MANGESH BALKRUSHNA BHOIR Vs. SAU. LEENA MANGESH BHOIR
LAWS(BOM)-2015-12-84
HIGH COURT OF BOMBAY
Decided on December 23,2015

Mangesh Balkrushna Bhoir Appellant
VERSUS
Sau. Leena Mangesh Bhoir Respondents





Cited Judgements :-

PRAVIN VIJAY PANPATIL VS. SUREKHA [LAWS(BOM)-2018-12-249] [REFERRED TO]
KARUNA @ VISHAKHA W/O ABHAYRAJ HANMANTE VS. ABHAYRAJ S/O SHANKAR HANMANTE [LAWS(BOM)-2017-10-225] [REFERRED TO]


JUDGEMENT

- (1.)By this second appeal, the appellant has impugned the order passed by the Lower Appellate Bench granting reliefs in favour of the respondent in the civil appeal filed by the respondent. The appellant was the original petitioner in Marriage Petition and the respondent herein was the original respondent in the Marriage Petition.
(2.)On 15th June, 2002, the appellant was married to the respondent in Ganapati Temple, Manor. It was the case of the respondent wife that the appellant and the respondent were already staying together since 1996 and during the period between 1996 and 1999, the appellant had refused the proposal of the respondent to marry her. It was the case of the appellant that the respondent and her brother Mr.Jagdish Patil had come to the house of the appellant and given him Rs.10,000/- and asked him to marry with the respondent which the appellant had refused and had returned the said amount. The respondent filed a case (Regular Case No.203/1999) in Palghar Court under sections 3 and 4 of the Prevention of Dowry Prohibition Act against him.
(3.)It was the case of the appellant that during the Navratri festival, when the appellant was doing lighting work, respondent abused the respondent in filthy language and filed a case bearing Summary Case No.584/01 under sections 323, 504 and 506 of Indian Penal Code.


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