BAHADUR SINGH Vs. JASWINDER KAUR

JUDGEMENT

(1.) THIS order shall dispose of FAO Nos. 43-M and 44-M of 2007 both titled Bahadur Singh v. Smt. Jaswinder Kaur, as both these appeals have arisen out of common judgment.

(2.) FOR the sake of brevity facts are being taken from FAO No. 43-M of 2007.

(3.) THE appellant/husband filed a petition under Section 13 of the Act for dissolution of marriage by a decree of divorce, whereas respondent/wife filed a petition under Section 9 of the Act for restitution of conjugal rights.