D K Vs. S

JUDGEMENT

(1.) The present appeal has been filed by the appellant/husband assailing the order of the Family Court dated 22.04.2017 whereby the petition filed by the husband under Section 13 (1) (ia) (ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA') has been dismissed by the Family Court.

(2.) Brief and necessary facts for adjudication of the appeal are that the marriage between the parties were solemnized on 20.01.2003 at Delhi according to Hindu Rites and Ceremonies. After the marriage the parties cohabited at Rohtak, a daughter namely Vanshika was born out of the wedlock on 22.11.2004.

(3.) The case of the appellant as pleaded before the Family Court was that it was a simple marriage without any dowry. The behaviour of the respondent changed after six months of the marriage itself and she along with her parents started harassing the appellant who is serving in the Delhi Police. She compelled the appellant to deposit half of his salary in her account and on resistance she left the matrimonial home, without his permission in January, 2004.