JYOTSNA SHARMA Vs. GAURAV SHARMA

JUDGEMENT

(1.) By way of this appeal, Jyotana Sharma-appellant (hereinafter referred to as "the appellant") assailed the judgment and decree dated 24.03.2013 passed by the learned Additional District Judge, Panchkula, allowing the petition for divorce under Section 13(1)(i-a) of the Hindu Marriage Act, 1955 (in short 'the act of 1955') filed by her husband Gaurav Sharma-petitioner-respondent (hereinafter referred to as "the petitioner"). The relevant facts extracted from the record are as under:

(2.) The appellant contested the petition. Besides raising preliminary objections with regard to maintainability of the petition and suppression of true and material facts by the petitioner, the appellant specifically dealt with and denied incidents) of cruelty narrated in the petition. She pleaded that the respondent and his family was not satisfied with the articles of dowry given by her parents at the time of marriage and they consistently harassed her and demanded an 1.20 Car and Rs. 20 lacs in cash as a precondition to settle her in matrimonial home. She was forced to file a complaint before the Mahila Police Station at Al-war against the respondent and his family members due to unabated ill treatment at their hands. With the said submissions, she prayed for dismissal of the petition with costs.

(3.) On the pleadings of the parties, following issues were framed:-