JASWINDER KAUR Vs. GURDIP SINGH

JUDGEMENT

(1.) SMT . Jaswinder Kaur, the present appellant filed a petition under Section 13 of the Hindu Marriage Act in the Court of Addl. District Judge, Patiala, against her husband Shri Gurdip Singh on the ground of cruelty and desertion. The petition was resisted by the husband. The Trial Court vide the impugned judgment and decree dated 17.2.1998 dismissed the petition. Aggrieved by the judgment and decree of the Trial Court, Smt. Jaswinder filed by present appeal. Notice of the appeal was given to respondent Shri Gurdip Singh.

(2.) DURING the pendency of the appeal Smt. Jaswinder Kaur, appellant, has remarried with Shri Gurbhej Singh of village Dhanmeri, Tehsil Samrala, District Patiala. Out of this wedlock, a male child has been born to Smt. Jaswinder Kaur.

(3.) I have enquired from Miss Mandeep Kaur about her wish, whether she wants to go to the house of her father Shri Gurdip Singh and she says that she wants to live with her father because her mother Smt. Jaswinder Kaur has re -married with Shri Gurbhej Singh.