KAKA RAM Vs. SATYA WATI

JUDGEMENT

(1.) THIS is a petition for revision at the instance of the husband.

(2.) THE marriage between the parties was solemnised on 1st September, 1958, but the couple on differences arising led an unhappy married life. On 11th August, 1950 finally the wife petitioned for being allowed separate maintenance allowance on the ground of desertion and neglect by the husband. On 24th July, 1931. Magistrate Ist Class, Ludhiana, while acceding to her petition granted her Rs. 35/ - as monthly allowance.

(3.) THE wife on 16th July, 1932 by way of First Appeal from order No. 80 -M of 1962 questioned the correctness of the decision in husband's suit for restitution of conjugal rights.