BRIJ LAL Vs. SMT. KRISHNA

JUDGEMENT

(1.) This appeal is preferred by the appellant against the judgment dated 1.2.1995 passed by District Judge, Hissar, whereby he declined to grant a decree of conjugal rights to the appellant.

(2.) The parties were married on 24.4.1985, cohabited together as husband and wife and ultimately parted company in March 1991. They have two minor children from this wed-lock.

(3.) The appellant put forth his version for parting company by averring that the respondent-wife wanted him to shift from his village where he ordinarily resides with his parents and doing cultivation, so as to start living at Hissar with the parents and other family members of the respondent-wife. He was not agreeable to this proposition of the respondent. Thereafter, she has withdrawn from the society of the appellant and refused to return to the matrimonial home without there being sufficient cause.