GANESH KUMAR Vs. R RAJINI DEVI

JUDGEMENT

(1.) The Criminal Revision Cases, Crl.RC(MD) Nos.335 & 336 of 2018 are arising out of Crl.A(MD) Nos.92 & 93 of 2016 on the file of Principal District Court, Sriviliiputhur. The revision petitioner herein, is the husband of the respondent. They both got married on 05.06.2011 at Rajapalayam. At the time of marriage, it is alleged that the respondent's family had given 100 sovereign jewels as Sreedana in addition to 11 sovereign jewels to the revision petitioner. The marriage has been celebrated in a grand manner providing house hold articles worth Rs. 3,00,000/- (Rupees Three Lakhs only).

(2.) On 08.12012, a female child was born to them. Since the child was born in Moolam star, which according to the respondent's family is not a lucky star and also it is considered by the family that it will be difficult for getting her married in future, they started harassing the respondent to bring more dowry. The respondent was subject to physical and verbal abuse. On 23.04.2013, a complaint has been given by the respondent to the Community representatives to conciliate the dispute. The said attempt did not fructify. Thereafter, the respondent was driven out from the matrimonial home.

(3.) With the above allegation, M.C.No.11 of 2014 was filed by the respondent for which the revision petitioner herein has filed counter affidavit, denying all the allegations including the Sree Dhana of gold jewels alleged to have given during the marriage. Further in the counter affidavit, it is contended by the learned counsel for the revision petitioner that the respondent has failed to do her moral obligations of a dutiful wife. She used to take food along with her friends in the hotel and made the petitioner starve. When the petitioner admonished the respondent about her conduct, she threatened him that her father and uncle being served in Police Department, so with their influence, false complaint will be filed against the petitioner and family members.