MADHUMITA BHAUMIK Vs. MILAN KUMAR BHAUMIK

JUDGEMENT

(1.) Heard.

(2.) The brief facts of this case are that the parties were married on 1/12/2015. Thereafter, the wife joined the company of husband and it was alleged that during such living together he suffered a fracture but that was being sarcastically commented by the in-laws. It is further stated that the wife without any rhyme or reason used to go away and whenever the husband used to come back from office, he would find the lock on the door. It is further alleged that the allegation of character assassination was also made that he has relation with one Baljeet Bhoumik who is elder sister-in-law and she resides at Noida and not at Durg. It is stated that on 23/05/2016 when the husband came back he saw the wife was packing her garments and when he tried to make her understand, father of the wife Gopal Chandra who was there started assaulting the husband. Thereafter, the wife went away alongwith her father. Subsequently, he tried to bring her back on several occasion but she did not return and as such an application under Sec. 9 of the Hindu Marriage Act was filed.

(3.) Per contra, the wife has contended that because of the ill treatment meted out, she was forced to leave the house. She further stated that a demand of Rs.3,50,000.00 was made from her father and while she was ailing she was not looked after, as such under those circumstances she was taken away by her father. She further stated that for such demand a report under Sec. 498-A and 294 IPC was also made against the husband.