KARAMJIT KAUR @ PALO Vs. PREM SINGH DHILLON

JUDGEMENT

(1.) DELAY of 47 days in filing the appeal is condoned.

(2.) FEELING aggrieved by the judgment dated 15.5.2013 passed by the Additional Civil Judge (Senior Division), Barnala whereby the petition filed by the husband -respondent under Section 9 of the Hindu Marriage Act, 1955 (in short "the Act") for restitution of conjugal rights was allowed, the appellant -wife has approached this Court by way of instant appeal.

(3.) SHORN off unnecessary details, the facts relevant for the disposal of the instant appeal as narrated therein may be noticed. The marriage between the parties was solemnized on 25.3.1999 at village Kot Dharmu, District Mansa as per Anand Karaj ceremony. After the marriage, the parties lived together as husband and wife at village Dhilwan. Out of the said wedlock, a daughter and a son were born who were residing with the appellant. The appellant was a quarrelsome lady.