REKHA RANI Vs. NARINDER MOHAN

JUDGEMENT

(1.) WIFE -appellant had filed this appeal against the judgment and decree dated 8. 9. 1988 passed in Hindu Marriage Act, Case No. 60 of 1992 by Shri P. C. Goyal, Additional District Judge, Karnal.

(2.) ADMITTED facts are that appellant was married to the respondent on 20th April, 1988 at village Alana, Tehsil Rajpura, District Patiala, as per Hindu rites and ceremonies. After the marriage, respondent-husband brought the appellant to his village Butana, Tehsil and District Karnal, where they lived together.

(3.) THE appellant contested the petition, raised certain preliminary objections and inter alia pleaded that the husband has filed this petition for divorce on false and baseless allegations of adultery against her. She lived in his company for three months and thereafter, she was turned out from the house by the respondent for bringing inadequate dowry. On her parents request, the respondent agreed to bring her back in the matrimonial home and then also she lived for a period of four months with the respondent. During her stay in the matrimonial home, the behaviour of her husband was very cruel and he used to beat her on one count or the other. His parents also taunted her for bringing insufficient dowry. The respondent used to come late in the night in a drunken condition and whenever she protested, she was beaten by the respondent. She has decided that she had illicit relations with another boy. According to her, she gave birth to a son out of this wed-lock who expired on 15. 6. 1990. She has initiated proceedings under Section 125, Cr. P. C. which are also pending in the Court of learned Judicial Magistrate, 1st Class, Rajpura.