MANGAT RAI Vs. GUNJAN BALA

JUDGEMENT

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

(2.) BRIEFLY the facts of the case are that the marriage of the parties was solemnised as per Hindu rites on 14.4.2000 at Bathinda. After the marriage, the parties resided at their matrimonial home. The marriage was consummated and one male child, namely, Lovish, was born out of the wedlock. It was alleged by the wife that after some time of the marriage, the appellant and his family members started torturing her for not bringing sufficient dowry. On 26.5.2003, she was given merciless beatings by the appellant and was turned out of the matrimonial home. Since then she is living at her parents house along with minor son. Thereafter, she filed petition seeking divorce.

(3.) THE learned court below after considering the evidence on record, allowed the petition filed by the respondent-wife for divorce vide judgment dated 4.11.2006. Aggrieved against the judgment of the learned court below, the husband has filed appeal before this court.