POOJA RANI Vs. NARESH KUMAR

JUDGEMENT

(1.) This is an appeal preferred by Pooja Rani against the judgment and decree dated 10.9.2012 passed by District Judge, Jind, whereby petition under Sec. 13 of the Hindu Marriage Act (hereinafter referred to as 'the Act') filed by the appellant was dismissed and the counter-claim filed by the respondent under Sec. 9 of the Act was accepted.

(2.) Petition under Sec. 13 of the Act was filed by the appellant for a decree of divorce by dissolution of her marriage with the respondent on the ground of cruelty. Marriage was solemnized on 5.7.2004 as per Hindu rites and ceremonies. The marriage was consummated and a son, namely, Chirag took birth out of this wedlock.

(3.) Appellant alleged that her father had spent more than Rs. 2 lacs on her marriage and had given sufficient dowry to the respondent and his family members. After six months of the marriage, in-laws started harassing the appellant for bringing articles like washing machine, motorcycle and refrigerator. On showing helplessness, she was given beatings, besides addressing her in a derogatory language. Her father paid an amount of Rs. 15,000.00 and Rs. 12,000.00 on two occasions but, behaviour of in-laws was not changed. The appellant was not kept properly, despite giving birth to a son and was not provided with nutritious food.