VEENA Vs. MAKHAN LAL

JUDGEMENT

(1.) No one is present on behalf of the respondent-though the case for long has been on board and was listed at No. I today. I have heard the .learned counsel for the appellant and perused the record.

(2.) The parties were married on 24-6-1977. The respondent husband filed a petition for restitution of conjugal rights under Sec. 3 of the Hindu Marriage Act, 1955 on the ground of desertion. The wife filed a counter claim for divorce under Sec. 23-A of the Act.

(3.) The husband's petition was dismissed on 6-8-1982.