SEEMA RANI Vs. DHEERAJ KUMAR

JUDGEMENT

(1.) The appellant-wife has filed this appeal challenging judgment and decree dated 10.2.2015 passed by learned District Judge, Rohtak, whereby a petition filed by her under Section 13 of the Hindu Marriage Act (hereinafter referred to as "the Act") for dissolution of her marriage with respondent-husband, has been dismissed.

(2.) As per the case of the appellant-wife set out in her petition under Section 13 of the Act, she was married to respondent-husband on 20.4.2011 according to Hindu rites and ceremonies and they lived together as husband and wife but no child was born out of the wedlock. The marriage had taken place in a temple as it was a love marriage. After marriage when she started residing with respondent-husband, she realized that the respondent-husband and members of his family were greedy and they were not satisfied with the jewellery brought by her and started giving her beatings. Though her parents, relenting to their demands gave some more jewellery and Rs. 2 lacs in cash but the same did not satisfy them and they raised a demand of Rs. 6 lacs and upon her refusal she was turned out of her matrimonial home in the month of May 2011.

(3.) In reply, the respondent-husband admitted the factum of love marriage but denied that the marriage was ever consummated. The allegations of demand of dowry and beatings etc. have also been denied. The respondent-husband has taken a stand that in fact they did not live together even for a single day as husband and wife.