- (1.) The facts leading to the controversy in the present appeal from order of the learned District Judge, Bhatinda, dated 19th January, 1980, are as under:-
(2.) The parties were married to each other at Mausa, on 20th October, 1974 according to Sikh rites. After living together happily for some time the relations between them became strained, and they started living separately from September, 1978.
(3.) Thus husband-respondent Amrit Singh Chopra filed a petition under section 13(1)(i) (ia) of the Hindu Marriage Act on 9th April, 1979, for the dissolution of marriage before the District Judge, Bhatinda. It was alleged therein that his wife Satwant Kaur, the present appellant, was ill- mannered and impetous lady and her behaviour is insulting and sometimes she abused him in the presence of his friends and relations to his great humiliation and that she even quarrelled and misbehaved with his parents over trifles. It was also alleged that she was unchaste and unfaithful to the 'petitioner-respondent, having developed illicit intimacy with one Wazir Kumar, respondent No. 2 and that she was living in adultery with him. He also cited several instances and alleged that on 3rd March, 1979 at about 3.00 p.m., Surjit Singh, in whose house the parties then lived as his tenant, found Satwant Kaur appellant and Wazir Kumar, respondent No. 2, sitting together in a compromising position and indulging in vulgar talk and that when he (husband-respondent) on return from the office tried to dissuade her from such behaviour, she defiantly told him that she was not going to change her ways. Said Surjit Singh got his house vacated from the husband-respondent because of Wazir Kuntar's frequent visits to Satwant Kaur in her husband's absence. He cited another instance that on 16th February, 198 when he and Satwant Kaur, appellant, lived at certain Jit Singh's house, situate along Amrik Singh Road, Darbara Singh, his relations, called at his house and learnt that Satwant Kaur had gone to see cinema with someone from Afansa and that when Darbara Singh met him and informed him about it, they both went to the Pukhraj Cinema and saw Satwant Kaur and Wazir Kumar emerging together from the cinema hall. On his asking, Satwant Kaur appellant told him that she was not going to break on her relations with Wazir Kumar. He also cited few more instances of her aberration from the course of, virture.;