VEENU BAHRI Vs. HEMANT BAHRI

JUDGEMENT

(1.) The instant appeal filed by the appellant-wife is directed against the judgment and decree dtd. 18/9/2017, passed by the learned Additional District Judge, Panchkula, whereby petition filed by the respondent-husband under Sec. 13(1)(i)(ia) of the Hindu Marriage Act, 1955 (for short 'the Act'), has been allowed and the marriage between the parties stood dissolved by a decree of divorce.

(2.) During the trial of the said case, appellant-wife filed an application stating therein that she had illicit relations with one Satya Pal Singh Chauhan (who was impleaded as respondent No.2 in the divorce petition) for the last five years. Vide order dtd. 20/12/2013 passed by learned Sub Divisional Judicial Magistrate, Kalka, the respondent-husband and his parents were acquitted of the charges framed against them, holding that the prosecution had failed to prove that any cruelty had been caused to the appellant-wife, by the respondent- husband or his parents on the allegations of bringing less dowry.

(3.) In order to prove his case, the respondent-husband (petitioner before the trial Court) stepped into witness box as PW1, besides tendering into evidence various documents in the form of Exhibits P.1 to P.6 and Ex.PA.