RUPINDER KAUR Vs. GURJIT SINGH SANDHU

JUDGEMENT

(1.) This is letters patent appeal under Clause 10 of the letters patent against the judgment and decree passed by the learned Single Judge of this Court in FAO No. 272 M of 1995 allowing the husband's appeal and granting his petition for divorce dissolving his marriage by decree of divorce with Smt. Rupinder Kaur, the appellant (herein).

(2.) Facts of the case briefly stated are as follows:

(3.) Rupinder Kaur (wife) contested this petition urging that she never treated her husband with cruetly nor she ever deserted him. She never showed disrespect to him or his parents. She or her patents never put pressure upon him to live separate from his parents. The fact of the matter is that the husband was actuated by greed and avarice pressurising her to claim her share in her late father's property. To secure that end he started maltreating/manhandling her. He threw her out of the matrimonial home when she could not oblige him. It was denied that he ever gave financial assistance to her brothers. It was denied that she took any gold ornaments to her parents on the occasion of her brother's marriage. She was all along anxious to put up in the matrimonial home, cohabit with him and serve him and the children. It was denied that any panchayat was ever brought by him for her rehabilitation into the matrimonial home.