SHER SINGH & ANOTHER Vs. RADHA DEVI

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the papers on record.

(2.) It appears that marriage of Ms. Radha Devi was solemnized on 28.11.2002 with Madan Singh, who is son of present applicants. After a couple of years, matrimonial discord occurred between them and she was allegedly subjected to atrocities and cruelties at the hands of the applicants and her husband. Feeling constrained, she left her matrimonial house and started living with her parents.

(3.) Applicants before this Court, who are respectively father-in-law and mother-in-law, surrendered before the court below, from where they were bailed out.