GIYARSI DEVI Vs. SUKH RAM

JUDGEMENT

(1.) This order will dispose of Cr. M. 5574-M/1990 and Cr. M. 1121-M/1991, as these both arise out of the same litigation and the same summoning orders passed by the Magistrate are under challenge. As such, they are being disposed of together.

(2.) The facts are being drawn from the present case, which, in brief, are :

(3.) In reply, the respondent-husband admitted the factum of marriage and the birth of the child, but denied the other allegations of the petitioner. He claimed that the petitioner had left his house on the pretext of meeting her parents and thereafter did not return. In fact, she wanted to live separately from the joint family.