ASLAM SIDDIQUE Vs. SAMREEN KHAN

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment dated 30/08/2013 passed in Regular Civil Suit No. 414-A/2011.

(2.) The respondent filed a suit for dissolution of marriage performed between the appellant and respondent. The trial court decreed the suit by the impugned judgment.

(3.) The respondent pleaded that she was married with the appellant on 09/07/2006 in accordance with Muslim Rituals at Bhopal. At the time of marriage (Nikah), family members had given sufficient dowry. The respondent is only daughter of her father and mother. After marriage, the respondent lived with the family of the appellant upto April, 2007. The appellant left for Mumbai after 15 days of marriage. He used to come for 2-4 days in one or two months. Appellant and his family members have tortured the respondent and demand of dowry was also made. A proposal was made by the family members of respondent to sell the flat which was in the name of father of the respondent. The appellant demanded amount of Rs. 6 lacs. Family members had also made demand of dowry from the respondent. The respondent was not provided proper care in the in-laws house and in April 2007 respondent had gone to Mumbai with the appellant, however, the appellant tortured the respondent at Mumbai and beaten her. Abortion was also done. Thereafter, the respondent had communicated all the facts to parents on 18/08/2007 and she left Mumbai with her parents. Report was lodged at the Police Station and case of demand of dowry was registered against the appellant on the report. The respondent also pleaded that she was not given any maintenance neither the amount of meher fixed at the time of marriage.