YASHPAL SINGH BAGRI Vs. PUJA

JUDGEMENT

(1.) THIS appeal, preferred under section 19 of Fam­ily Court Act, 1984, is directed gainst the judgment and order dated 01.12.2009, passed by Additional Judge, Family Court, Rishikesh, in Suit No. 31 of 2006, whereby said court has dismissed the pe­tition for divorce filed by the appellant, moved under section 13 of Hindu Mar­riage Act, 1955.

(2.) HEARD learned counsel for the par­ties, and perused the lower court record.

(3.) THE aforesaid petition was con­tested by the respondent (wife) who filed the written statement before the trial court. It is admitted to her that she got married to the appellant, and a female child was bom out of the wedlock. However, she has pleaded that she was subjected to cruelty for non fulfillment of demand of dowry. It is also stated by her the the petitioner abused her, and subjected her to cruelty. However, it is not denied that she is liv­ing in her parental house.