A.K. Goel, J. - (1.) THIS appeal has been preferred against the judgment and decree dated 13.12.1996 rendered by the Additional District Judge, Ambala, granting decree of restitution of conjugal rights in favour of the respondent.
(2.) MARRIAGE took place between the parties on 4.3.1979 and three issues were born out of the wedlock. The husband filed the petition for restitution of conjugal rights alleging, inter alia, that the wife refused to live with the husband. The wife contested the petition stating, inter alia, that the husband was living with the widow of his brother. The trial Court after appreciating evidence on record held that the wife had withdrawn from the society of the husband without sufficient cause.
(3.) THE matter was referred to the Lok Adalat which vide its proceedings dated 10.5.1999 sent back the matter to the High Court for decision on merits as there was no possibility of a compromise.;