- (1.) MATTER is taken in the revised cause list.
(2.) NONE appeared on behalf of the respondent.
(3.) HEARD Shri Dharmendra Trivedi, learned counsel for the petitioner and perused the record. Facts in brief of the present case are that marriage between the applicant/Smt. Rakhi @ Soni and opposite party/Rakesh Kumar Hela was solemnized on 23.5.2005 at District -Amethi as per Hindu Rites and Rituals. After sometime, there was a difference between the parties due to attitude in -laws as there was a demand of dowry which has not been fulfilled by the parents of the applicant as a result of which in the year 2008, the applicant was ousted from her matrimonial house. Presently, she is residing in the house of maternal aunt (mausi) at District -Raebareli since June, 2012. In the matter in question, First Information Report was lodged by the applicant.;