PREM CHAND Vs. KAMLESH

JUDGEMENT

(1.) The instant appeal has been preferred by the husband Prem Chand to impugn the judgment and decree dated 18.03.2017 passed by Addl. District Judge, Palwal 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 appellanthusband. She admitted to the factum of her residing at the parental home. She alleged that in fact it was the appellant-husband and his family, who had meted out cruelty to her since the very inception of their marriage as they were dissatisfied with the dowry which she had received at the time of their marriage. A number of panchayats were convened and it was due to the efforts of her father, a compromise was effected. She claimed that even though she had made earnest efforts to adjust with the appellant-husband and his family, yet she was ill-treated by them. She thus, prayed for dismissal of the petition.