SARABJIT KAUR Vs. HARJINDER SINGH

JUDGEMENT

(1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 (in short, "the Act") by Sarabjit Kaur appellant-wife, assails the judgment and decree dated 01.10.2014 passed by the learned District Judge, Fatehgarh Sahib, vide which H.M.A. Case No.105RT dated 05.12.2012 filed by Harjinder Singh respondent-husband was allowed.

(2.) The relevant facts which need to be recaptulated are as under:

(3.) It was further submitted by Harjinder Singh that in the month of March, 2008 when he was going to Chandigarh for getting his Car serviced, Sarabjit Kaur asked him to drop her at her parental home in Kharar, and he did so; however in the evening when he went to take her back to the matrimonial home, she refused to accompany him despite repeated requests. On 05.10.2008, their son Jagnoordeep Singh was born. At that time, he continuously visited Sarabjit Kaur and requested her to come back to the matrimonial home, but she flatly refused. His efforts to bring back Sarabjit Kaur in August 2009 also proved futile.