SHRADDHA GUPTA & ANOTHER Vs. ANIL KUMAR GUPTA

JUDGEMENT

(1.) These two petitions have been filed against the common order dated 15/03/2014. Cr. R. No. 727/2014 has been filed by wife & Cr. R. No. 1232/2014 has been filed by husband. Both are decided by this common order.

(2.) Marriage between petitioner Smt. Shraddha Gupta and respondent Anil Kumar Gupta was solemnized on 20/06/1999. Shourya Gupta was born from their wedlock on 15/01/2002.

(3.) Wife in her evidence deposed that the marriage was solemnized on 20/06/1999. At the time of marriage her father had given sufficient dowry to the husband. After marriage the respondent husband treated her with cruelty. He had beaten her and he did not take her with him at the place where he was posted and she was forced to live with father and mother of the husband. Neither she was taken care properly. The salary of the husband is Rs. 25,000/- per month, he is working as teacher in a government school and had agricultural land about 20-25 bigas. She further deposed that she was spending near about 2,000/- per month on education of her son because he was studying in a private school. Father of the petitioner wife Santosh Gupta deposed that the respondent husband had demanded car from him, he had ill-treated his daughter and he had not taken care of the daughter.