BALWINDER JIT KAUR Vs. KULDEEP SINGH

JUDGEMENT

(1.) This appeal has been preferred against the order dated 13.11.1991 passed by the Subordinate Judge 1st Class, Malerkotla granting a decree for restitution of conjugal rights in favour of the respondent -husband.

(2.) Parties were married at Patiata on 31.10.1976. a female child was born on 30.1.1977 and male child was born on 29.1.1986. A misunderstanding is alleged to have developed between the parties, on the ground that the respondent was instrumental in divorce being effected between Jasjit Singh (real brother of the appellant -wife) and Par -winder Kaur and on that ground the appellant went away to her parents house and never returned.

(3.) The petition was contested by the appellant -wife and the allegation that the appellant -wife withdraw from the company of the respondent -husband has been denied. It is stated that the real cause for the withdrawal from the company of the respondent was the attitude of the respondent towards the appellant, which amounted to a reasonable cause. Trial court accepted the petition of the respondent -husband. Aggrieved thereby, the appellant -wife has filed this appeal.