NEELAM RANI Vs. DINESH KUMAR

JUDGEMENT

(1.) CHALLENGE in the present appeal is to the judgment of the learned court below whereby petition filed by the appellant-wife under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act") for divorce, on the ground of cruelty, was dismissed.

(2.) BRIEFLY the facts of the case are that the marriage of the parties was solemnised as per Hindu rites on 29.3.2007 at village Bhuna, District Fatehabad. After the marriage, the parties resided at their matrimonial home at Litani, Tehsil Uklana, District Hisar. The marriage was consummated but no child was born out of the wedlock. It was alleged that after some time of the marriage, the respondent and his family members started harassing and beating the appellant on account of bringing less dowry. The same resulted into filing of petition for divorce. The respondent filed reply to the petition. The learned court below after considering the evidence on record, dismissed the petition filed by the appellant-wife for divorce vide judgment dated 12.3.2010. Aggrieved against the judgment of the learned court below, the appellant-wife filed appeal before this court.

(3.) TODAY when the case was taken up for hearing neither the respondent appeared nor he has paid the costs as well as the litigation expenses fixed by this court on the earlier dates of hearing.