LAWS(P&H)-2003-2-83

JITENDER Vs. MANJU

Decided On February 19, 2003
JITENDER Appellant
V/S
MANJU Respondents

JUDGEMENT

(1.) THE present appeal is filed by husband Jitender wherein the judgment dated November 9, 2000 passed by the learned Additional District Judge, Narnaul dissolving the marriage between the parties has been impugned.

(2.) THE respondent-wife Manju filed a petition under Section 13 of the Hindu Marriage Act seeking the dissolution of her marriage with Jitender. It was stated by her that the parties had married on May 29, 1996 at village Satnali. After the marriage they had lived as husband wife but no child was born out of the wedlock. It is further stated that she remained at village Ghasera for seven days and, thereafter, she came to her parental house at village Satnali. Subsequently, the husband took her back to village Ghasera. The husband and his family members were not satisfied with the dowry brought by her and they had forced her to bring more dowry from her parents. She further stated when she resisted their illegal demands, she was harassed, tortured and was given beatings.

(3.) IT is the further case of the wife that 15/16 months prior to the filing of the divorce petition, the husband turned her out of the matrimonial house after giving beatings and asked him to bring Rs. 15,000/- in cash and a scooter and she was threatened that otherwise she would be killed. Another averment has been made by the wife in the petition that the husband and his family members had killed her sister on July 15, 1997 on account of insufficient dowry and a case has been registered on January 13, 1998 under Sections 498-A, 406 and 506 of the Indian Penal Code. She claims that she had been deserted about 15/16 months ago without any reasonable cause and, therefore, the present petition has been filed by her for dissolution of marriage on account of cruelty and desertion.