RADHA Vs. KAMAL SINGH

JUDGEMENT

(1.) Appellant-wife, has preferred this appeal against the judgment and decree dated March 16, 2015 dismissing a petition for divorce filed on the basis of allegations of cruelty.

(2.) Briefly stated the case pleaded by the appellant-wife is that behaviour of the respondent/husband was not good from the very beginning. Appellant was insulted by calling her "Kali Kaluti" and was being taunted for not preparing the food. In November 2012, the respondent and his family members had started demanding dowry as a result of which appellant had to return to her parents' house. The father of the appellant had asked the respondent and his family members to reconcile the matter but they threatened to get the second marriage of the respondent solemnized. The appellant was pressurized to maintain the house of the elder brother of the respondent and to take care of the children as no child had been born to her.

(3.) Respondent claimed that the appellant was living in her parents house at her own. Allegations of demand of dowry were denied. On pleadings of the parties, following issues were framed:-