MANPRIT KAUR Vs. BALWINDER SINGH

JUDGEMENT

(1.) THIS was an appeal filed by Manprit -appellant assailing the judgment and decree dated 27.11.2000 passed by Additional District Judge, Jagadhri in H.M.A. case No. 115 of 1997/24.12 of 1997 whereby the petition under Section 13 of the Hindu Marriage Act (for short ' the Act of 1955') filed by Balwinder Singh -respondent was allowed.

(2.) THE facts which need to be recapitulated are as under:

(3.) THE respondent filed replication controverting the allegations of the appellant and on the pleadings of the parties, the following issues were framed by the trial Court: