SWARAN KAUR Vs. GURDEV SINGH

JUDGEMENT

(1.) THIS appeal has been preferred by the appellant -wife against the judgment and decree dated 9.3.1994 granted by Sub -Judge 1st Class, Balachaur, exercising the powers of District Judge, Hoshiarpur.

(2.) THE marriage between the parties took place about somewhere in the year 1984 and out of the wedlock, two daughters were born who were 8 -1/2 and 4 years respectively at the time of judgment of trial court. The respondent -husband filed petition for restitution of conjugal rights on 13.5.1991 alleging that the appellant -wife was quarrelsome and does not want to live in joint family and in August, 1987 she left the matrimonial home and refused to return back.

(3.) THE trial Court observed that the husband has treated the wife well, but the wife wanted divorced on the receipt of Rs. One lac as compensation. With these observations, the trial Court granted decree for the grant of restitution of conjugal rights. Aggrieved thereby the wife has preferred this appeal.