PREETI JAI NARAYAN Vs. JAIN NARAYAN SAHARAN

JUDGEMENT

(1.) The present appeal filed under Section 28 of the Hindu Marriage Act, 1955 lays a challenge to the judgment and decree dated 3.7.2017, passed by the learned Judge, Family Court, Sri Ganganagar, whereby appellant's petition for divorce has been rejected.

(2.) Briefly stated, the facts for the present purposes are that the appellant Preeti filed a petition for divorce on the ground of cruelty, enumerated in Section 13(ia) of the Hindu Marriage Act, 1955. The appellant, who got married with the respondent on 28.4.2010 as per Hindu rituals, started living at Ward No.6, Saduralshahar, pleaded in the petition that though she had been discharging her marital obligations properly, but the respondent- husband and his other family members started harassing her as she had not brought dowry as per their expectation. It was also averred that the respondent and his relatives coerced her to bring a sum of Rs.1 lac, and on his father's failure to fulfill their unjustified demand, the annoyed respondent and his family members had beaten her. It had also been pleaded that the respondent wanted the appellant to bring the money, which she had given to her parents out of the salary she received from the government job.

(3.) In response to the petition for divorce so filed by the appellant, the respondent husband filed a written statement and denied all the allegations levelled against him. The respondent stated that the appellant-wife is egoist and quarrelsome in nature, who wanted to get rid of him in bid to marry another person. The respondent specifically denied the allegation of beating and harassing her for dowry, while maintaining that the appellant is cantankerous in nature.