ASHISH Vs. ANNU

JUDGEMENT

(1.) The instant appeal has been preferred by the husband - Ashish to impugn the judgment and decree dated 25.05.2016 passed by Addl. District Judge, Jhajjar whereby his petition under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act') was dismissed.

(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 in her written statement filed before the Court below, refuted and denied the allegations of the appellant-husband. She alleged that the husband and his mother would often demand dowry in the shape of car and cash from her. Many a times, she would be taunted and maltreated by the appellant-husband's mother as she was unable to fulfill her mother-in-law's demands. She claimed that it was the appellant-husband, who had left her at her parental home on 03.09.2014 on the pretext of paucity of space at her matrimonial home since some guests were to come to their house. She claimed that her mother-in-law wanted her son i.e. appellant-husband to remarry so that they could get better dowry from the second marriage.