JAI KRISHAN PANDITA Vs. NANA KUMARI

JUDGEMENT

(1.) PARTIES to this petition are husband and wife. Petitioner husband's petition seeking dissolution of parties' marriage by a Divorce decree under Section 13 of the j and K Hindu Marriage Act, 1980, was pending consideration before learned Additional district Judge (Matrimonial Cases) Jammu, when the respondent wife filed an application seeking a direction against the petitioner to return her 'istri Dhan' and other gifted items which had been given to her by her parents and friends.

(2.) THE petitioner absented from the proceedings and his petition under Section 13 of the Act was dismissed in default of appearance on 31-12-2004. Respondent's application seeking recovery of Istri Dhan and gifted items however, continued to proceed in which the petitioner was set ex parte.

(3.) VIDE order dated 24th of March 2005, learned Additional District Judge (Matrimonial Cases) Jammu, while allowing respondent's application directed the petitioner to hand over the Istri Dhan mentioned in Annexure "a" to respondent's application, to the respondent within a month's time.