MANOJ KUMAR Vs. DEEPALI SHARMA

JUDGEMENT

(1.) Cm-2444-Cii-2015

(2.) Few facts necessary for adjudication of the instant appeal as pleaded in the petition filed by the appellant-husband before the learned Court below may be noticed.

(3.) Per contra, the respondent-wife by way of her written statement filed before the Court below refuted and categorically denied the allegations of the appellant-husband. She submitted that about Rs.15 lakhs were spent on the wedding. She would be frequently harassed by the appellant-husband for more dowry. She alleged that during her pregnancy she was physically abused and not taken care of by the appellant-husband as a result of which she went into the depression and taking advantage of the same, her husband got her to sign on blank papers. Thereafter she was taken to the District Court, Gurugram and was made to forcibly sign and give a statement for divorce by mutual consent. She somehow managed to inform her parents about the same before the second motion could be recorded. Due to this fact, she was physically assaulted and turned out of her matrimonial home. She had not even been permitted to meet her children ever since then.