SHASHI PARKASH Vs. MEENAKSHI

JUDGEMENT

(1.) This appeal has been filed by the appellant-husband against the judgment and decree dated 30.9.2014 passed by the trial court whereby the petition under Section 13 of the Hindu Marriage Act, 1955 (in short, "the Act") filed by the respondent-wife for dissolution of marriage on the ground of cruelty 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 8.12.2010 at Shiv Farm Palace, Uncha Chandna, District Yamuna Nagar, according to Hindu rites and ceremonies. After the marriage, she was tortured mentally and physically with a view to get a car from her parents. When she tried to explain that her parents had already spent a huge sum, she was beaten up mercilessly and was turned out of the matrimonial home. It was further pleaded in petition under Section 13 of the Act by the respondent wife that the husband and his family members taunted her saying that there is difference in the shape of her eyes which they could not notice before the marriage. The father of the respondent alongwith respectable persons went to the house of the appellant for reconciliation. On the assurance given by the husband and his family members, the respondent wife returned to the matrimonial home. They again asked her to bring a sum of rupees eight lacs from her parents on the pretext that the same was required for the purpose of procuring Haryana Teacher Eligibility Test pass certificate for her to get some employment. She was turned out of the matrimonial home on 2.9.2011. Upon notice, the appellant 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 filed by the respondent wife vide impugned judgment and decree dated 30.9.2014. Hence the instant appeal by the appellant husband.

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