DULI CHAND Vs. BHAGWANTI AND ANR.

JUDGEMENT

(1.) DULI Chand Appellant and Bhagwanti Respondent were married on December 14, 1967, at New Delhi. They lived at Rewari after their marriage. The Respondent gave birth to a daughter and a son. On December 13, 1975, the Appellant filed a petition for restitution of conjugal rights against the Respondent alleging that two years earlier she had gone to Delhi for delivery at her parents' house. She did not return to Rewari thereafter in spite of all efforts made by him to that effect.

(2.) THE Respondent admitted her marriage with the Appellant and the birth of two children from him. She admitted that they lived together till May 15, 1972. She alleged that she was given beating by the Appellant who treated her with cruelty. On the pleadings of the parties, the following issues were framed:

(3.) THE learned trial Court found issues Nos. 1 and 2 in favour of the Respondent and issue No. 3 in favour of the Appellant and consequently dismissed the petition. It is against this order that the present appeal is directed.