- (1.) HEARD Mr. Shashi Kumar Shekhawat, learned counsel for the appellant. The records reveal that the respondent, inspite of service of notice, has neither entered appearance nor has arranged for his representation.
(2.) IN the above view of the matter, having regard to the urgency expressed, we propose to dispose of this appeal without further adjourning the hearing thereof.
(3.) THE facts in brief are that the parties are Hindus by religion and were married according to the Hindu rites and rituals on 23.05.2005 at village Khanpur, Tehsil and District Ajmer. According to the appellant -wife, her Gauna (Muklawa) was performed on 05.03.2008 whereafter she went to her matrimonial home. She alleged that thereafter she was maltreated by her husband and other members of the family. She was also subjected to persistent dowry demands and was eventually on 08.06.2008 assaulted and ousted from her matrimonial home. That in the process, the respondent -husband and his family members demanded Rs. 50,000/ - or a motorcycle by way of dowry, was mentioned in her application before the learned Court below for dissolution of marriage. According to her, since thereafter she was residing with her parents and that though several attempts were made for reconciliation, neither the respondent -husband nor her in -laws did show any interest in the process. On receiving the summons in the proceedings of the learned trial Court, the respondent -husband entered appearance and in his written statement, denied the imputation of dowry demand and torture. According to him, Gauna was performed immediately after the marriage, whereafter on 26.05.2005 the appellant left her matrimonial home and since thereafter started residing with her parents and that inspite of his best efforts made by him and the common friends and well -wishers, she did not return. The respondent -husband alleged, on the other hand, that his in -laws did also comment that as he had no earning capacity, they would not like to send their daughter to him. He, therefore, denied the allegation of cruelty as alleged by the appellant -wife.;