VIJAY SINGH KUNDU Vs. SAROJ DEVI

JUDGEMENT

(1.) The instant appeal has been preferred by the husband Vijay Singh Kundu impugning the judgment and decree dated 16.05.2015 passed by District Judge, Family Court, Hisar whereby the petition under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act') filed by him 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 by way of her written statement filed before the Court below refuted and categorically denied the allegations of the appellant-husband. She submitted that the marriage was an extravagant affair and sufficient dowry was given to her but her in-laws were dissatisfied with the same. She alleged that she was maltreated by her husband and deserted. The appellant-husband would physically abuse her. Despite many panchayats having been convened, the appellant-husband and his family refused to keep her until and unless their demands of dowry were satisfied. When she could not fulfill their demands she was thrown out of the matrimonial home with all her belongings. She denied that she had left the matrimonial home in April, 2009 and rather alleged that it was the appellant-husband and his family, who had thrown her out from the matrimonial home in June, 2009.