RAMINDER KAUR Vs. HARMOHINDER SINGH

JUDGEMENT

(1.) This is wife's appeal whose petition for divorce on the basis of cruelty was dismissed by the trial Court.

(2.) The marriage between the parties was solemnised on 20.1.1984 whereas the divorce petition was filed on 25.1.1985 on the allegations that her husband demanded Rs. 20,000/- as cash from her parents which her parents could not afford and since they were unable to oblige, he started beating and maltreating her and ultimately turned her out from his house two months prior to the filing of the petition after giving her merciless beating.

(3.) In the written statement, the husband denied the said allegations of cruelty. It was denied that he ever demanded dowry of a sum of Rs. 20,000/- or any cash from her parents. The husband is working in United Arab Emirates for the last seven years and is quite well of and, therefore, does not need any help from his wife. It was denied that he ever maltreated his wife much less beat her during his stay in Ambala till 5.10.1984 when he left India. The entire jewellery clothes and valuable articles gifted to her by her parents as well as by the husband are in possession of the wife. After the framing of the issues, an attempt was made for reconciliation on 14.12.1985 when the husband was in India. There is a detailed order of the trial Court in this behalf. It has been stated therein that the husband was willing to take the wife with him but she did not agree even to live for a period of one week to get a chance for better understanding.