DEEPA BAJPAI Vs. DR. ASHISH MISHRA

JUDGEMENT

(1.) First Appeal No. 104 of 2017 (Deepa Bajpai Vs. Dr. Ashish Mishra) under Sec. 19 (1) of the Family Courts Act, 1984 has been filed against judgment and decree dtd. 15/5/2017, passed by Principal Judge, Family Court, Lucknow in Regular Suit No.2799 of 2016 (Dr. Ashish Mishra Vs. Deepa Bajpai). First Appeal No. 108 of 2017 (Deepa Bajpai Vs. Dr. Ashish Mishra) has been filed against the order dtd. 10/7/2017, passed by Principal Judge, Family Court, Lucknow in Misc. Case No.Nil/2017, by which the application filed by the appellant for recall of the judgment/decree dtd. 15/5/2017 was rejected.

(2.) Since the facts and issue in both the appeals are similar, parties are same, therefore, both the appeals are being decided by the common judgment.

(3.) The brief facts of the case as argued before us are that the appellant Deepa Bajpai got married with respondent Dr. Ashish Mishra on 29/1/2015 at Lucknow observing Hindu rites and rituals. In the marriage, sufficient dowry including motor car and jewelry were given by the parents of the appellant but respondent and his family members were not satisfied by the dowry given and were continuously rebuking and demanding additional dowry. The mother of appellant was suffering from cancer and her father was working on the post of Assistant Accounts Officer in Defence Accounts department who performed her marriage by taking loan, that is why the parents of the appellant were not in a position to fulfill the demand of additional dowry, consequently, the in-laws of the appellant started torturing her.