DEVINDER KAUR Vs. MANGAT SINGH

JUDGEMENT

(1.) APPELLANT /wife has challenged the judgment in H. M. Case No. 11 of 1991 of the Additional District Judge, Jalandhar granting decree of divorce on the ground of desertion.

(2.) THE appellant and respondent are teachers by profession. They were tied in nuptial knot on 23. 1. 1977. At the time of marriage respondent was posted at village Tandi, his native place. The appellant was posted at Bassi. In this wedlock she gave birth to a female child on 11. 11. 1977.

(3.) THE appellant resisted the petition and alleged that soon after the marriage the respondent was posted at Bhatnura which was at a distance of 2 1/2 K. Ms, from Bassi, where she was posted and it was more than 15 K. Ms, from Tandi. Her husband himself agreed to reside at Bassi. According to her, he always maltreated her, beat her and treated her with cruelty. When he filed a petition under Section 9 of the Act, on 30. 11. 1979 a compromise was effected between the parties and the petition was dismissed. The respondent is a greedy person. He wanted her to bring motor-cycle for him from her parental home. She could not fulfil his desire. He filed Divorce Petition levelling false charges of adultery and cruelty against her. His petition was dismissed on 23. 4. 1982. Again she fell into the trap of her husband. He again compromised with her and apologised for the false allegation of adultery and promised not to make any demand in future and to behave with her properly. She also wanted to have a fresh lease of marital life. Thus they resumed co-habitation on 23. 3. 1983. Thereafter she remained in the company of her husband till May, 1990. The respondent's brothers are in Police Department. They had threatened her with dire consequences. Respondent only wants divorce from her though she is still willing and ready to live with him.