GURCHARAN KAUR Vs. GURDEEP SINGH

JUDGEMENT

(1.) The record of the case as also statement of the parties recorded in the Court reveal that it is not possible for the litigating spouse to live together.

(2.) The appellant-wife filed a petition for divorce way back in the year 1987 and even though a period of 2 years has elapsed, there is absolutely no chance for the husband and wife to live together.

(3.) The statements of the parties recorded today in the Court reveal that there is no collusion between the parties.