MOHINDER KAUR Vs. BHAG RAM

JUDGEMENT

(1.) This judgment will dispose of F. A. Os. Nos. 65/M and 66/M of 1976 which are both inter-connected, there being a common order of the trial Court disposing of two connected petitions between the parties who are husband and wife. Bhag Ram (husband) filed a petition under S. 9 of the Hindu Marriage Act (hereinafter referred to as the Act) against the appellant Mohinder Kaur for the grant of a decree for restitution of conjugal rights with the allegation that the parties were married about sixteen years ago and lived together up-till Oct., 1972. A female child was born to them who was about four years old (at the time of the filing of the petitions). It was alleged by the husband that in Oct, 1972 the appellant went to see her parents along with the daughter with a promise to return within a month or so, but she did not come back. The respondent made some attempts to bring her back but she failed to oblige him. A specific allegation was also made in the plaint that on July 29, 1973, the appellant contracted a second marriage with one Bakshi of Village Kalewal and since then she had been living in adultery with the said Bakshi. These allegations were refuted by the appellant and she emphatically denied her alleged second marriage with Bakshi aforesaid. On the other hand, she pleaded that as she was not good looking and had not brought dowry according to the satisfaction of the respondent, the latter had been beating her and had driven her out of the house which had necessitated her living with her father since April 1971. The appellant further alleged that her father took a Panchayat to the respondent to prevail upon him to take her back but he refused point-blank.

(2.) The trial Court framed the necessary issues in the petition under S. 9 of the Act to cover the controversial points and after consideration thereof, granted a decree for restitution of conjugal rights in favour of the husband. However, it is noteworthy that after a detailed consideration of the evidence on the question of the alleged second marriage said to have been contracted by the appellant, the trial Court recorded a very clear finding that the allegation of second marriage was wrong. The only ground an which a decree for restitution of conjugal rights was granted in favour of the husband is that the wife had not been able to show sufficient cause for keeping away from the society of the husband.

(3.) In the connected petition out of which F. A. O. No. 66/M of 1976 arises, the wife had filed an application under S. 10 of the Act for judicial separation in which she had levelled allegations of cruelty, desertion etc. against the husband. A specific ground which was taken by her in the said petition was that the husband had made false allegations in his petition under S. 9 of the Act (referred to above) that she was living in adultery with one Bakshi of village Kalewal after having contracted a second marriage with him. She asserted that such allegations of marriage or adultery which were false, frivolous and scandalous had created a reasonable apprehension in her mind that it would be harmful or injurious for her to live with her husband. She also contended that these allegations had resulted in mental cruelty to her mind. This petition filed by the wife was contested by the husband. Both the matters were, however, consolidated and as a result thereof a common judgment was passed by the trial Court in which, as already noticed a decree for restitution of conjugal rights was granted in favour of the husband and the petition under S. 10 of the Act filed by the wife for judicial separation was dismissed.