R Vs. B @ H B

JUDGEMENT

(1.) The present appeal under Section 19 of the Family Courts Act, 1984 assails the judgment and decree dated 24.09.2016, rendered by the learned Family Court in HMA No.561839/2016 (Old No.609/2014) titled as 'Smt. R vs. Sh. B @ H B'(hereinafter referred to as 'subject petition'), whereby, the petition filed by the appellant-wife (hereinafter referred to as 'the wife') came to be dismissed.

(2.) The wife had instituted the subject petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the said Act') against the respondent-husband (hereinafter referred to as 'the husband'), seeking dissolution of the marriage by a decree of divorce essentially on the ground of cruelty.

(3.) It was averred on behalf of the wife before the learned Family Court that the marriage between the parties was solemnized at Delhi on 17.04.2002, as per Hindu rites and customs. Subsequent thereto, one female child, namely, baby A was born from the wedlock on 19.07.2006. Further, that soon after the marriage, the husband and his family members started taunting her for having brought less and sub-standard dowry and inflicted physical and mental torture on her. Every conceivable torment was inflicted on her, in order to coerce and compel her to bring more dowry.