MANJIT KAUR Vs. BALJIT SINGH

JUDGEMENT

(1.) The husband's application for a decree for restitution of conjugal rights was dismissed by the Trial Court. However, the first appeal was accepted. Resultantly, the wife has filed the present letters patent appeal. A few facts may be noticed.

(2.) The parties were married on March 23,1984. They separated in September, 1985. On January 3,1986, the petition for restitution of conjugal rights was filed by the husband. It was alleged that she (the wife) had left her matrimonial home with her parents with the promise to return after a week or so. Despite repeated efforts through the Village Panchayat, the respondent had refused to return. Thus, a decree for restitution of conjugal rights was prayed for.

(3.) The wife contested the claim. She filed a written statement in which it was averred that the husband had been demanded a motor-cycle after his brother had got it in his marriage. On her failure to bring a motor cycle, she was beaten and turned out of the house.