ASHWINI SHARMA Vs. SONIKA DHIMAN & ANOTHER

JUDGEMENT

(1.) This revision is instituted against the judgment dated 04.04.2016 rendered by learned Additional Family Judge, District Haridwar in Case No.215 of 2014.

(2.) Key facts, necessary for the adjudication of this revision, are that the marriage between the revisionist and the respondent no.1 was solemnized on 10.10.2011. The respondent no.1 filed an application seeking maintenance under Section 125 of Cr.P.C. before the Trial Court.

(3.) According to the averments made in the application u/s 125 Cr.P.C., the revisionist and his family members used to harass the respondent no.1 for bringing insufficient dowry. She was beaten up on 19.10.2011 by the revisionist for bringing insufficient dowry. Thereafter, a sum of Rs.1,00,000/-was paid to the revisionist's family through bank. A sum of Rs.1.50 lakh was subsequently paid to the revisionist's family.