Amarjeet Chaudhary, J. - (1.) Smt. Bhupinder Kaur had filed a petition for dissolution of marriage under Sections 13(1)(ia) and (ib) of the Hindu marriage Act, in the Court of District Judge, Hoshiarpur.
(2.) The matrimonial Court on the basis of the pleadings of the parties had framed the following issues:- 1. Whether the respondent is guilty of acts of cruelty against the petitioner ? OPP 2. Whether the respondent has deserted the petitioner since January, 1986, willfully and intentionally? If so, does it amount to an act of cruelty ? OPP 3. Relief. While disposing of the petition, the Matrimonial Court had returned a finding that cruelty and desertion on the part of the husband had been proved. However, instead of passing a decree for dissolution of marriage, the Court passed a decree for judicial separation.
(3.) Feeling dissatisfied, the petitioner-appellant has filed the present appeal.;