JASBIR KAUR Vs. RANJIT SINGH

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 24.1.1992 passed by the Subordinate Judge 1st Class, Faridkot accepting a petition filed by the respondent-husband and granting a decree for restitution of conjugal rights against the appellant-wife.

(2.) Marriage between the parties took place somewhere in the year 1981. A female child was born from the wedlock somewhere in 1983 who is said to have been living with the appellant.

(3.) Respondent-husband filed a petition for restitution of conjugal rights under Section 9 of the Hindu Marriage Act alleging that after the birth of the child, the respondent withdrew from his society without any reasonable excuse. Though in April, 1987, respondent convened a panchayat and approached the appellant and requested her to live with him, but she refused to live with him. Respondent also made further efforts to persuade the appellant to live with him, but all in vain.