VIBHASH ALIAS PINKU Vs. POONAM

JUDGEMENT

(1.) Vide judgment dated 17.2.2012 grant of decree of divorce to the respondent-wife in her petition against the appellant-husband on the ground of cruelty, has brought the husband to this Court in appeal against the same.

(2.) Marriage between the parties was solemnized on 10.11.2002 at Gharaunda (District Karnal) as per Hindu rites and ceremonies. Thereafter, the parties to this litigation had been living together. A daughter named Ms. Anishka was born out of this wedlock on 22.8.2003 at Karnal.

(3.) Stand of the respondent-wife was that despite having spent more than Rs. 5,00,000/- by her parents on dowry in the marriage, neither husband nor his family members were satisfied and rather they had been demanding a Santro car and Rs. 2,00,000/- in cash from the wife and that failure on this count had brought miseries for her as the husband had been maltreating and beating her quite often.