JAL KAUR Vs. AJAIB SINGH

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree for the restitution of conjugal rights, passed by the trial Court on the petition filed by the husband Ajaib Singh.

(2.) EFFORTS for reconciliation between the parites were made in this Court. but they did not fructify.

(3.) PRIOR to the filing of the petition for restitution of conjugal rights, there was an order dated September 30th 1985, passed under section 125, Code of Criminal Procedure, (hereinafter called the Code), for maintenance on a compromise between the parties. A copy of the said order is Exhibit R. 1. By virtue of the said order, a sum of Rs. 200/ - per month was fixed as maintenance and the order was effective from that very date i.e. September 30, 1985. The petition under section 9 of the Hindu Marriage Act, for restitution of conjugal rights was filed on May 19, 1986.