RACHHPAL SINGH Vs. BALWINDER KAUR

JUDGEMENT

(1.) THE present appeal has been filed by Rachhpal Singh appellant challenging the judgment dated December 19, 2000 passed by the Additional Civil Judge (Senior Division), Barnala whereby his petition for restitution of conjugal rights filed under Section 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) has been dismissed.

(2.) FOR the sake of convenience, the parties, hereinafter, shall be referred to as the husband and wife.

(3.) ON that basis, the present petition has been filed.