Rakesh Tiwari, J. - (1.) This appeal arises from a judgment and decree dated 3rd May, 2014 whereby the learned District Judge, Hooghly dismissed the Matrimonial Suit no.458 of 2013 filed by the wife/appellant under Section 13 of the Hindu Marriage Act for dissolution of marriage on the ground of cruelty and allowed Suit No.53 of 2008 of the husband for restitution of conjugal rights.
(2.) The facts of the case are that the petitioner and the respondent fell in love before their marriage which was solemnised on 20th April, 2001 according to Hindu rites. They led a happy married life for about six months and thereafter differences appeared between the two.
(3.) According to the claim of the wife, her husband and his family members started misbehaving with her and she was pressurised for bringing Rs.50,000/- from her father. She was subjected to physical torture, for not acceding to their demands although a considerable amount of dowry was given by her father in marriage in the form of gold ornaments and other valuable articles. On coming to know about the torture to his daughter by the respondent, petitioner's father paid a sum of Rs.30,000/- to the husband in order to bring peace in his daughter's married life. However, as time passed, her husband started losing interest in her. He started coming late at night in drunken state, which was a cause of mental agony to her. The respondent also stopped to provide the basic amenities to his wife and when he was requested by her to do so, abuses were hurled by her husband at her.;