SURINDER KAUR Vs. VIDYA RATTAN

JUDGEMENT

(1.) WIFE has filed this appeal Under Section 28 of the Hindu Marriage Act, 1955 (In short, the Act ).

(2.) UNCONTROVERTED facts are that the parties were married on March 5, 1988, according to Hindu rites at Village Attari, Tehsil and District Ropar. After the marriage they lived together till July 13, 1988.

(3.) RESPONDENT No. 1 filed his reply, wherein he denied the allegations of cruelty, desertion and adultery. According to him, after marriage she was living happily with him in the matrimonial home. On July 13, 1988, he left her at her parental home as it was the month of Sawan and customarily daughters go to their parental home in the month of Sawan. Thereafter he made many attempts to bring her back but she declined. Even her father refused to send her back. When his mother was ill, he went to take her but she refused to come along with him. Thus, according to him, the petitioner-appellant has deserted him without any reason any justifiable cause.