SURJIT KAUR Vs. AMARJIT SINGH

JUDGEMENT

(1.) THIS appeal by the appellant/wife is directed against the judgment and decree dated 20.2.1997 passed by the learned District Judge Jalandhar, dismissing the petition filed for dissolution of marriage by a decree of divorce under section 13 of the Hindu Marriage Act (for short the Act).

(2.) THE case set up by the appellant/wife was that the parties were married on 7.5.1981 in accordance with Sikh rites at village Gill, District Jalandhar.

(3.) IT is also pleaded that in the month of July, 1984 respondent/ husband demanded more money for going to "Musket" but on her inability to meet the demand she was given severe beating and turned out of house. Attempts for reconciliation failed. It was claimed that the appellant was deserted by the respondent for a continuous period of not less than 2 years immediately preceding the presentation of petition under section 13 of the Act, and that the parties were living separately since 15.12.1992.