PRADEEP NANDRAJOG,J. - (1.) None appears for the appellant at the hearing today.
(2.) We have heard learned counsel for the respondent and have perused the trial Court record.
(3.) The respondent sued appellant for divorce alleging cruelty. Her case was that the marriage between the couple was solemnised as per Hindu customs on 22.4.2015. For about four months there was no problem in the matrimonial house. After four months, the father and mother of the appellant i.e. her inlaws started demanding dowry in the form of a jeep and under instigation of her parents, the appellant used to beat her. He used to support the dowry demand made by his parents. That the appellant used to send her through the mobile phone filthy and vulgar messages and for which she was forced to lodge a complaint under the I.T. Act. That she was thrown out of the matrimonial house on 19.8.2015 after being beaten and for which she lodged an F.I.R. for offences punishable under Sections 498A, 323, 406 I.P.C. in which the appellant was convicted by the learned Magistrate on 9.2.2017. The respondent also sought permanent alimony.;