SMT. SATWANT KAUR Vs. GURNAM SINGH

JUDGEMENT

(1.) This appeal has been preferred by the appellant -wife against the judgment and decree dated 18.4,1995 rendered by the Additional District Judge, Ludhiana granting divorce on the ground of cruelty and desertion.

(2.) Marriage between the parties took place on 18.12.1977 and one son was born out of the wedlock on 30.12.1978 who is living with the husband. The husband is working in the State Bank of India and the wife is a teacher.

(3.) The husband filed a petition in January 1994 alleging inter alia, that the wife treated him with cruelty and in 1984 she left the matrimonial home on her own accord. The husband further alleged that the wife was suffering from schizophrenia. The respondent made efforts to bring the appellant back but did not succeed. The wife contested the petition and stated that she was turned out of the house and was separated from her son and thus the husband deserted her, and in spite of her best efforts refused to keep her.