SUKHWINDER KAUR Vs. ATTAR SINGH

JUDGEMENT

(1.) The present appeal has been filed by the appellant-wife Smt. Sukhwinder Kaur against whom a decree of restitution of conjugal rights has been passed by the learned trial Court.

(2.) Hereinafter for the sake of convenience the parties would be referred to as the "wife" and "husband" respectively.

(3.) Attar Singh husband (the respondent herein) filed a petition under Section 9 of the Hindu Marriage Act (hereinafter referred to as the "Act") on March 17, 1998 before the learned trial Court against wife Sukhwinder Kaur (the present appellant). In the aforesaid petition it was stated that the marriage between the parties was solemnised on March 24, 1996 at village Rehlan according to Sikh rites. After the marriage the parties lived together at village Manipur and cohabited as husband and wife. A female daughter namely, Simranjit Kaur was born on January 1, 1997. At present the said child is living with the wife.