- (1.) THE parties were married way back on 16th February, 1964, and in January, 1966, a daughter was born, who died soon after birth. In May, 1967 the husband filed a divorce petition on the grounds of cruelty and desertion. In December, 1967, husband got that petition dismissed as withdrawn.
(2.) THE parties continued to live together and on 6th April, 1971, a daughter was born.
(3.) IN February, 1981, the husband filed another divorce petition on the ground of cruelty and desertion and in alternative prayed for giant of decree for restitution of conjugal rights Wife contested the petition and denied the allegations.;