JAG MOHAN Vs. NEELAM

JUDGEMENT

(1.) The present appeal has arisen from the judgment and decree dated 22.08.2014 passed by the Additional District Judge, Palwal, vide which the petition filed under Section 13(i)(a) of the Hindu Marriage Act, 1955 (hereinafter referred as 'the HMA'), for dissolution of marriage, has been dismissed.

(2.) In brief, Jag Mohan, the appellant, had entered into the matrimonial tie up with respondent-Neelam on 27.11.2005 at Palwal, as per Hindu rites. After marriage, parties resided together. Out of this wedlock, a son, namely, Lukkey was born, who is presently residing with his mother. The appellant-husband brought the afore-stated petition under Section 13(i)(a) of the HMA, alleging that after the marriage, the behaviour of the respondent-wife and her family members was very cruel towards him. The respondent-wife used to quarrel and insult the appellant-husband. On 15.12.2006, father of the respondent-wife visited the house of the appellant-husband, in his absence and took away with him the respondent-wife and all her ornaments and Rs.80,000/- in cash and thereafter, respondent-wife never came back to her matrimonial home. The appellant-husband made his best efforts to bring the respondent- wife back to her matrimonial home and to live with him but his all efforts went in vain.

(3.) Respondent-wife in the written reply admitted the marriage but denied all other allegations of the appellant-husband and added that in spite of giving sufficient dowry at the time of her marriage, the appellant-husband and his parents were not satisfied with the same and gave beatings to her and demanded Rs.4,00,000/- or a car. It was also pleaded that on 15.12.2006, the appellant-husband and his parents turned the respondent-wife and his son out from her matrimonial home in wearing clothes.