RAVINDER PRATAP SINGH Vs. HEMA

JUDGEMENT

(1.) The appellant has preferred the present appeal under Section 19(1) of The Family Courts Act, 1984 against the order/judgment/decree dated 31.01.2014 passed by Sh. Kamlesh Kumar, Addl. Principal Judge, Rohini, Delhi in HMA No. 1320/2012.

(2.) The brief facts are that the marriage between the parties was solemnized on 11.05.2011 in accordance with the Hindu rites and ceremonies at Keshav Puram, A-1, Community Centre, New Delhi. The marriage was consummated; however, no issue was born out of the wedlock. The parties to marriage stayed together till August, 2011. Soon after the marriage, non-satisfaction of the dowry demand by the respondent-wife led to marital discord between the parties. As per the allegations, the appellant raised the demand of Rs. 2-3 lakh to buy a new car. When the said demand was not fulfilled, the appellant-husband started commenting that the respondent's parents have not spent any amount in their daughter's wedding. As per the respondent, the expenses of marriage were made from the respondent-wife's savings.

(3.) It is further alleged by the respondent that after the marriage, the behaviour and the conduct of the maternal uncle, unmarried sister, and unmarried brother of the appellant-husband towards the respondent-wife became uncouth and they too started making adverse comments on the respondent-wife. It was to her utter surprise that the appellant turned out to be an alcoholic. It is also alleged that he used to return late at night around 1 A.M. to 2 A.M. under the influence of alcohol. He even beat the respondent on several occasions and when she requested the appellant not to consume alcohol and refrain from returning late at night, the appellant started threatening and abusing her, the phrases as were used by the appellant are: