DALBIR KAUR Vs. DALJIT SINGH

JUDGEMENT

(1.) APPELLANT -wife has filed this appeal under Section 28 of the Hindu Marriage Act (for short the 'act') against the judgment and decree of the Matrimonial Court dated 24. 2. 1994 whereby petition for dissolution of marriage filed under Section 13 of the Hindu Marriage Act by the respondent is accepted.

(2.) UNCONTROVERTED facts of the case are that the parties were married according to Sikh rites by way of 'anand Karaj' on 31. 1. 1979 at Khadoor Sahib, Amritsar. In this wed-lock the appellant-wife has given birth to two daughters, namely, Rupinder Kaur and Raswinder Kaur.

(3.) THE Matrimonial Court framed issues. Respondent-husband examined Tara Singh PW-1, Mann Singh PW-2, Rupinder Kaur PW-3 and himself as PW-4. Wife examined Sajjan Singh RW-1, Harjinder Singh RW-2, Natha Singh RW-3, Pal Singh RW-4 and herself as RW-5.