MUKESH JAIN Vs. KAUSHALYA

JUDGEMENT

(1.) The petitioner in Crl.R.C.No.783 of 2017 is the husband and the petitioner in Crl.R.C.No.1139 of 2017 is the wife. The spouses by way of these revisions are challenging the judgment dated 29.4.2017 passed in M.C.No.413 of 2007 by the learned I Additional Family Court, Chennai.

(2.) The parties are referred to as per their rank before the learned I Additional Principal Judge, Family Court, Chennai, i.e., the husband is referred to as "the respondent" and the wife is referred to as "the petitioner".

(3.) The facts as could be culled out from the order passed by the Court below are as under: The marriage between the petitioner/wife and the respondent/husband took place on 17.05.1995 at Rajasthan as per Hindu rites and customs. It is stated that at the time of marriage, the petitioner's father gave 700 grams of gold jewels, 5 Kg of silver vessels, wrist watch, luxurious items and household articles for the petitioner as stridhana. It is also stated that the petitioner's father spent about Rs.7 lakhs towards marriage. It was alleged that the respondent husband's family members informed her that they are not satisfied with the stridhana property. From the wedlock, no child was born to them. It is the allegation of the petitioner/wife that she was treated as a servant by the respondent husband and his family members and was beaten and abused using filthy language for getting further dowry and was sent to her parents house.