AIROnline 2018 Raj 900

Rajasthan High Court

Hon'ble Judge(s): Pradeep Nandrajog , C.J. AND G. R. Moolchandani , J

Hindu Marriage Act (25 of 1955) , S.13— Divorce - Husband seeking divorce on ground of cruelty and desertion - Wife stating that husband's family was not satisfied with dowry given and had always proclaimed it to be inadequate and demanded more gold - Wife, ready to join consortium provided assurance that she would not be troubled - Husband has not examined his parents who would be best witnesses as husband resides with his parents - Divorce not granted. (Para 3 8 9)