SURJIT KAUR Vs. GURCHARAN SINGH

JUDGEMENT

(1.) DURING the proceedings started on a petition under Section 9 of the Hindu marriage Act for restitution of conjugal rights filed by Gurcharan Singh against his wife Shrimati Surjit Kaur, an application was made by the wife that a certain letter written by the husband on 11th March, 1971, to her father, be allowed to be produced as additional evidence, as it was material for the just decision of the case.

(2.) THIS application was contested by the husband and he claimed privilege on the ground that it had been written during the period when talks of a compromise were going on and, therefore, it should not be brought on the record.

(3.) THE contention of the counsel for the husband prevailed with the learned Judge, who held that the said letter was a privileged document and no evidence could be led to prove the same. The application of the wife was, thus, rejected, and against that order, she has come here in revision.