KULWANT KAUR Vs. JASWANT SINGH

JUDGEMENT

(1.) The parties were married some where in 1974-75 and out of the wedlock two children were born, the male child in 1977 and the female child in 1979. Two/three days after the Holi in 1981, it is alleged that the parents of the wife came and stayed for the night. On the following morning they took away their daughter alongwith the children. Thereafter the husband is alleged to have tried to bring them back three/four times and when they did not come, on 14th May, 1981, he filed petition for restitution of conjugal rights. The wife contested the petition and pleaded that the husband used to give her merciless beating and that she was being maltreated. When she was going to be killed by her husband and his parents, she escaped from their house alongwith the children and took shelter in the house of her parents. On the pleadings of the parties, the following issues were framed :

(2.) After the evidence was led, by judgment and decree dated 29th May, 1982, a decree for restitution of conjugal rights was passed. This wife's appeal.

(3.) The case was adjourned for reconciliation. Counsel for both the sides have stated that they wrote to their clients, but they have not turned up.