AMIT SURI Vs. SONIA SURI

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging order dt.25.06.2020 passed in Interlocutory Application No.1282 of 2019 in O.P.No.1386 of 2017 on the file of Principal Judge, Family Court - cum - Additional Chief Judge, City Civil Court, at Hyderabad.

(2.) The respondent herein filed the said O.P. in October, 2017 under the Family Court Act, 1984 for dissolution of marriage solemnized between herself and petitioner on 23.10.2004 on the ground of cruelty by demanding additional dowry, and contending that she was abused and harassed by petitioner, mentally and physically, for additional dowry; that she was treated like a maid and was not even provided proper food and was humiliated for additional dowry; that petitioner did not allow her to join him in Canada on the ground that she did not bring the remaining dowry amount of Rs.5 lakhs; and that subsequently, she was allowed to join respondent in Canada, but was necked out of the matrimonial home in Toronto, Canada on 17.07.2007 after beating her.

(3.) It appears that petitioner did not file any counter-affidavit in the O.P. till date.