JAGTAR SINGH Vs. JYOTI

JUDGEMENT

(1.) FILE has been received from the Mediation and Conciliation Centre functioning in the High Court premises, as the appellant did not appear on 25.03.2014 and learned counsel for the respondent informed that the respondent had refused to join the mediation proceedings any further.

(2.) COUNSEL for the parties have been heard.

(3.) THE facts, put briefly, are that the marriage between the parties was solemnized on 03.05.2009 as per Hindu rites and ceremonies at village Kalesar, District Kaithal. The marriage was consummated, but no child was born out of the wedlock. Sufficient dowry was given by the parents of the respondent, but the appellant and his family members were not happy and immediately after the marriage started taunting and harassing the respondent saying that she had brought insufficient dowry. They started demanding colour television and Rs. 5,000/ - in cash. The parents of the respondent paid Rs. 5,000/ - at one point of time and Rs. 10,000/ - at another, but the appellant and his family was still not satisfied. He was a drug addict and used to consume opium and charas etc. and used to beat the respondent under intoxication. On 10.09.2009, the respondent was badly beaten by the appellant and was turned out of the matrimonial home and since then she was living with her parents. Panchayats were convened to resolve the matter, but to no avail.