ANIL KUMAR DUGGAL Vs. ARUNA DUGGAL

JUDGEMENT

(1.) WHILE passing a decree for the Restitution of Conjugal Rights in favour of the appellant, the trial court directed him to return Usha Sewing Machine of the value of Rs. 650/ -Murphy Radio four Bands costing Rs. 725/. and also ordered that the respondent is entitled to get the net amount as mentioned at items 14 & 15 along -with the cost of the sweets etc. and net amount given to the appellant at the time of Thaka and festival amount to Rs. 2890/ -, Rs. 1049/ -and Rs. 1405/ -; totaling Rs. 5,346/ - if no restitution of conjugal rights takes place between the parties. The appellant is aggrieved of the directions given in the said judgment and decree dated 1 -8 -1984 passed by the learned Addl District Judge Jammu, so far as the return of the amount is concerned purported to have been passed under section 33 of the J&K Hindu Marriage Act.

(2.) I have heard the learned counsel for the appellant and perused the record.

(3.) NO one has appeared for the respondent despite repeated calls.