SURABHI TRIVEDI Vs. PUSHKAR TRIVEDI

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 02.04.2013 passed in Civil Suit No.158-A/2011 by Shri R.K.Joshi, First Additional Sessions Judge, Family Court, Jabalpur.

(2.) The appellant-plaintiff pleaded before the trial Court that her marriage with the respondent was solemnized on 01.03.2008 in accordance with Hindu rituals. The appellant pleaded that the respondent and his family members made a demand of dowry.

(3.) The appellant in her evidence deposed that her marriage was performed with the respondent on 01.03.2008 by Hindu rituals at Indore. After marriage, the family members of the respondent made a demand of dowry of near about Rs.12 lacs and when the dowry was not paid, the appellant was subjected to cruelty. She was abused and beaten. The respondent had made allegation that the appellant had illicit relationship with her maternal brother. The respondent used to do abnormal sexual intercourse i.e. oral as well as anal.