AMARJIT KAUR Vs. BABU SINGH

JUDGEMENT

(1.) THIS appeal on behalf of the wife, is directed against the decree of divorce passed by the Additional District Judge, Sangrur, dated 27.2.1987.

(2.) THE marriage between the parties was solemnised on 7.3.1968. However, the Muklawa ceremony took place in the year 1975. Out of this wed lock a daughter was born the year 1976. Parties separated in the year 1980 and the present petition was filed on 11.9.1986 by the husband Babu Singh. He sought a decree of divorce on the ground of cruelty and desertion on the part of his wife Smt. Amarjit Kaur. It was alleged by him that his wife insisted upon living separately and wanted that he should live separately from his parents and not in a joint family with his father and other members of his family. According to him, she did not provide any food to him and she used to insult him in the presence of the relatives and other family members. Earlier in the year 1978, she went away to her parents' house and had not come to join him. He then convened a Panchayat and took the same to the Respondent to fetch her; whereupon she came to live with him but again started maltreating him She went away again without any sufficient cause in December, 1980. According to the husband, he again convened a panchayat in the year 1985 but at that time, she refused to accompany him.

(3.) ON the pleadings of the parties, the trial Court framed the following issues: