REENA MAHENDRA WAHULE Vs. MAHENDRA KADUBA WAHULE

JUDGEMENT

(1.) The appeal is filed to challenge the decision of the Family Court, Aurangabad given in proceeding No. A-106/2012, which was filed by the present appellant, wife under section 9 of Hindu Marriage Act, 1955 (hereinafter referred to as "the Act" for short). The Family Court has dismissed the proceeding. Both the sides are heard.

(2.) In short, the facts leading to the institution of the appeal can be stated as follows. The relevant dates and incidents in the present matter as follows :-

(3.) It is the case of wife that illtreatment was started to her by the husband and his relatives on the ground that proper dowry was not given to them and proper arrangements were not made at the time of marriage and due to that the husband and his relatives were feeling that they were insulted. It is the contention of wife that husband used to give beating to her and her in laws were proving to be hurdle even in keeping physical relationship with the husband.