PRAVEEN BALA ALIAS VEENA Vs. JAGDISH RAI

JUDGEMENT

(1.) THIS appeal has been filed on behalf of the wife Parveen Bala against the decree of conjugal rights passed against her by Sub Judge, First Class, Muktsar.

(2.) THE marriage between the parties was solemnised on 28.2.1979. Out of this wedlock, one male child was born on May 19, 1980 and a female child was born in August 1992. The parties lived together upto 13-11-1980 1 when the wife left the matrimonial home. The petition of husband for restoration of conjugal rights under Section 9 of the Hindu Marriage Act was filed on 4.5.1993. Earlier petition was proceeded ex-parte. Ultimately, this ex-parte decree was set aside on 22.7.1985.

(3.) THE learned trial court, after discussing the entire evidence came to the conclusion that it is the wife -who parted company from the husband without reasonable cause. Consequently, the decree for restitution of conjugal rights was passed in favour of the husband.