MANJIT KAUR Vs. SANTOKH SINGH

JUDGEMENT

(1.) THIS is wife's appeal under Section 28 of the Hindu Marriage Act (in short, the Act) against the divorce decree dated March 17,1992.

(2.) THE uncontroverted facts are that appellant Manjit Kaur and respondent Santokh Singh were married on May 9,1985, at Village Mauli Kalan, District Patiala, according to Hindu rites. They lived together at Manimajra, U. T. Chandigarh. Respondent Jaswant Singh is real brother of Santokh Singh. Jaswant Singh was married to the sister of Manjit Kaur on May 9,1985. All of them are residing in House No. 643, Manimajra. Santokh Singh and Manjit Kaur were not blessed with any issue in this wedlock.

(3.) WIFE -appellant and respondent No. 2-Jaswant Singh filed their separate written statements, wherein they denied all the averments made by the husband-respondent in his divorce petition.