SATISH CHAND SHARMA Vs. NEERU

JUDGEMENT

(1.) RESPONDENT Neeru filed a petition under Section 13 of the Hindu Marriage Act for dissolution of her marriage by a decree of divorce.

(2.) IN the petition, it was averred that the present appellant, demanded dowry in cash and also demanded a scooter. He humiliated the respondent, saying that she was barren and was medically unfit to produce a child. Respondent was beaten several times.

(3.) I have heard the learned counsel for the parties and gone through the record with the assistance of the learned counsel.