LATA KUMARI Vs. RAVINDER KUMAR

JUDGEMENT

(1.) The instant appeal stands directed against the pronouncement recorded by the learned District Judge, Kullu, District Kullu, H.P., upon, H.M. Petition No. 10 of 2007 (53 of 2016), wherethrough, he dissolved the marital ties inter se, the, appellant herein, with, the respondent herein.

(2.) The brief facts of the case are that the marriage inter se the appellant herein, and, the respondent No.1 herein had solemnised on 7th March, 2003, in accordance with Local customs governing the parties, and, after marriage, the appellant and respondent No.1 herein lived together at Manali, and, thereafter, she developed illicit relation with the brother of respondent No.1. It is averred in the petition that in the first week of January, 2007, and, in the first week of April, 2007, appellant herein, and, respondent No.2 herein were caught red handed, while having illicit relation by the parents of the petitioner. Thus, the petition was filed for dissolution of marriage on the ground of adultery.

(3.) The appellant herein contested the petition, and, had filed reply to the petition, wherein, she denied the allegations of illicit relation, levelled against her. She has pleaded that respondent No.1 herein was not faithfully discharging his marital obligations and he along with his family members started claiming more dowry. Respondent No.1 herein had also developed illicit relation with Smt. Siti in the year 2006, and, was compelling her for divorce. She was given beatings and turned out of matrimonial home.