AMAN PANCHAL Vs. RASHMI

JUDGEMENT

(1.) BY way of this appeal, the challenge is to the judgment and order dated 11.1.2012 rendered by the Additional Family Judge, Rishikesh decreeing the Divorce Petition No. 1/2009, titled as Smt. Rashmi v. Aman Panchal. Learned Trial Judge has also granted the permanent alimony to the tune of rupees five lakhs and also the amount to the tune of Rs. 1,51,000/ -, which was spent by the father of the bride at the time of engagement before marriage. Learned Trial Judge did not grant any other amount for the maintenance of Smt. Rashmi as she was getting Rs. 1200/ - per mensem as maintenance all around during the pendency of the said petition.

(2.) SMT . Rashmi 's parental house is at Rishikesh, District Dehradun, while Aman Panchal 's (her husband) house is at Shahdara, Delhi. Both tied their nuptial knot on 17.2.2002 in accordance with the Hindu rituals at Rishkesh. As the averments go, her father spent almost rupees six lakhs in the solemnization of the marriage, but Aman Panchal and his parents were not satisfied with the dowry and the cash payment given before or at the time of marriage and even thereafter. They kept on demanding the cash money time and again. Their insatiable demands were met by the father of Smt. Rashmi to secure the peaceful and respectful living of his daughter in her in -laws house. Even repeated payments of cash could not console the lust for money on the part of Aman Panchal and his parents and she was subjected to continuous torture in the in -laws house. She was traumatized. Her traumatic travails went to the extent that on 3.5.2004, Aman Panchal did not return in the house where he was staying with his wife Smt. Rashmi for as many as two weeks. Prior to this, she was beaten on 18.4.2004 on account of her failure to fetch more and more money from her father in the form of dowry and even the attempt was made to sprinkle the kerosene oil on her body and on 26.9.2003, attempt was made to strangulate her throat. The reports were also lodged in the concerning police station for those incidents. She left the house of her husband out of dejection because Aman Panchal did not return to the house for almost two weeks. Before leaving the house, she informed the police at Delhi in the concerning police station. Her husband Aman Panchal, an Electronic Engineer, was in job in a multi -national company in Delhi. So, they used to reside in Delhi.

(3.) WE have heard learned Counsels of either parties and have gone through the evidence on record and also the merits, which have been discussed by the learned Judge of the Family Court.