JASWANT SINGH Vs. PARAMJIT KAUR

JUDGEMENT

(1.) THIS appeal is directed against the order dated January 16, 1992 of learned Additional District Judge, Sirsa passed on a petition under Section 27 of the Hindu Marriage Act (for short 'the Act' ).

(2.) JASWANT Singh-appellant filed a petition under Section 13 of the Act for dissolution of marriage between the parties by a decree of divorce. During the pendency of this petition, the respondent-wife filed an application under Section 27 of the Act to the effect that she was entitled to get back the properties as detailed in the application and the husband was legally liable for the return of the said properties as detailed in the application and the husband was legally liable for the return of the said properties. The same being in his possession. This application was at one stage dismissed by learned Additional District Judge but the order passed therein was set aside in revision by this Court with the direction to the trial Court to dispose of the application under Section 27 of the Act along with the main petition.

(3.) LEARNED Additional District Judge while disposing of the main petition, also disposed of the said application by order dated January 16, 1992 and directed the husband to return the articles mentioned in para No. 3 (1) (i to vi) and (b) (1 to 17) of the application or the value thereof within a period of three months. The husband-appellant feeling aggrieved by the said order has filed the present appeal.