GURNAM SINGH Vs. LABH KAUR

JUDGEMENT

(1.) This order will dispose of F.A. Os. Nos. 200-M-1979 (Gurnam Singh v. Smt. Labh Kaur) and 11 of 1980 Bakhshish Singh v. Smt. Naib Kaur, which are directed against the same consolidated order of the Additional District Judge, Patiala, dated November 16, 1979.

(2.) Gurnam Singh and Bakhshish Singh appellants in F.A. Os. Nos., 200-M of 1979 and 11 of 1980 respectively are real brothers. Labh Kaur and Naib Kaur respondents in both the F.A.Os. respectively are real sisters. Gurnam Singh and Bakhshish Siugh appellants were, married with Labh Kaur and Naib Kaur respectively on June 1, 1969. The two sisters lived with their respective husbands for about 10 months after their marriage. On September 3, 1977, Labh Kaur and Naib Kaur filed separate petitions for divorce against their respective husbands on the grounds of cruelty and desertion. The husbands resisted the petitions filed by their wives. The following issues were framed in each case:-

(3.) The trial Court found all the issues in favour of the wives and con-sequently accepted their petitions for divorce against their husbands vide: consolidate. order dated November 16, 1979. It is against this order that F.A.O. No. 200-M of 1979 has been filed by Gurnam Singh and F.A.O. No. 11 of 1980 by Bakhshish Singh.