SATPAL Vs. REENA RANI

JUDGEMENT

(1.) This appeal has been preferred by the appellant husband against the judgment and decree dated 31.10.2014 passed by the trial Court, whereby the petition filed by the respondent-wife under section 13 of the Hindu Marriage Act, 1955 (in short, "the Act") for dissolution of marriage has been allowed.

(2.) A few facts relevant for the decision of the controversy involved as available on the record may be noticed. Marriage between the parties was solemnized on 4.3.2002 as per Hindu rites and ceremonies. After the marriage, the parties never lived happy and peaceful married life as the appellant husband used to taunt and demand more dowry. She was compelled to bring more dowry and money after the birth of daughter. In the month of September 2009, she was badly beaten and tortured by the appellant to bring Rs. 50,000/- in cash from her parents. She was turned out of her matrimonial home after giving beatings and since then she is residing with her parents. The appellant did not even make the payment of interim maintenance in petition under Section 125 Cr.P.C. Ultimately, the respondent wife filed petition under Section 13 of the Act for dissolution of marriage. Upon notice, the appellant husband appeared and filed written statement controverting the averments made in the petition. The trial court after examining the entire evidence on record allowed the petition under section 13 of the Act filed by the respondent-wife vide judgment and decree dated 31.10.2014 impugned herein. Hence the instant appeal by the appellant husband.

(3.) We have heard learned counsel for the appellant and perused the record.