BALBIR KAUR Vs. BHIM SINGH

JUDGEMENT

(1.) THIS is wife's Letters Patent Appeal under Clause X of the Letters Patent Appeal.

(2.) THE Respondent filed a petition on 7.9.1992 seeking a decree of divorce of the Appellant before the District Judge, Patiala under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), which was registered as H.M. Act Petition No. 185. The Appellant contested this claim. The learned District Judge, Patiala dismissed the Respondent's petition vide his order dated 1.4.1994. The Respondent moved this Court in First Appeal From Order No. 78-M of 1994. The Appellant contested the Appeal. A learned Single Judge, however, allowed the appeal and granted decree of divorce vide his judgment dated May 01, 2003. This decree is under challenge in this Letters Patent Appeal.

(3.) THE Respondent also appeared.