PREM LATA Vs. MAN MOHAN CHAWLA

JUDGEMENT

(1.) This is a wife's appeal from the decree of divorce of the Additional District Judge dated April 2,1979.

(2.) The appellant Prem Lata was married to the respondent Man Mohan Chawla on January 30, 1973. They lived together till 1975. During this period a child was born to them.

(3.) The wife left the matrimonial home. She went to her parents and started living with them. The husband brought a petition for restitution of conjugal rights. On September 29, 1976 the court passed a decree for restitution of conjugal rights. But they did not live together. One year passed. They remained separate as before. The husband then brought a petition for divorce under section 13(l-A)(ii) of the Hindu Marriage Act (the Act) on 3rd October, 1977. The Additional District Judge granted a. decree of divorce. From his decree the wife appeals to this court.