PARVEEN MEHMI Vs. SURINDER PAL

JUDGEMENT

(1.) The instant appeal has been preferred by Parveen Mehmi (wife) impugning the judgment and decree dated 11.05.2017 passed by the Additional District Judge, Chandigarh, vide which the petition filed by her under Section 13(i-a) and (i-B) of the Hindu Marriage Act, 1955 (for short the 'Act') read with Marriage (Amendment) Act, 1975 was dismissed.

(2.) Few facts necessary for adjudication of the present appeal as pleaded in the petition filed before the Court below may be noticed.

(3.) The marriage between the parties was solemnized on 26.06.2012 as per Hindu rites and customs. A daughter was born out of the said wedlock. The parents-in-law of the appellant were dissatisfied with the dowry brought by her at the time of marriage even though her parents had spent lavishly on the wedding. A demand of Rs.04 lakhs was made from her parents but on her refusal to satisfy the demands of the respondent and his family, she was subjected to frequent harassment. Besides this, the respondent-husband told the appellant that he was having an affair with his sister-in-law and would not be able to live without her. The husband was a drunkard and would subject her to physical assault whenever she urged him to mend his ways. The behaviour of the husband worsened with the passage of time and she was finally thrown out of her matrimonial home while she was carrying a child in her womb. She then unwillingly shifted to a rented accommodation in Chandigarh. On 12.06.2013 she delivered a baby girl and when the news of the birth of the baby girl was given to the respondent and his family, they heaped scorn upon her. Despite all endeavours and efforts made by her for reconciliation with her husband the same bore no fruit. She had been deserted by her husband from October 2012 onwards.