PARAMJIT KAUR Vs. S RAJINDER SINGH

JUDGEMENT

(1.) This appeal has been filed by Ms. Paramjit Kaur against the judgment and order of the Additional District Judge, Delhi, dated 22nd April, 1985 by which he has not granted her divorce under Section 13(l)(ib) of the Hindu Marriage Act, 1955, but has granted her a decree of judicial separation on the ground of desertion.

(2.) Ms. Pai-amjit Kaur was married to Sardar Rajinder Singh on 22nd May, 1977 at Delhi. The marriage was solemnized in accordance with Sikh rites. Thereafter, they lived together and had three children, Khyati, Rohit Pal and Harmit Pal.

(3.) But it appears, that the relationship between Paramjit Kaur and Rajinder Singh was under strain from the start. Rajinder Singh used to com home late at night, drunk. When Paramjit Kaur objected, be abuied and beat her. Because of the ill treatment, she left the matrimonial home on three occasions, i.e. in 1977, 1980 and 1981 and went to her parents' home and complained to them. Her parents, however, persuaded her to return to the matrimonial home, which she did.