EKTA Vs. VIKAS KARADWAL

JUDGEMENT

(1.) Challenge in the present appeal is the judgment and decree dtd. 18/11/2019 passed by the learned Addl. Principal Judge, Family Court, Ludhiana, whereby the divocre petition filed by the appellant-wife was dismissed.

(2.) Appellant-Ekta had filed a petition under Sec. 13 of the Hindu Marriage Act, 1955 ( for short 'the Act') on 11/3/2015. She stated that her marriage was solemnized with Vikas Karadwal on 30/3/2011 as per Hindu rites; she gave birth to a son, namely Vibhor, on 22/5/2012. Soon after the marriage, behaviour of the husband and his family members was not cordial with the petitioner and they started demanding Rs.10.00 lacs from her family members for repayment of a loan. The parents of the petitioner gave Rs.5.00 lacs in the presence of one Dinesh Kumar, brother of the petitioner, Jagdish maternal uncle of the petitioner, Lokeshwar and uncle Deewan Chand and other respectables on 1/11/2011. She was thrown out of her matrimonial home on 25/12/2011 when she was pregnant of two months. The husband instead of rehabilitating with his wife threatened her that he would not allow her to enter to her matrimonial home. The efforts of the Panchayat also remained futile.

(3.) The appellant while leading evidence with regard to the issues PW1 Dinesh Kargwal, PW2 Deewan Chand and she herself stepped into the witness box as PW3 and closed her evidence. The respondent, on the other hand, himself stepped into the witness box as RW1, examined RW2 Manjit Kumar and RW3 Pritpal Singh and closed his evidence.