NIRMALA KUMARI Vs. RAJINDER KUMAR

JUDGEMENT

(1.) THIS appeal arises out of an application filed under Section 13 of the Hindu Marriage Act by a wife against Rajinder Kumar her husband. As per the facts, the marriage between the parties was solemnised at Rohtak on 20th Sept. , 1986 according to Hindu rites. The parties lived together as husband and wife at village Kahnaur, District Rohtak and a male child named Gagan was born out of the wedlock on 13th September, 1987. It is the case of the applicant/petitioner that soon after the marriage she was subjected to cruelty at the hands of the respondent and his family members due to insufficient dowry. It had been further submitted that after three months of the marriage, the respondent and his. family members made a demand for a television and fridge. As the parents of the applicant were poor, they could not satisfy the demand of the respondent, on which she was humiliated time and again and even shunted out of the matrimonial home after having been beaten mercilessly.

(2.) ON notice of the application, written statement was filed by the respondent and various objections thereto were taken. On facts, it was denied that any demand for dowry had been made or that the applicant had been subjected to any maltreatment on that account.

(3.) THE trial Court on a consideration of the evidence came to the conclusion that the issues were not proved and dismissed the application. Hence, this appeal at the instance of the appellant-wife.