REKHA TOMAR Vs. SANJEEV KUMAR

JUDGEMENT

(1.) THE appellant/wife by way of this appeal has challenged the judgment and decree dated 27.09.2005 passed by the learned Additional District Judge, Rohtak vide which petition filed under section 13 of the Hindu Marriage Act (for short the Act) by the respondent/husband stands decreed.

(2.) THE parties were married on 6.12.1998 according to Hindu custom and ceremonies at Rohtak and a female child namely Shruti was born on 31.12.2000 out of this wedlock.

(3.) PETITION was contested on the following allegations: That the respondent and his parents were greedy persons and they were demanding dowry. The allegations leveled were said to be a false story coined and were said to be false and baseless; that the appellant used to be physically and mentally tortured on one pretext or the other as the respondent wanted to avoid the female child; at the time of marriage of younger sister of the respondent dowry was demanded from the father of the appellant and a sum of Rs. 1 lac was paid in two instalments; that the parents of the appellant to resort the dispute could not succeed as the respondent and his parents misbehaved with her father; that the respondent wanted to get rid of the appellant so that he could be married again.