé §augi:111;er if U516 yespeniient fags 1:9"g::"a:1sf€3i zb<%: --pr«i;§é:'iy $.10 his; :1a::3.<':a E1 E3 faise is :';L:ggeé.s.'{' iéé.-at by giv::ri'g"'€ni*€a*; to rssperzdené, hig frifinds and E1L§::';:i~;é§fzéaéiésigmefzuse Sf the respm:>ndVez:: an blafik paper. 'A V E': fig §':2: i.§f:%p-51* €1'§CiE€fi aha': he éeajs nei %s:n£>w 23. éafiy by ' r1_5z:;:;€ S;:r"git;2§ Bédiya ané ii; is 5333:': ia sugg'€;~3%; 'éha: hs haaé an ' zf:_'i*f'2;i:' ?*.:*:T'{}'; "£3131: iaéy zmsé ééaaé hat? iaésisrz a s6,:;::a:'a:1$ rgem :21':
:*€s}::011::1€11{i C3816 out is Belgaumg it is £'a}se 'zhai pafe.:§':§":>_§' 'aha respendeni caiied him is Bfigauni £0 discuss géziih him.
H is fazrther eiictited 123 {ha CI'€:>5i'§S e::;:r1z§f:«:1:i%}t':V.g3':*.;3.§7\?.';_ V' a,.
that on 27~2~2CIG} he goi ijssg1€d4'»__£ég§g1} :'1<§;:gi:é"vié3 Vv respczndent calling her {Ca 301:: 'i'e:~s1::iy was given by tbs resp<>n:¥e,r;V§. Et.Ai'IS":';;{:¢'{fE:..'gt in fiih€~:1¢3V%1ce§ he had mentisned that tbs 100 toias of gold frsm his assessea His inientien in was 'irying to esiablishéhe :fe:§VA:a.ti:>r§:V person in tihe Eegai r10U,<::€: \£:' aS i:":{€:n1:i01:: that shfi had same affairs with "§.Qrnebsj':"iy""<:§:* a§:iyiV1;H:eg'ai relations' Bis has &€n:':€d 21 sugggégfign ihzzifiésé had mafia prepéazz so as is make a g;:m:i'a 'fiivercé decree. E6 has denied 2; suggestien iE3ézi;..":h§37 hat? éefz: 213} ha' bekmgirig je=2s:€%i<3ry, g§§d§,, C:1ei.h';;__ar;_€i €gf:§ryéh§ng in §<>mbay anfi éhaé; 33$ hasi §E°€"v'€?f}i€§ u 32%;: :0 5 E.»/2,531' 333 hrs? Tbeieugings. E: I29': awe thai §r:}m 23~2--
éié :19: gzaéifi any €f§%:)r:s :0 éaks back. {he '$5 :28: r€3pa§:de:*1*: is his heusa 11: i3 noi: true 'aha: frem 23%-2;'{3_G1 :13 E $3-«E362 he fiid 11$: make any prcsvisiszzs ei' , is yespsndani and he ciié net bathe: fer ths €ci:1:;'2§.;£:<3:*:.T§i':'§i::§.§ _'''1 "
ciaughier duzéng the abevaa pe:°iefig it is -'_":1s:sf: ' that res§a::2fi€zf:i, \?'€i3:h ihe help of ha}: "
daughter to S¥:.XaVier $211991. tnié was studying in 233 stagggiaré. t:;§ié'T*z%'§.i;AV,:;§*,h:;}::1 is happy with her matherq $.53 he had not paid a single pie fc;~:"-- the till today. 1!; is not true thgi. he had? fiieii petition that respmzdeni:
was real-:§y £0-Av}&§é¥;=Z.1»_fiéiv.r;13,r:i€CI fife. He has 9359 denied that he hér.::'._:::"1;;adé 5:5 the police ts make 23. grains} far d:%1?'91"::§: géiicéi; hays 119?, ffleé any chargaa S§'i€€i
2 ggaihgi: 115$ régyezadeni sixes the cgmpiaints were rsgisiered as ':'V€;-.fTfi'." :,{§m§§3§::;:5. The §Q3§s3€ ééd :33: {:23} 3:6 3$€S§{3§é€I:i fer 2':i:_q:::i_:ry* $é3:1€:6 533:: was gs? staying 2.1: Bsfzzbayg {is has ' ?."§.*?:}:"ii%E££'$:§ Jéggiiggestirazz ihai E'€3§8§Zi§€f1'£ I"§.€'£?€1' refusgé ':9 cshabii:
VA am} 3323;? 313 had stzshaéiiasé the rasgazzéezzi rigéri :29: {mm the {fate of marriage {iii 223-280}. ii; is £'2:}$«;>_ '1:';_ suggési that. to marry Smita Dadiya, he haé ffisd H for fi3iv@rs::é3.
in the further ehlcitéd in the Ciiésa é§(8»..U"£i{13;§i€3f1'€"}f~_§EiVS
-4 Wiiness an ';3~Hw2{}{}-3, 2;' is €fi{';fi€€§_ iggai he rgix:c*:'1'z ' e::e:smpEamt $0 the police {hat re§p<:€i'i'd$nt 'f'r§xm his house abong with gcelgizezgg jexfx/f€}'§a;3§j.'-- f*1'~€ ha's*,«'f:t;éA pragduced any records to Show that 'Defers the police. it is £10: ::g£e._§hat:_'{}i'é éot taken any goiden produced any had censpirsd ta km him: Hsiflhafi >»:i13»§,?"v90:33§>Iaint before: the police in respect sf ésfi Eakhs. fin teiéphona, hfi'.
hacé §i1 '§QfiE3€(i the :*§EV2;€iivé':s 0? thee £"€S§G§3€i€IT{1 absufi; {hits fad. :*%é:'Q§mb€r the manth, dais: and §/'68? sf afiéged if";-e:f::«..'_ it suggest 'zhaé he 3:35 steién any mane}; fmr:1§3__:s %_'=_va::is;é', E3: E3 f:::"':b;e:" €:1i<:§i;€e:§; éhai his sz':9:{€::?:en'és at ~<._ j;»aras :£:;_f§:i> 3?: 2:3, 24 :9 2%, 3;? 32 '£0 38 48 En, £326 V' ;'E'{§%§ii7§§i£"v"'§.'§L, €:v§é€:':{?s: do :33: finié §3§E1€_7€ in ihfi émginal §€i:i§E<::::. :30: He has deiliad 2: 3-;ugg'es:;io:1 'zhézt he had a§1ega:;io::s in this paiition and aiss in the ;1f£Ed21x*it"-séyidénés T' 1:3. E32W,2 ~ Smi,Pu.sh§a has f£1£.€i§__2:fiiC§:%i§ii:sf' examina'{,i<i:t1~in--Ch%ef' averring 'ihaf: S1116 €:i2pi'o§,%€:'f <:0ok~cum~ma:d :~;ervar:t by thé";q€ti{ia1:€r $1116?' =:£'€}...j{ea:s {affidavii filsé on 26~'7--20€}3}. gas; at his rasidence situated at ficgor, Pant Nagar, Cvhatkopar (3), MuAn:bv;;:»--.ar ;§é.:V:: 550* 104/3131. Makarand, food and for other Vwas not dcsing any househofid sundry works as Shfi 'W38 §r€q {i:--%2:£i§.y V ané therafsré, she was enzpieyefi by £133 ';;r:é:V1'*;-i<>2?:--i_3r§*~* ";Fh€ respendent was moi ioeking "~s:f%;€r..':f:¢3;~Ej_.é2;:3.§h:e3§}4'Te;-ziswinifliarshaié and I/:§:)1€E'€§"(>F€§ aha w;:1§0.zd g zzamsiy Ms.Na§::da, and 'ms §€U:'€§0I}€j§"
isirfgsééé; usés§ ::> EEJQR .21.{i;e§ her Stijid 35:36 is; f€€§ E381'. SE18 hag §':2:'é:héli* ${&'§,€é 4é.Zr1a'§ €'V'€I"}?' 330%? amii than iézfi r€s§>e3n§€::i, ussd fir} "a;E3.:,:sé:{' :,h:e;>;:'E,, maul': and sieiéiizza {E36 gxzfiiianerx his. aizsfi <>i;}3:2€§' ;'sE2?:.'éivé::»; Viz:-aiiirigf 37:36 §3€:,iEi:>*:V1:5~:""s Emuszé. :31: it is aéso averrsd that in her presence alga {he réspqgéééizg uscsd E0 agsauh he: éaughtér regularly arzéj H hfif' £17: ffléhy Eagzguags and used is V "
complains er {€35 anybady abaui that :_ j cldérly Eady and it is fur:h€1° ave;"ff€d tha: She 1,1365} i'§)"i,éi1 '€.}Ci €.'* respondgnt {G improve her c0nd:i€:<i;:VV:é*L:3ci be%ia$Q_'é"'b;§;£ Lzsed £0 'L611 her shes: shouid £15 fgrtjfk t<&:) if1i.é1:fe3re in their family matters. Shéé she used to seek £116 resp0;f::§<:§::i_ is Belgamri, Madras and has parenta broth€rs,_ ?;:sVt§:'fs: .fo;»f~1 a H éjérturing the pétiticner and his "used to convey the day~':C>« day &ev€1o§:§i3w¢r1i$ 2:5: iéiephons. it is furéhfir averred _ éhafi ':':3spe3:1CI§':'::1fLVVhar<::iiy iived wfah ihs peiiiiener far 119% V.V§n}:>§"=?:_' iihabfig s:._}bA;§«2.;i {Gui years %::t:3:rnitien*&y in hm' satire m3;'%§T€_d¢ E§f<§'3;:<i.T' :>V:i 213983 9f the remaining" §)€ri@d§ aha lived V V xxzéih i'"z..€:' §é§:'5'3EEéS aé; Beigaum Withaui '£11516 ;;€i':a:i:s8is:2 311:3 '4"~..a:§:/:;::1$.£; $31.2" wighes Q5 ihe §€'L'i§;;§8§":€§1 in May' 3998 file _1"?':3§§5%}"i{§€I1§i :z:er:%_: away {(2 Belgaum Eeziving issjhirié Ems: :32:
daughier at Mun1b21i wiih the p€ti£,i<:n€:' an§ 13:62:' 31:,' lapsé <35 3 xveek 0;: SC}. came: back is Mu;<:1%:>ai anci ra1::r'*aa_?i§:eV§g'i.é'i_._ A4 the zzigghé; Wizih ha' s:iaL1gh:€::: §?:r:>:n Belgasuritx {Egg _Af'63§@_:fi'::i€:&ib uséid E0 Call her up and uS€€§ H} '£h:f€2.£ P16: 1}'; 11c=:a2:é"jg;V'!;)"i:$:f ciscg face dire <::Gnss:~:queHC€$. Whils {he réspQnd€.::: E;2;d fiat? V wiih hér daL1ghte11, she iVhrea{€ri€§:"i"1er fiat inform thfi Eieizmgner i':3.'z<i:i ;;:»'{.*,i%'_}"':¢:i§a1":("Z1'€'Iv"Vi"Ei égseci to enquire about thé girl '£52'-V3» that when the rsspendegz )£:h€ petfiioner intermitt€nt§y,"Vs1fi€V ;;nd serve {he {Gad to the »g;S~€3q..§*go have 1?; first before serving waiiad for the petitioner.
She had néi>€:;""s:::3Vf: }3.f§£:fi'ii,OH€§ indulging mm any extra ::1a:"ii3} éyfiiarér iR7§.;£:f:~~.E;fi}f1DQd}' ¥;hQU;g3:1 {Ens resperifiefii usefi ta av/Czgsss §;E:ev§}e:ii§<>n€r abeag. i:h€ same: She used {:3 rarnain in tEL<?i1*'[..}f;s:,::i'::§§;u'..;.;,§:;§3" ér:Gr:1i;1g 8.38 21.212. {iii night EQSG grn. V VV _s::;:::§*{j'§.~{:r1e..,'%§E-E 'f§G.Z3Q §}j§i., ii) 11,{}{? gm' ancé she haé £1CC€S$ .532 'é%§s:V-~§'{>91:1s and éhsir §::1y--'aC:»§ay aciivizées' She hag " _§;:fé§::3:i*A'«21verreé E3235: SE26 iéiifid ':;<:: 'gay their b€§ Ssparaésfiy : I33 :
the bed ef the petiiiener was laid in the outer E00111, wE_f*;eV:fe=2;s~,.._ éhe bed of éhe resgpendeni need E0 be iaié in {he i:?.:%_iC'i'e" as pee {he {ié:"ee'§i{>:"; ef {he reependeni and _--wE;e;r§eVer.V she used :1:::» aek 21 quesiiog :10 the respe:;;eie:1:, fshee used te"'~3_a:,,:,.Ve. that she is :10': imeresieed in p_e%;itiei;..;:"." "FE:e»':':>:5:;:gc>r:de§:1t M is net inéerested to iead izappgxfe:e;%};;'AerjVed entire eendue: ef the respon'd:ef';3; {evx'}§*aV§;eis the petitioner, The respenden§V_v§aeVV'fihréielée petitioner in always tenei€;h'2:'i§fi,e' Eifefi nzornineg an small and SEEP; isséjzese .
It is efiveiieeii in fie': e:*Qés~e;;e{f:iii1ati0n that she has met received xi7iirie'Ss s_u:1?:fe.0f1S_.f';?Qfi;. the Court. She haei etudieei upte 7"} s'£a:ed_eL:d e::1_<:i sE'ie.:_":ie :10: know English ianguage, f':G5§1'ie€iL§§.?5 of i;h'e.e,_i_I3;(EaV:i, kiwi been e.:>q>f..ai:e':e<i» :0 her iii 'i'{':§1C:i,_f§E71v€ é§EE§j'€z\{fil is, in Ezzgiéeh. Her house is 23: 2:. diszanee ef :q1§nuies eraik faces; ihe house of the
-§}€'Li§{.I;f2€E'§'- Side haeé izlsimttieei fez dra§:;§n§ the aifieiaxfeii 3%, "'BV€§'§§ii%._,':fE'i' ' Size ressiéeé in Mzisfieaé 21253;; wéieh 'gee éhree __ e~{':§§'iid:'e'f:, E-'leer ha/:$h:::2§E is in Rzzgalsieézzzzz, Eeier ::f:?{:éE<:i:'efi were :34: going is scheoi Earlier. She usecé :0 prepare fiilild and :§é::rd the cizfidrezz :10 3011001. Her chiidren were gaging ii) '?.G8 @111. and were reixxrning 1195213 by 12.30 to some :9 Bdgaum by {fair}. Shé has. «_n,0 :"G.E.€{{i§'€S '$;'i Beigaum. Thai §€'{i"Li()i'1,€i' had given moizfzjg' »f<::.r Q-16:: " expénges Qf Iedging and b0ar<:iVir;§;.."'*..Tbs.v.p«3:i:iQfi¢ru«'i%é{i¥"fiat givsr; her any appeint1n§>n.*;V. §€tt§:Vf"'iVfi§»VL_:':st}fiti_1jg. Si':€ véas the: friend 05 petiti0ner's m0iE;é:';._T."£%';' to suggest ihai she had met xv0;f}:¢;Civ._in She worked in heuse It is :19: {rue} to suggest N0.1G4/ 313}. It :15 not irégg to xxgriés going 10 "ihe hsuse cf the psijtioner G3fr§§, ' £0' f:§sp§and€nt during her pregnanigr V ane:i t'::;;:{"s'z?:€ waré' ggfgizlg is the hauss sf the §€§i'£iOE":€I° 9:11}; for IZQQ near: 'La 13$ 91:}. :9 assist 1336 §é'3i;>C%':;d.e':;i:;"«.._'F§§*cV""r«3sp::>:1&en: aged ':9 visié Bdgaum {ram _?%5kEfi§:§)-ai §:?i;:z:%:<;'l€af€:' i:E:€:':3 wag a {£552}: :32" quarts} b€'i'\5;'€€i} /i 1?, " ''*..h.€~2';;.:».r:5§ "aféaé wika 'E'h€ r€sg3@s:ds3:3*L zxfzzs méi fsfiéizzgg méék is é*:e;4'*»§2:é_;ght€rh Sh-3 has; ésnissri 2: :~;L:§g€$Ei:;>:3 that $123 respemcieni never used is abuse er threaten her §f1L§'Sx£3§?L:I"iCi.§".v' The resptandem was staying ai: Munxbai iii}. * She useé ii} eeme ané ge from E§e£g;_3_u.:m,_ Etgéis Eéeéif %;eri:e§"£.;e sugges: that respondent: had me: ihreaie::'ec:i"he:*._at _:j:{r:y9 anti {E131 {he re$p0r1::*Eeni 1':ever'°z,:S*e_6. fie enquire gigifi Nanda. it is not true to suggesxi'-¥;h:1ie_ the"g:e_ii.i;iori{er and Eespendent were sieeping ":e:g;e£1r;.erg;V*_~ .£':"~i_gi»..r:?:>~i _true to suggeet that the respendeni T1€V€If_..?_3.S.€§C{ to qua%feIV'i*;§IVv-the heuse and that there was he Equarrel ':;%etivee:;_h1:'sb:and and wife and ehe has nevef eai_1_$§;_e1 tens.i:§'fifiQ "the eet§iioner~husband. E4," --?E'Z;«::fbI1a:'i._ B3iaji.v"'Aut3r is one of the neighbcnfizf ef the 3:133 stated in the affidavit by way of e:-:ar:im_,21VVeti:f;sre1¥:I>:1--eIf1i"efZ'§":a.: he knows ihe petiiiener ané .._hie {3e§};iEVyL'~§'er i'§ie«_E;;s': ien yeare Eaifidavii exrgern en 25»? "~.::eg<;3.re that :espe:>:}::ie:1i; zzever dieé any heuse heE§"iyG:'i%:; e33'V..{/he hezgee heid work was Carried 02:': by .:he v~..i§fg'v:iVéme M§:5.?ushpa ané {he peiétierzee hireseii §iew;:;_1S é3"s<> aware 'ihaé: :'e5§0:::je::*: zixever leaked afiee her _' -§:§S::_§§;i;'ie: aged 'ihfi §e%;.iue::e§ w§§i:: the heép of his arsé a famiiy of having ieriezzred her by eiiher the petiiioner 0,r"'fr_;is re1aiie:'es any iiineé The respendem was :10: itlfiereisieti-e:'i.:: Eeading happy mzzified life. The entire ee:3d*:.§e€ respondem was abnormai towards the'--peiif_:e:1,Ve1*'agzé vthe respcsrzdeni happv keeping' ihek §e_iiii<3ne£'-- 3.1;' tensicimable Eife by quarrefling The entire Scene in the Efleuse like 3 market; The :'espGndentv1j~%g.e};i_ in loud voice 80 that "the eatgre useele,_f;e..Vi33v§}i%:'.v'jjetiiiener with disrespect. ' ' Ii GE' PEW3 that he is :1 £'ami§y ;>e:f;i*i1:ie13e:'. :I'here are two houses in "lbeiween §'1Ais§__%1Cuse ef the petitmner. He came inf: ee::':;+:s;:i w§€i:..:,heV 7peeéi-§,i{}fier zafier he came :9 Ghaikepaz". §"1'{e&x>:L:;>3:.sf;§ "--;1e§uai1éate'é: with the ggeéitioner pries: is his E,.<;e'i:i:}j;%:::z':g;§f"<§:Vi:éeuE§3§_:,3¥; Ghafimpar. 1': i3 true ihat, éze earzmsi Ezeat jéhe veiees or {he §1'3,§p€§1§1"}§_'§S :1: ihe heuse :2? pe§;ii;i<}::'%::* 33}? siéiigrig :2: his hczusse. fie reiéred frets": Service iii iéjie §::z0:1iL;h 95 §+'eb:::M:ar§;, 298%, fie 1 :33 :x;*e:*§<é:::g_»§ £5; Premier :38: Automobiles at De:nbiv.21ii! The we:'E»:§ng hours of his was abeui; '7,3{} 3,113. to 4,15 p.113. He used its e:2e§*;2e4'i:>'_'E£i;s V" house by SIDS gm. free: fzietery. E-ie Emows as éeezs' Cooking and deing househeiei were ie:i"'&1_e'--«sheusVe «.<;f i'i':'e petitioner and he used fie Vie' eihe heuse of ihe pe:;:;e0;3e, often, It is moi; true is say thee ..§;e::'E.ier>efn:e"§iefLesed to tefi me abeuii his £'ami1y=sfT§eirs 'advissiirig the respendem ts behave preee£*§y. a suggestion that he had 'affairs of {he petitioner. E: the respondent at any eime is ehciied that the respondegt; heuse and she was met looking size-rs' he§VV"hiis'baefid. 3:15} therefere she was not ii1i€1"€S:{€:{"i-§;,Q 1ea§;%.:«:;§i:::pp}.;' ::1a;z°:'éeé fife. it is false is suggest §es§_ei:.§ie:3i was éeing all he: msriisé ebiigaiiee 1:; 211% res.§}eei:,' E::§:.--"'eein he: E:::s;{3e%:£=;*%Vf's ééeiiiy. The neighbeurs ef {he eeéjiiener gave
-:7 s <iee§;e:: fie has em heard the efieusive Ow zzitezéed by éhe reseezzdem; agamsé her hasband. ii; is ee,£;"é:_r:3;--e ihat; éhe eespeneiersé; never' izseé 'SB eeme is his 3 :39: house aithsr fork chitzthat :1: far exchagzge of C£1Ff€I1§?:§ :V1€y:f:~'s@.. He cfsés; krzow Eingiish. Ha insiruCi<:::£ hiss Ei{3§f2{3C,£t§,€VV"iiL§i'~ drafé;i:":g afficiavét gznd afisr d:*a§iAing'A3E*:-6' gziffidavii-V ii w:l:s;Es L' eéxpiairled in M:3.:'a'£;i ans} iheztafiér 駧.gfi6<l Viiiiif -a:i':dfa§'::,.; H6 has denied a suggcstien in c>i'{i__e:* .§_ c»'~._d'E::§igie" {he p€£:i1i<>ner, h€ was depasigg' 1'a1s¢A1}¢'«.--- ' _ E5. P.W.4 -- Dr.Guk1_:fi«.Hu.'ssa_in" family friend ef the peiitiener has gated §;;V§'i$VV that he raise studied 1:3" = petitiener and respandént Efim in Coilega The respa:1d§§Vfi't'E:1E};?:§%v Eran: Exflumbai residence and she ..-galk with him regarding SOfiE€ family }3ifCE1{)§€fi;fz~E He §:;.eri:v_i¢é'~'£:h€ resifience of ihe; §>etitiQn6r an §.§i;€ ; day',_ by '§'§;€}-{§'a,n1. AS163 same disiéusgism ihs V"§"§Sv§'-éf}*7i€'i'§3;"§§§'{i?fi13f;€i§/' field him that SE16 dg set wanii :0 siay wit}; $316 §€i:§{i§3n3'€r zgméi askefl him is arrazzgs fa? §iE,«"SZ"C€ 21:26: S?1*E3 waniéé. 2: h{}L§S€ at §ani;E: Nzxgay arsfi i;/h€ éaughter ska}: ..:f"«3:i';é.i.'r:. W333 "fgézé §3e'£:i2§(:»:ze:: Wiih thfiss <:4>:1«:§éi§.@:1s, me ' ~ ';"€5S'§3€}§2£§€'3f1{, warzisé {E3212 53:6 W3.-2; :*e2:£§§,i 11> give fiiv<>:*{:<;%, What: 2 ,\V5> :48: he had been {:0 the house of {he petiieiener 'eozih pe:i:i§.i}_fier and respetzdemi we:*e there arnei the Eaik éeek pVEe;:é:---.if:j;. gxreeenee {>5 {he §}euti<>1:e:1 I: is eiieiied in hie Cress eXa:ni;:j;a:ie;n' E-31:21 hisV.he.a;$Ve"ie_ 7 eiiuated abeuii 13 kme. frem h<;uee__efl§,_he peE_;:ie::eé: was prae"£;iei:r:§ medicine at Hex Pgae in Dharavi area in Mun1bai,_ It suag§e'etA:;}1at the reapondent never ieieph0"1;flie<"§_'11i::1 He dees not knew éhe _ hieuse and the respendeni the respendent and her :%.:1-etheeé Classmate Drfiayyaei Arif hadeeeme no'; true to suggest that hzimeeii} ihea VpeEiVi'ie.:§e§;. '"QE"'.A1'if aié mgethez", obtained _ :s:gna§;:.;:i*esA.of éhe':?es§e:1:ien: en 3 biank eager: I': is met {me {he Eeependent; never demanded a fie': at E52:::t§':_ Nagé;':iV._e§.T';a:'§y cash as ielé by him. it is 3&0'; éqme ':0 eagggeifiz; t,'§:'a:,_éehe respemie:/:§ never expzeeseé her eéesire ie ' Eizzjae a §;i::eree. ii; is nei; ézue is sugfgeei Qiéii, 'giiizzseéf, his _fie:'.e::<%_.2m€E éhe ggeéeiéienez" §}E'€SE5bE§iS~€§ agd ififeaierzeé 'ée {he resp-:>m:ie:1ii and obiained her signai,u:*€ on 3 biank paper. T116: rsispondeni siayesi with the pe:i{ic>:1e:* {ii} 26809 if;-zi:»{;:',_ true {Q .su§;;g€s{ 'that 31:': srdezf :0 he§§ and ;3e'£iiio:1e1: he is déposing faiséiy.
16. On behalf of the respgncierfifi__r€s}§o11d»ém; 'has sxamined as R.WZ}° She haé 'fiiéédbar: aff§da§?i:_: <31"
a:xan1inati0n~in~chief rei:er§1ting..éE1$ _ax?é1=§:}en{§ '1':13de; in the objectien statement filed :' ' V & It is élicitgd she obtained LCEH degrge' :Ivf§vI'<;:*v:;a'(":sé<>patf:ic Coieigex Be}gaun;,v..VVg:1%:%gree in the year 1986§ shes w0r°i<:..$d&'nfi1 Dr.Hafij§ Belgaum fer Ewe nmnihs. ii.";':.; Vf:;r{ h<:r V ihai 0:12}; by quaéifiitatian She was Si': is §§:'a.§§:<:<: msdicina, she: nesd sxpsfifigcs am? a':s::«,§}:y' 3:3.'-5§ia§f gjractése and 3326 (mm: :0 Bfilgaurzl in F"<:.3:}%:§:_a:*§*'; .'f§';_{§_7_i haé 310:; ganfi is any sesnigy fisciey {:25 V _ gfiiiiiig siipéifixzcs in medésai field, SE19 had met irésfi is gist . V.§'€;¢«:%;iL_f{>Vi' §§€€;/§LLi1"€Zi' £5: Maéicai Coihige, Shii had nsi; inéimaiefi {:':§~9"'f*«;'Ej¥:§i=:':aE i":<2:/zzacéi Q? %<1ar::aiaE<.21, zirzai zsshfi wzis {EC}? :42: practising" {11€d§CiI}€. From the dais of marriage, shg"-@v'é:.3 n1<::r1iaHj: disizzrbefi zmé f;§1:'::*€f0:*r3. she: Could She had 2191 faker: Eifiji 't§:3a:An:en§; (:2: CGLE1'1':%f$'§§1§1.:g_f{3I'. 3:6: "
rneniai §iSU,iI'b8:£1C€3. Seen after n1ari;§ag€.g.. she 'Wéni¢'--%:a' f piacé of {he pcti'a§<>:1cr Ghaséi ;'::.§'€Iahé;r:z$'izé;'a.T. i~§h€€ éta§,1}'s:<'i there far about {me week ané{'.._t:hereaf€é:_ 33216 éqirxle 'LG Beigaunm After one VR'6€k;~~._§,h€ 7F).€Y,§'i;E'i"3:'£2€f"'-£I'.E{1'£1€ iii Bélgaum. it is further elicited that it-I is ':°:éi:: h_fiu £3'~ pfititionar is paying interim 'II3;{':.ij1 i€fl2i:I1C€:. Vjpér manth. it :3 not true that pe::::d:1é: 11a-sgf-.ps:id':11éi§:1€.gs:nance fer the period; June, 2{}€}3"T:3TAJ';1n:i'§a;f;r:g:-. 25304 ariérihé petitioner depasits the amouni in 'C0u:°éMVaii<%;V5héTVT.§é"withdrawing frem the Court. She has f§iF:CE .3 .péijiiQ:j£T' for paymsni sf arrears Qf «I31£:iY:~i;€::1a:é'Csa ii is .§i;.__;_f:£:€:" €§i<:§§€fi ma: peiiiéenar has {fires " __mais::°nai unciss. Qne of the bmiher 0? the §é*;§':,'ii>é:':€i*' «ié;'vv.a_f,:':§13':dvoca:€ practising in Mumbai zmé Thana zmfi ':2nG€flhe:*"°§:'e::ih€:* is 3; <:h3$és:r€d ae:*:{:9u::i;V21fi':. Tha . ;.i:<:::1j;'s3é::'sé=<>E" the §21m:':y :3? £16 p«s:i£:i<}ner are 21:} eduitaieé anfi {' " _h;':§%:3-- $0 férzzzzéciai =::?:«:>::si§aini,$., She is ziway ;1'e:":1 {E16 pcztitioner from February, 200}. She is réady ice resitié with {E13 p€tif;:0:1er if the pe":§ti;m<e:* makes 3 separate h{;;i:s<:=Wi§1 Beigaum and if he gives in writing that he \v:I§_ ; }:€f%O}>i,"£1:f'{.'t.i';j hsrseii' ané her ciaughtaii E': is eéicizrefi 1';::s"
er:r:1i"q,I between gas and {he f1::;mi1}:._ :§;1e':nb€:*:«. ihgj petitioner. Sim: dees not knoyjv \,K;hEf%f"_i'3§ reassons far the mambers of of is trouble her. She has g0'i;::fif1ree haé g1H()'EV Vfi1€C§ any criminai Complain; on féxsniljv members, It is further he: at Belgaum' Herself? heri. with 116:' broéher fa: haé purchased gold 0rnamezf;éVgV' tQ b<f: ths peiitigner fyam différant shops. and §fi'€§fé :«a3:€= n{;_ :2?3'ai€§pt;$ in {aspect ef the $8,126. Shs "'-.d0€s:;i§3t. know §?"'§l'i'i3§}1€F her father had mafie aniriss _'f€§§,;2VF:iiifi§.§;»%i§§§;%§;£§S€ GI" geié in Erie énceme {ax r'€?;'u*;r:$. SE16 {3:C:f:S BOi_ is {:a}::1 whisk baméi her f.::th€:: had Iiakea §}1(}1E€§* aifgfi :0 whezn ii ES giarsn. "fizeiare 2:3 3 1§::}<:er s:a::§i::g in Si' 'nersséf' and pfiiitiengr fir: Bank sf Baraéa, :44: Lenav:;1E3 braeh; AH the em:--1meni;s were me: kepi; in the Eeeker, some of them were with her ant? she has (me the said Eeekezz They had dosed {he ieeker p;j3'«;;r She has denied a suggestion that eheeis._aski:i§"ihe'_'pe{'i£,ie;1e:*V_ :9 provide a eeparaie aeeem::1ec':ai§e';: a:"Be}ge{:3m~iri g:~3'e::
torture him; hi; is further e1ici:§1e«<;¥_V.in 2erQse :e;%;§;m::;ae;:1ef1 ihat she deee not remember aed which ihe petitiener de:nanded;:.ei.bf< know the year of eompfiance ef Ae£e:11an§j£_ fake' 1520?; filed any eempiaim: befogfveé'{§1e'Vpef§.eeE;. array account having paifi as it was given by her _:£1;'evVV§"f'1.enih of January? 1996:
She d0eVe'--.r::ei; e:'in1inai eaee was registered ageing: ihe éen' e{' %3e:'=_ 5e'ee:3<:% 'erether in respeeé 02" fake fihe hé§é""'gi'v'en the his: 05 articles given E0 the '=,,pe:;s:i:er;eg~..¢»in_':ee erigéna} euii. She dees net: remembee the fiaie "£35 §h}2:.éji_e.:3z§ assazzki {he famiijg members 0%" iéie '. ;petr12ii<;2'r;e::','«:_ kfifiere wag me déi'§"ieL;§i}? 59: her :5 Eeége 2: ..jeem'p:«:;:m: fer ;>hys2'eei ;1eee:z:I§;:A She E2213 {:6 mask 9? injury :45: on her bady. She had no nlsdicai e:€r':;ifi<:3i.es f<>1é é:-hs ttreatmezfzi 05 the? ir1j1.1:*:£€s. She has dénied 21 SL£§g€'Sf_i'Qfi., iifséjzi hersdf and her fazziiig' {E1€i§}Eb€fS &3;<3:'€ &'{,{,§i;%'j:i{§E7i:fg7. p€tiEi0:1EI'. 'She peiiiioner had filed ;3'o>1AiVC€«:d9n:p£a:r_§Vi"bxgfairiét her and her eldsr bmthssr. was "€:0r:CiE«.i9;:.i:0;<}VV" pI'OC€€'dif1gS in the Cauri and V§§I:Qé:"~..;i0€sA"::Q't 'f§fii§'fi'€fi€i"~~~}£bW' ruany iiimsis cenciiiaiior: was Canciliation in the cha:1:1:i;--<:;;';.:>i"'.giudge, Family Ceurt, Barzdra. conciiiauen proceedings R325 lakhs as perrzlanent the famfly Caurt, Vuéhe 8.10116 was coming to the f3.:n§§y {',Qi:ri:, Bgfidfa 'miétg staying in thé hots: an her visit; {Q --':7§a:1{%}: é; héé 5:): b€€I} Ehregténeé by arzybady Eiiurirzgg: vi-sii: is 5Bé'fr'1%:§z*ah She does net; know anyfiging' }:1b{;%'e,:i_ <:"ag"d; and she: has fienied a Suggeséisn ihai SE35 £315 same fer E163: da§;~1i,e--day F€Q¥.E§E"€§§}€{'§{$» E: is fu:'*:1he=* e:';?é€:',{€d {hat was at jgéng wiih the §€§iiii2>}'i€f' {rem '#0 Fe'':2:'uary; 2661 ;m& she W35 Eeaéirzg ihs clinic and she itannoi make Gui; thfs face 0:" her br<3thr:{f's-_S--r.>fi in the phetegraphs Shawn {G hi?'/F'. He:>weVerf--,- admiimci {he}? her phafizers is theye. Lijijisz ;}9i's;i'{:§;:;; cards were prémeé in 351$: name. E: is ii§:A'th?:r eI§{ri.:éé cmss esxagzzirzaiion :'na'L {he axéziihiixg <iiA:~;_i2i:1c<: Tbé'i'w.§:::n iheé clinic: {:0 residence was 10 to 15 r:;v1:vii:V.2,%§i:**sVf Ii is furiher e}iCiie<ii i:: ;:%:aminafi€§nVAVvihai an 14-22001 HQ patients weféé mom. In the csnsulfing Vg:r1 friésnd were sitting in thegihere. She dees not remember--3% "£hc3*1:esidenc€ on that day.
She hadié~¢e:*14':}:%:V§i§$V-éfi::§v4'$£*.;§§11§s"€ar1i€r :9 i4~2~2OOL Oniy {E16 p€§i1:i9nui:::_' 3ndVV'ih%'..s'ai:<E1.'L'girl alene were sitting :1: {E16 carzsaaééfiazzéjg £9931'; No re§a::iv€s Sf CV16 Said girl were pfesent. r_Shé=Zr:_a<§_£n§;;1i%:::~e:*d Ehe saié izgciéent is 1r::€r 'améizer. B; is 210%, rsrnezrriber {hat 0:: §é~«2~2@{}'i U16 géré aéarag aviéh ha' mathezz She éaeg 113%; iinew ""--._3§fs figs; whei:1h§€:' figs: mother 9%" $16 giri wag put en Séfiiflé in E326 _ti'i'i'§__::"2%§£?,. _ .-Sid paggéie, yimzzgg peapie, i3{>y$ aria' géris, ladies, arqé :48: gems Visit the ciirzic. E: is true: that the Doc':<:sz* has gas to examine E/he paiiems who visit the Ciinic. Ei>:a:::_§;::;zt.i§3'1:L.'a§ {he paéjsniig has {a £36 dens in iihe é:ons::Eééa::éy.:'T:c%€;::1;» E::s:arnir:a'i;i9:: sf ihe paiienis will n<§:"Es€'«d0r.:€ *;ié.<_: e'pé.1':' r0o:1';. She ciaes :10': kmsw Wh€i h€:{" i4i1'cV szm' git} 'i:.a€:~ ,cu:':i«.:: 'i~:;2 the dinic as 3 patisnt Gr m:n:. V» véés.__ar:e;:c!;:%}g§iiu':'1€1€r mom next to the consultatgcy r "xvii _fa1§'eflih.3)§: 1&2"
2001 {hers wens many and she went ihere and Cr€ated a:1__ 'Had the habit cf exchange pf It is further slicited Vthcs said girl - Smita resides. She. 351?: moiher of the said girl-
Smita. Sh;é»._c§'é::%s 'r:§w«{V the déiafls cf {ha said giri 'E136 $a§:i"g§1"i had'-»§;é';i; V\'/i3i*Ls<i 'she hangs: 9.? ihé peéiiienezt She lfifii '=._31'1}£ cempiaini fie ihé §01i€€ 9:" any 91116:' Aa:zi}:2@ri€y»,.,V'Shc: I203'; 366:: the pfiiitiener and the saifi git} in 22: c.::mg;:=<:»r:1§;::ir;g §0sif.§::::1, Maiéy iimés Shfi haé sear: that " "~.__§&:if:§oaéy _f§%za§ éaking Sm:££;a auigids' "file ;:>€:i:§e3::€::' haé V' :3 beach E322: sshé dose; mi}: §::r:e3w 'aha beach and shes :33: alga §{}1i'ES 2:01: kzzaw hew many beaches are tfiéffi in Bomhegy. She éaes xzsi kzmsas an whai $3216 $316 ggeiiiianer had §g§»té:':--{§::.é'~.. girl '£3 éeach. 313$ haé 23:3: maée azzjg x M psiiéianer had iiaksn iizat giri :5: $135: "I§<:":&£:h; véairi pérseizaiiy S663": that 1318 §,:€i:ii:§:t:n€r git}, heard fram the paiiamis an§V»n§éi€&?}:b9iii'*3.__ ' fie: remember {he games :33" {$36 x2;7h:3 ha:ci iizffirrgyéd him, She has denied a -was practicing meciiciné. She hag' -130$ statizment {hat the to beach. She Carina: reg! :i:§3_§~:;Véi,;jL,gf53\\\'\ was Written by him in I if i:3 i'z,;1* 1:}:1e19 crass examinatisn thai she had Ci}; --:3§€r3;°é:E._3x:i£%i' £353 péiiiieizer in my mariitai reiaiians 'as §i:3% Ci'Z£I}§{3€ a:9:%;§f" reqzgirezzzexats. Saaxzzai feeling may %.::}:i'3§ éii égii}? '?§L::::_é}.$x:* izzsznaizi. SE13 cazlzmi 3213172331' ai; haw :I:ar:gj"'?i§~:r:§:¢:;' §3€i§ii}:§I}€}' has is gs? séxzzaé feaiingsg She '(Eggs $323: Vviizéaxaz whaiher 32:3 §€i§i§%:3;%'3}' haé gs: sirmzg sgxziai "§i?:_$§%::g.""§}f' 223:, $22. my giée s§"1é:~ Ezad gaiisfieé {he psiiiierzezx :56: Her maritai relaizsns had contimlefi wiih this pcfixiiiQs";€r'..4_iiE.1 she Eefi znairirx/:$r1ia} home. Sex is 3 naiurai i:1si,§.:§1__{éi."' Shé Eat": Bezzxbay {he pésiiiianer has? b€€E1 9:" mariial reiatmns with her. H is falséi £ha_:_f:if;e"'pé:'1f;:e:i's:r* A' disturbed mssiiaily and he ::0L,:E<.3 :¢:Q£"-::I§}z>}: £i1r;>--'75é:;€u«ai 1'}ifé* alga on accoLmt; Qf disturban¢'éL,:é{1a.d q1i~a::;_:*é'£:::.;-I volunteers that her fife: 11:13: she had C0-Qperaitad with the that because sf mental distg.rEfi n:e xhof; getting fuli satisfaciion 355151" 'his; fife.
H: H0 idea that there will be more:'§Xpm1sé¥s' .x;§r1f§}é';:r_iE1§'far11i§y is iiving separately, She dates EOE - tha peiitionar anfi hsrself can be; i1i::a§:1£,aé:1€:c§ Q: 'zk/Eulmbai. Shs ésas :30: Emaxzaz what was £123' é}:§3.e3§~{€l§:{:€:> sf {hes fa1'n§iy wfizsn she was staying in E';-i1é1:f;E>a:(V..:V"'§7§:%E g:;~:'=§,.i~i%@n€f is practicing :n§:diCin€ far 38 £0 1'? §r€a::<:y _%§:§3'a:::n:s sf iha §€Ii[§Gl"}€i" xvers regiéing within " §és%é;.;rg5~:e 35 ihffifi hears }GU.'{'fi€§F ans? g0:3§ 59130913 aye ' é:§?_::*:*§ Q35: Ghai{>kap:' zggrea, She had 323% ax}? ggfiis is :51:
3.,VGi{§ gzregnaney. 813% has aiemaed 8. sugestién i§1a£VE*:;=:r éaugiziar Eiarshaii is very much ferzé af 51$ getiizazziééf' .< $123: }3€"£ii§%}'i€i' $2233 his éaughéier very 3322213.. It-is ' £1132: Eiarshai: Siajgéfi. for 25 $333 in the Easéé ixfiéii the getitiener. 1% 2:3 ifilé that $2' m;é:;s;:~:§~a R:-aéslétiari 3f siiayeé fer abaw: 8 days. E;ven>Tf;§;~"._.:?:1€ S;:inn3er {%:a§§a_ti:s:;:2..30f % 2982, ihe peiitiener had fiaken ..§a:;gh%;ér a?%§§311t 16 days. She had fifii ca1iét§--...xi;I:eA the giri wag veiih {ha §€ii:§0n§:::.. it is:A§7a£§<:3::V.i:';1";v'a;1A:& vvifi havfi gees? future getiiicner. T§'1€ petitions? car; ifixufious fife arid 31} the <:@3"::i%:»%*1£% ciaughizfir Sines he is an '§'he pefiiianer has gin: a car, The §ef§i:ii:fis:*:€3' E;2_.:§$ g.<:>%: fggzziéizeé a flat arid gsiziziiszrzer has gs':
.§§::1a:'::::.ié3 i;=;~::1§';3§:'£ a:é§;"'S§u:'ce. Eiawevezg ghe has éenieé 3. 'sgzggeéiééfs t';{l'a3':_ g3eii=t::3z;€:* was very Rags'; "fie {axe the ciazégifiier érszfiiée 31% £135 nscassary C$I§1§Q:'§S azzé _ ';*;::;A:;§.:'e;:*:1.af$:';_t is '£136 riiaugiaiiésxu She has éenimi 3 suggégtian haé fiagaxixssd Em? flazgghtsz $35' 932 $23.3 Euxzgréazzg and :53: ha' signamrés 911 some papers. Shs had not filed .2313; ctompiaini £113: peiicte againsi éhe ;:v€i';ii{ic::r:sr' for havi:3g":§a}{é--::"._ {he sigrzamre 0:1 bianés: §8.§€l'S. Shs: deeg mat, 1:129:39?':he_éx;:{c::;"*'-T ' am<::unt paid 1:33,: her father far purCha::§§2,g_ ihef ':
denied a suggfcstian. that; 1361* father TEiha:Z1Q,i.é:1 ?f to pay dowry, mnaxzzénts and sgI:s_'<;---.§g:~ g">i1r§1r;::1$_iii;;v:g:A flfigler father had 3 Eat at Mahagltesh %c;{1d~ and prior 1:0 her father's deatlw fé:hi§:':fvL'.Eia¢;..é.u:rj<:hased a fiat 5 '£9 6 years back She vdoe§Anai..§:nG;axéla_S her faiher had iakan "
It is 'She ¥.v§Vé1s net practicing a:
had not suggestefi er demand€dy'EI_1é p€J{'i§§,'¢.§Vfg€ i*>;éh£§:%%"i3,é shauifi p1'0Vifl€ a residfirztial aéfisammaiiatiagi,..§::1%équ§33Hi€mS far dime mad SQIBE amount in :hé"€'é:*::;A @5313. r€é'é"i'pis and 1:: shai Ca:~:+€, Shs was ready £9 V§§§'J€V *s:¢::.:g€nk'é*-.§§_g~ mutuaé §i%:e::rc€, E: is siicitfid ihat. her §e,§a:iQns :z:.er€*_. 'réasi: gcasd with '$16 i}:zm%}§; membsrg 95 $16 ;3.$:§?;i@::;é:; i$he had 1"€§3§i€!:"§ is £126 :3{}§Li{3€ of €116 geifiisnéz ha" aiizsecaia She admifigeé 33 15:16 {i{}fi?C€iE'§,S 95 ha?' :54: reply notice She had net triezi is Search is SSCLSFEB 'éin';:' acC<>r:1n1ed2mi9:1 fer opening' a Ciinic and she haci ::C§ij..;::'":e£:'i' igza géi réxpsnience in medical practice 3:: 3c:<:<:>u:1:'7:§f ::f:<:.:i:8,E" €iiS§L1T33aI}C€a fiahe has denied 2; sugg€'$':i}:>i*:< i:h::;.§; t§:é:€: jv:as*-:3 L. meeting wiih Drffizan and §3:*.Arif between herself and tha p€'LiiVi>€i;":1:"{:;2'I'.,b.E*.I1fA3.LV. 'said meeting thérs was an un:i~:%:stangj4Vi1':,'D;i:_§:1:i'~-Q16 £'%?iiE::'...s1<1V<.:u1d ha given to the imgtody of residential acconimodaiion 3:31' is har and that was put task original paper'. thai I10 amount and gelden __ai; -the 'Lime Q5 marriage ané that as arficsmi: \2v2;;-:2 giif€;n'."by E.1€r father %;;«::: purchase fiat at V e:3ha:k;gp'a;, Ei '§3;faEs€ "£§18f; {ha petitioner had no meg: v_Vf€:i&§iGWf:3H§§A} §fJ;«*'i;h 83:11:21. SE15 :3 :10: féady is join ihs m'ai;:'*iTm§i::i.a;i--..§¥é::>:::s:---='a§; C%%:aiE{::>§3a1: Bembajg and she :3 ready if; }0::2__£he§::€::§%i0ner if he pmvides separate accamnzedatiezz Baigaaigiza, She haé mg azrangezzzsrzt $1' agy T:::::$:;::::%,--:eéaii9:'1 ihzsfi; thé p€1:;§iia3:2€r ghaii SE33; 3%. Bségaum. :56: February, 2003 and daughter :31" {ha pééitioner ané regpendémt; is séayiixg with {he respgndeni aé E'§e::>a3:€a«'€r. burésn is Li§}{}§1 éhe p€i.i';i€z:":€:** :0 }}E'CiV€f subjecifid to menéai CF'tl€}'£:y' a3 d€{§:1€d 'L§'{'1€§€§%::'~»Sé{?:{iGfi '4 }3{1}{ia} Qf 'ah ~ Act in '$16 Eight sf {he Vpr£:19§§?€S'TT§9§i:3;' ;v T .« the decisions referred :0 supra.
E9. The petitian fag? €2'":-»1_._.S»iQ.('3§"7' child was filed in the year 2GC}§{ would further shcsw {fiat/::'£I}er€:"f£S':' there is no Coerdinatien 'V yeiitiorzer and «§:<:?:@:§j£Vi.:§3:2er, he was subjected :0 crueégr anfi accerding {Q 'ghé rsspondenig'L'p€Ca:ié~:.::= ésrusity meéed out by the pe:i§iQ :§é§, aha hé.s:1__ ?3éen :£i*~;i:1g in 'ms hauge 85 her' §arer1f;s5 [?.W.} that {he rsgpendeni was after} gtigééégiiixjfig.":s.%f:é§3."_'{E3 peiéiisner 3:11;': memberg 6? his fa::1i}y 33:15': 'i;:~;2;s3:6;-i"t{:z9king fO§&9 Eémugh éenitsd 3:: $36 cross
----r:§:am,i1::2;t§'6£: as sziggesésé by $13 REE?' .1 8:6 Same is ciéarljg .é::~3jf<::E:€§:a§,:3§E by ins €:vis:iez1{t€: of §i'»§J,2 aaiho was; aémiiiedéfg' working as maid S€'I"5£1I'1f in ma house of tbs p€tV§iiQfi€r~ husband, thauggié there is dispuézé in regard 110 the3&V.&p»:::':ifi§'c§:' which She was ivarking Er': {he $201135: ef '§§"1€"".§§€3i,}1f{'§§}VVE;li?:'§"';' Furihsr ma:€:*i3.i at: record would c§e:4;fZjy*5«?7:ev§i the éh--iEd was E::c;>r:1 on ':5':/~i i~1§95. Fur'ahr:r eviiiesrzztészei' P.'i'5. iv ?',1'r.ai' f'gh~~:' VV * respandeni had gone away '(h€ V'11:£§1L!'i§1££€3:f1§3%}"V ~Z";C,«f11€ kavirig the daughter wiilj the with the maié servant; and thv<3'i'::::§§ft;31:-_L. Belgaurn with hm' bmther and fo:'€:iVb13/' Eeigaum fmm Munlbai by inside {he hause and shauid net; inferm {he said Erfleen Cerrobarated by the evidence €§f has bean ééiiciteci in 'L116 crass €>;:a:11i:;a:ian ii': ._.<:§isb?c3i<--:"v€ éheir evidfince in 'aha? bshaif. 'V :€--s.pend_é%iih 21s 'irisd it: make Gui; 22 Cage the}: shs E135; by ififQE'Tfi§I}g' {he peiiééssrisr and with his. {::3:3,siC;_fii§ ':E":.é' €V§§€fi{E€ has us': at 2121 s::£:=s{:ani:af;s3d %3'?5;€:':2'3§'{; éfzxfs Aéisséi' grérzring Si8.E€§1}€E31: Qf Rfixf, E; 111 is izgréhér ciéar ._ '§%駀;:1:V§"'::: aviésrgcs of ?fifi.f,§ Iha': ihs facéi ihszi; {ha 1"€Sp$f1{it3E"1§ 'W £2.21 00 was Ufilén abusing the members sf {he farizifiy has befsn Corrabaratéci i3}? the éviciezzcé 0? P.W,2 -- maid s€:*¥a1}.:.§a:hi3.V_ was werking 21:": the house 0:" {he pstitianer andL§V_.'.:P'.':¥;3--___4 neighber sf thsi p€:i'(i<3ne:* and respondent; anéihas bE':€1"i eliciiefi in their Cress ?3X£1£11i§1E3;-@911:--?i'(}:vdI§S>b'€fiEV€§'=i}'},fE§i?;_.7.' evidencek
20. F{l:'th€§§ the r:v:.a§eriaE&VAc:axf§:~c5:<§i. \v:fi>1ii:iv.Ash::;w that there was I10 C011abitatiOI:i';gL"§,/V3; neglected :0 discharge matri1fnglr:i.g1 "}.;ntermit'{ent}y gaing is B€1§€§E{L;:£T,1_ pefitiener for anly four.":9.V/fi¥;;gi:_;:{gg;;S V the matrimenial ebiigaticfis Theugh ihe €vid€::<:e 0f R..W,E Canrieg ::;%:v :1: asfifcpied as the ma'Le:*iai on record :veu§:;i_% é1<:5.:"§y 3s%f2§ é:? that evifierzce sf 9,3-%£'.i has been <:§>:*r".g?f§mi;é;'L:é;E.":;>;yi_ih€ évidencs Qf PAE2 whe has siaieii the:
:° é,s;j:;i§:s§é1v::25"'~.:a::£_';;£§§;;E§<3§:€r wars shaping s€§)3.ra:s:fiy in {we _ reeifis a::__§§s?r;.*€ had sxprssssfi béfere ihé maid gem-'a::i that h fiisi iiéi Eiks éhs gsiiiioner ané an éhs: séiihes' hanés Ehéffi $3- ¥7iG~~{'€¥i§€§}€f€ is Carraberzzis $36 $33? séyving ::stai;§>:::=s:::é <35 :59: R.W.1. F'L1r£:h€:1 €Vid€f1C€ sf P;W.1 WOLLECE clearly shC>§§?T'i_¥'i7&:. {hrs resspondeni was in the habit 0%' Qfiéifé gazing {Q her pagans az'; Beigauzn and shé did abugsd _a;§:e:_§"'quV2::f}r€§__€d' with the psfitianer which is <:0rr<::¥:>(>r%:"xied::f45jy<-V £36: J P.WE2' §ir:zWe*~.r€n W 3.': is ceniiznded {ha res;;9;édcn{'=--'isvA ihai it was 'the regpondent :<;1:'§:>_f:<éC':é;d treatment by the p€i;itior>.ér..Vgndfififé' 'véx',ja::V3' 'm&enI.§1'1:§?"dié'turbed as she was not allowed to in rnsdicine and she was §.e1{f:r;~$d hgusaheld work.
"i'hc)ugh the attempt to centend that the i'fi:1'i.V(»:'ii; 'r;éIat£.<>::;ghip with one Smita g the faCts5 'v--§:IiCif:edv éxarninatisn of R.W,1 would Cieariy sh0x{e¢u§:ai% E=a:cis«""':;ep':3i{er: {:3 by the réspondent in Efihe , €%:>£:;fifZ€":?',1'i3,fié§'I~§,I}*Chi€ff that p€€§§iGE1€f had iiiiait r_:'eEa;:«:',C:2:1$Ii;Aig t;h€ said Smiia and had iakera separgts r'5::s:::' i§:;§ ifegicéhabiting with her 3351 when ghee": had gorge /as i1'1<é":%iiz;.§{:, ;:§ie {@1136 fine §cs:'éii;:Gr:€:' a:::§ {E16 saizii Smiéia arzfi ;é;3i:ii;i {§nsr asgauiied flies :'f:8§SEE§,€'{}iZ and f£iE}L§S€é 3:611 _' .§z3:s;€";::£:%'£ Vbssn $:2b§taméa€€§, E? raiaéljg $16 §}€i§'C§{)i":€§" hag? any :62: at ihai; tune have also not been subsianiiaied as €?V§;ide':2kj:3._ __<i}:--T~V P.Ws.1 anfi 4 wetzici =:tie211"ijs Shaw that tbs of Rfifié is ba$€ie$s and :,§:1§2:>z:§1d€&' :f1L2§i'§}€'§";V i:§§ £E§;é1':-1 A' the maisrial an recerd that the, €vide:1*::'té"€3{ C°E€3'f'lj;vA V c<}:*:*0':;)<>r::{e:<i by ihe evisience sf "::é= to above and €Vid€HC€ GE Vl'{;§?_§?.i '(uZfi{}'f§j0§3()"I;&'1Vié€l"V%}y any other evidence and e2ridenca%é<§'£" fivofiuld moi make it sufficient Caxgsaji' £_<_:fr her parerzfs hause with ilftis' ./,%:A1;1;;g and dischalige Sf matr1§no_n:;iiV. fé the petitiener which wouid clésarijg amounting to Crueity under Sectien 13(i=}{ia} of?;hé":.'%{;i.'.."' V.
22. 'E'E*;ei':%§e'r:3, gar: :~"--:~a;j§3reciat:iQn 0? £316 snare materiai hsié" '£§1?»,:.*;«'j§né§r:g 02' éhs ma} Court that {he 'pe§.%i'i%i;:1§:".._E:a$ 'wéfeveé $313,: %1€ :3 enfifisd far §iVG§"€:?.€ sf Eh-5 ::13i':*ié;:;é of Ltfie :fL'€::i'::e::&r with {Ears resggndeni 23:1 {ha grezmfl fqgf 12§éf;?V:;a§A.VC::5z§eity ands: Ssciierz §3§}}{ia} sf me A92; is V' :§3:,s'£::'§x3fi anai dggs :13? {T33} far §E?iL€§'f€£'f3'I1{';€ in ihig agpsai.
23. Se far as the fiizéing givsza 'E3: the faznily Cg:-2:1: regaréifig regaecziiaxz sf £316 cusiaégg sf {E16 chiéé wiéich Silhgéfii mafia? 95 CKSSS fiajeetiaiz f§€§ 3:; {he §e:i:é£;::$:;T,: %;§i§: « ' matériai en recorfi Whiah has aiz'ead:z..b$%:f1 :"efer:*é§i:i"[?:3 aséhik: csfisifiezfing 130:3}: i'€ie.{:}, 1a:@12£§ s;€':§i::V. "M£ij/%~'g: 7/ resgsnésnt gazfe birth ta a5': __ f&;;1a1"gA'v- :§i:§.}a;i Tegaswifiiffiarshaii {:91}: $25 £1593 gig: me said daughter is staying from Febmaxy, 2091 is ma': in disgizzifi. .:1,%i'\\?§Qfl§€§i has a§'ffli:ted the and she is siudyigg 1:2 Hewever, what is <::>::3;e,*1':'vz_Y:v'i:3ci_v}:';'+§%'A' 'éfiiygvss t§V2:V*;VV1"",vIt1~<--: is in betier pesiiion to p:'mrid%"E;§e";;2Eé:=:r' "a'::é §:*0pe:* eciucaiien is the daughic:*..ané §;:=:::9ai"«;*:9¥e, £:s,1§§:§:§37 éf the chiié sE:<:::.:%d '$3 gévgg '§1£?'h§§i';--. i*i{3'¥?€€'é'§?}Y§ i':£%i?iii§*fé3gar§ is ilrls evifierzcfi sf §) &1.. ané §;.%_§é kg? R;§¥,E§ 1': is iziéar tézai: sizaes child is in tha' Tc:_§éi:@§i§,s'%§if:_ '$33 meihei" fmm F':-eigyziary, 2&3}, ii; is 1131: . , §:};f$:?€s§ ¥:Ei§é;i the éaughizsy is 913;: §§ any ha:*a$$:::ez2: 3:' iii 'ifeaiéiéai by $323 respmzfignig 6:': 'fins: 6:216: igazzé, ma daughter £3 pr0S€{:L1t;ir:gf ha" siufiiess at Beigaum, It is .';E€3>aE that in {$16 int/€:z:*<3st 3f the minor girl. She Shsuhii F€EI}}f'f1.{:if§;Y,1 V'.?f:i'*é}."£ ihe CLiSiOd}r" GE ihfi rsspandfirii and iéze fazzliiy'lC$1.:§i VE2:§;s~ agsigrmd deiaiifid masons 'Whfié F€j€Cfi:1'§ c_}aiA::a Gf 'i.}}},v€ L"
peéiiioner in that behalf. Having reg;és;t'&:'*;<5'ih€ 'i7a_§'.:[--.1hat"
said finding is based upon W§:;3_{§r.¢ <3i' ih:§ is impartant for csnsideringjjhe c1;§fx;{i3?._o'f..:he by the Horfble Supreme V5) CHETANA. K 2:79}. The material on daughter of the petitiener by the peiitiener during xa*::¥:af;i{:'pAriévf:?*.v:;€aiV_ open is {he crosg objecter - pe'£iti0nerAi:3_ far €X.€1'CiS€ Qf v11si'{ing rights.-E13 any ..§v€:1 ?;, finéing 9:" '$16 iriai ceuft "éhai: the .§Vei§'i'JEi?i)ZiV§E'E-':%:?.iS33Ei?E{i i.<§m"29ié: e:1i:*L§€<:i. to the custsdy 0? 'ihfi észiricgr. ctzsieéy 0f the mingr daughter Shouid :*5:1:9.i§:§J§:%2. {figs'%espo:1d€mvn1eihe§ E3 jugtéfied anfi C2065 {ESE égufiééz' :2~~:;m 21:23; 6:33;" 0? iéiagaéizjg 30 31:3 '$0 ca}: far i§:,":a:.r§€:':énC8.
:85: figccerdingiy, 2% answer the §air:i;$ fez' Cfieisrzgziimaiiréig ., azzé gags iha fssilexxsing:
GRBER Tbs ap§ea§ and crass eisjeciizsfgs 251:5 aj'i$;#;1i':3$e:::EL' f 'rid mam: add {§i3{':i'{%€3 asafiii b iizfi famiiv C'€}1}.3'§,_§'E':§§3'é'Li§I} V '_ .3 _ V V2113, V :
§xI.C.?€e. 18?',/25{32 datsci :5--?g2@é4V:'_is ¢enfi§~mé<:L'-I fitswavér, {here ska}: be me gréar as 'é9 '=Qss5i_;~'§ i:f::i§:§;§ .$;p.?ea§. R