RAJ MOHAN SINGH ,J. - (1.) This appeal is directed against the judgment and decree dated 13.01.2010 passed by Additional District Judge, (Fast Track Court), Rohtak, whereby petition under Section 13(1)(ia) of Hindu Marriage Act (hereinafter referred to as 'the Act') filed by the appellant was dismissed.
(2.) Appellant filed the petition for dissolution of her marriage with the respondent by decree of divorce under Section 13(1)(ia) of the Act on the ground that her marriage was solemnized with the respondent on 03.07.1999 according to Hindu rites and ceremonies. The marriage was consummated and three children took birth from this wedlock.
(3.) Appellant alleged that the conduct of respondent husband was very cruel towards her as he used to give merciless beatings to her on regular basis. He was addicted to liquor and narcotics. She quoted an instance of 10.04.1997, when she was broadly beaten under the influence of liquor and was turned out from matrimonial house. The matter was settled due to the intervention of respectables and she was sent back to the matrimonial house on 15.04.2007. Again on 10.08.2007, the respondent pressurised the appellant to bring money and buffalo from her parents. On showing inability she was beaten. Appellant informed her brother Dharambir, who gave buffalo and calf to the respondent, but the respondent sold the buffalo in order to fulfil his nefarious activities.;