G. R. Moolchandani, J. - (1.) Heard learned counsel for the parties.
(2.) The respondent sought divorce pleading that the marriage between her and the appellant was solemnized on 17.05.2011. After the marriage she realised that the appellant was habituated to drinking and under influence of alcohol would beat her. His parents and his elder brother started harassing her for dowry. She was thrown out of the matrimonial house. That her husband had weird habits and had physical relations with other girls.
(3.) The appellant denied the assertions made against him. He pleaded that in FIR registered pursuant to a complaint made by the respondent for offences punishable under Section 498A/406 IPC the police submitted a closure report. That on 08.06.2014 when elders in the family intervened the couple decided to separate and since then the respondent had not been residing with him.;