REEMA Vs. BHUPENDER SINGH

JUDGEMENT

(1.) This FAO (HMA) has been instituted against the judgment and decree, dated 23.08.2014, rendered by the learned Additional District Judge-II, Solan, H.P. in Petition No. 3-AK/3 of 2013/2010.

(2.) Key facts necessary for the adjudication of this appeal are that the marriage between the parties was solemnized on 12.03.2009 according to the Hindu rites and customs at the native village of the respondent. Parties stayed at the native village of the respondent for few days and thereafter left for Delhi, where the father of the respondent used to reside in a Government accommodation allotted to him. The elder brother of the respondent was also residing there with his family.

(3.) The petition was contested by the appellant. According to her, the respondent and the family members of the respondent started putting pressure upon her to bring money from her father to enable the respondent to buy a flat at Delhi. The family of the respondent knew that the father of the appellant had valuable piece of land at Kunihar adjacent to the road. She had never misbehaved with the respondent and his family members. On 18.04.2010, the respondent in collusion with his parents and his other family members, tried to set her on fire.