SEEMA Vs. ANIL HANS

JUDGEMENT

(1.) Prayer in this misc. application is for condonation of delay of 45 days in filing of the appeal.

(2.) The applicant has explained in her application that it was a case of exceptional hardship and it was impossible for her to live with the respondent as he has been very abusive towards her. Both the parties were divorcee. She was having a minor girl from her previous marriage. The respondent is alleged to be a daily drunkard. The marriage having not been consummated and the respondent having given her merciless beatings, she was forced to file divorce petition with an allegation of demand of dowry.

(3.) The learned District Judge, Family Court, Hisar has not considered the case to be in the category of exceptional hardship and was not convinced with the reasons for non-consummation of marriage and dismissed the petition.