JASVIR KAUR Vs. HARJINDER SINGH

JUDGEMENT

(1.) Learned counsel for the appellant has been heard. Respondent was proceeded against ex parte vide order dated 24.1.2014.

(2.) The present appeal has been filed against the judgment and decree dated 20.08.2012 passed by District Judge, Fatehgarh Sahib, vide which the petition filed by Jasvir Kaur-appellant-wife was dismissed.

(3.) The case of the appellant, in the petition filed by her, was that the marriage between the parties took place on 19.11.1997 at village Bilaspur, District Fatehgarh Sahib by Anand Karaj Ceremony and one female child was born out of the wedlock. After the marriage, the respondent and his family members started maltreating the appellant and demanded various dowry articles including a motor-cycle. They started creating dispute over trivial matters and even beat the appellant. The respondent was a drug addict and used to consume some capsules and under intoxication, he used to subject the appellant to physical torture. The appellant tried to persuade the respondent to treat her properly but all her entreaties fell on deaf ears. The parties were residing separately for more than two years before the date of presentation of the petition and the respondent had deserted the appellant without any reasonable cause.