SH. JOGINDRA KAUR Vs. SHIVCHARAN SINGH

JUDGEMENT

(1.) THIS is an appeal against a decree for restitution of conjugal rights passed against the Appellant by the District Judge Jammu under Section 9 of the Hindu Marriage Act by his order dated 2 -6 -64.

(2.) THE Respondent brought the petition against the Appellant stating that the parties were married in image Dablehar Tehsil R.S. Pura in the year 1956. In 1957 the father of the Appellant took her away from the house of the Respondent and subsequently did not like to send her back but on the persuasion of the Respondent brought the Appellant back to his house in the year 1958 where she remained for two or three months. The brors. of the Appellant took her away from the Respondent's house without his consent. Later on in spite of efforts on the part of the Respondent and his lather, the Appellant did not return. Hence the petition.

(3.) THE trial Court of the District Judge Jammu framed the following two issues in the case: