SMT. RAJ BALA Vs. GAJINDER SINGH AND OTHERS

JUDGEMENT

(1.) THIS appeal filed on behalf of the wife is directed against the decree of judicial separation granted by the District Judge, Narnaul, dated January 7, 1987 in a divorce petition filed by the husband Gajender Singh.

(2.) THE marriage between the parties was solemnised on June 18, 1978. A child (male issue) was born out of the wedlock on July 18, 1984. The parties separated in February, 1986 The husband filed the divorce petition on May 3, 1986 alleging that since January, 1984, there had been an abnormal change in the attitude of the wife who misbehaved with him, ignored him in all domestic matters and developed a habit of lavish -spending She used to go out without an intimation to him and without his consent or that of the members of his family. When she was asked to refrain from it, she picked up quarrel. The wife had been meeting one Om Parkash, Respondent No. 2. who was a Chamar by caste whereas the husband was a Yadav. It was further alleged that in February, 1986, she left for her parental village in her absence. Thus, according to the husband, she has voluntarily withdrawn herself from the society of her husband and hence he sought a decree of divorce on this ground.

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