LACHHMAN SINGH Vs. SHRIMATI MOHINDER KAUR

JUDGEMENT

(1.) THIS is an appeal by Lachhman Singh Appellant praying for dissolution of his marriage with the Respondent by a decree of divorce under Section 13 of the Hindu Marriage Act, 1955 (hereinafter called the Act).

(2.) THE Appellant is a lecturer in a Government Higher Secondary School and the Respondent is also a school mistress teaching in a Government Primary School. The Appellant applied under Section 9 of the Act for restitution of conjugal rights it being alleged by him that the Respondent had withdrawn from his society without any reasonable excuse. The Senior Subordinate Judge, Hoshiarpur, exercising powers of the District Court under the Act granted a decree for restitution on 18th May. 1961.

(3.) IN terms of the compromise decree, the Appellant was to win the confidence of the Respondent. It appears that the parties could not come close to each other in spite of the agreement and ultimately the Appellant made an application on 26th April, 1965, out of which the present appeal has arisen, praying that a decree for divorce be passed.