SUKHPREET SINGH Vs. KIRNADEEP KAUR

JUDGEMENT

(1.) This is first appeal against order of dismissal of petition filed by the appellant-husband for dissolution of his marriage with respondent-wife.

(2.) Marriage between the parties was solemnized on 11.1.2008 at Moga. Out of this wedlock, one female child was born to the couple. When the wife was expecting a child, she was allegedly turned out of the matrimonial home on 26.5.2010 for having not brought a bullet motorcycle in the dowry. Despite financial inability having consistently been pleaded by her, when the petitioner was adamant, mother of the respondent-wife, relatives and respectables of the family had allegedly visited her in-laws complaining about the dowry demands, misbehaviour of the appellant as also of his family members towards the respondent, but the husband flatly refused in July 2010 to restore her back to the matrimonial home.

(3.) Taking a plea that she was ready and willing to accompany the husband unconditionally, the respondent-wife instituted a petition under Section 125 Cr.PC on 10.7.2010 claiming maintenance. Her mother instituted a criminal complaint, interalia, under Sections 406, 498-A IPC etc. on 13.7.2010.