SHRI SANJEEV BHATIA Vs. SMT. GEETA RANI

JUDGEMENT

(1.) THIS appeal, preferred under Section 19 of the Family Courts Act, 1984, is directed against the judgment and decree dated 05 -10 -2007, passed by learned Principal Judge, Family Court, Haridwar, in Original Suit No. 251 of 2003, whereby the Appellant's petition under Section 13 of Hindu Marriage Act, 1955, for divorce is dismissed.

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

(3.) THE Respondent contested the petition moved by her husband and filed her written statement before the trial court. She admitted having married to the Petitioner. She also admitted having delivered a female child on 29 -09 -2002 conceived through her husband. It is also admitted that Petitioner runs a shop and his father who is a retired officer of Bharat Heavy Electricals Limited helps him in his business. However, rest of the contents of the petition as stated are denied by the Respondent, who pleaded that she is ready to live with her husband but she is compelled to leave her husband's house by the Petitioner and his parents. It is alleged in the written statement that the Petitioner and his parents were not happy with the dowry given by the mother of the Respondent in the marriage. It is further pleaded by the Respondent that III treatment on the part of the Petitioner against Respondent went to the extent of restricting the Respondent even from meeting or talking on phone with her mother. It is further pleaded by the Respondent that she never gave any beating nor hurled any abuses at the Petitioner. According to the Respondent she was forced by her husband and in -laws on 06 -08 -2002 to leave her husband's house and as such being helpless she was left with no option but to stay with her mother, who was maintaining her and her daughter.