AKHILESHWAR BHARTI Vs. RAM SAWARI DEVI

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondent.

(2.) The discussion made by the learned Principal Judge with regard to these issues discloses that the appellant was the sole witness from his side and the Court found that he failed to prove the allegations of adultery as well as that of cruelty. The respondent has filed written statement and alleged demand of dowry and cruelty to her and she examined herself as well as two other witnesses in support of her case. It has come on record that appellant had alleged illicit relation of the respondent with a person who as per evidence of the respondent, was her uncle and the Court found the allegation to be without any evidence. It has also come on record that out of the wedlock a daughter was born to the parties in 1993. From submissions advanced at bar, it is clear that the daughter was living with her mother and she arranged for her marriage but due to unfortunate accident she died in the year 2010.

(3.) After carefully going through the material, we do not find any such evidence or circumstances which may persuade us to reverse the findings given by the Family Court.