P. SHILPA Vs. K. DHANANJAYA

JUDGEMENT

(1.) This appeal is filed by the petitioner being aggrieved by the judgment and decree dtd. 8/1/2018, passed by the IV Addl.Principal Judge, Family Court, Bengaluru, (for short, 'Family Court'), in M.C.No.4385/2013, filed under Sec. 13(1)(ia) of Hindu Marriage Act, 1955.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) The brief facts of the case are that, petitioner is legally wedded wife of the respondent and their marriage was performed on 30/5/2012 in Satyanarayana Kalyana Temple, Kurubarahalli Bus stand, Bengaluru, according to the Hindu customs and rituals. After marriage, she went to the house of respondent (husband), situated at Tumakuru. She stayed for 21 days in the respondent's house. On 6/6/2012, the respondent (husband) demanded additional dowry of Rs.50,000.00 and when her parents refused to pay the amount, he started ill-treating her. As per the custom, on 17/6/2012, petitioner was sent to her parents' house during Aashadamasa. On 8/8/2012, respondent sent petitioner to her parents house with a direction to bring the dowry. On 13/8/2012, petitioner's mother accompanied her and brought her to respondent's house. She promised the respondent that she would pay the additional amount of dowry within a short period.