GOVERDHAN LAL ANAND Vs. PUSHPA ALIAS SHEELA

JUDGEMENT

(1.) This order will dispose of two F.A.Os No. 123-M (Goverdhan Lal v. Smt. Pushpa Devi) and 137-M of 1980 Smt. Pushpa Devi v. Goverdhan Lal which are directed against the same order of the District Judge, Roopnagar, dated May 10, 1980.

(2.) Pushpa Devi appellant in F.A.O. No. 137-M of 1980 and Goverdhan Lal appellant in F.A.O. No. 123-M of 1980 were married on March 1, 1975, at Rajpura, District Patiala. Pushpa Devi gave birth to a daughter in February. 1976. On January 5, 1979, Goverdhan Lal filed a petition for divorce against pushpa Devi on the grounds of desertion and cruelty on the part of the later. Pushpa Devi denied the allegations levelled against her. The trial Court framed the following issues :-

(3.) The trial Court vide order dated May 10, 1980, found issues Nos. 1 and 2-A in favour of Goverdhan Lal and issue No. 2 against him. Under issue No. 3 it was opined that there was still a scope for compromise if Pushpa Devi changed her mind and became alive to her marital obligation towards her husband and such the marriage should not be dissolved straightway Goverdhan Lal was consequently granted a decree for judicial separation against Pushpa Devi. It Is against this order that Pushpa Devi has filed F.A.O. No. 137-M of 1980, praying that the petition of her husband be dismissed whereas Goverdhan Lal has filed . F.A.O. No. 123-M of 1980 praying that he be granted a decree for divorce instead of one for judicial separation.