D.S.Tewatis, J. - (1.) -This appeal by the wife Smt. Chhoto is directed against the order dated 3.10.1972, of the matrimonial Court where by it granted a decree for restitution of conjugal tights in favour of the husband Jit Singh,
(2.) Jit Singh, the husband of Smt. Chhoto, approached the Court with the allegation that they had married in the year 1967 and happily recited together to about two years, though they remained unblessed by children during that period; and that Smt. Chhoto under the evil influence and pad of her parents, left the matrimonial house without his consent and did not return despite persuation of the two Panchayats that he had taken to her parent's house where she opted to reside after withdrawing from his society.
(3.) The assertion of desertion without reasonable cause, as also regarding the taking of two panchayats, was controverted by the wife. She, on the contrary, pleaded that soon after her marriage the petitioner-husband developed dislike and hatred for her on account of her black colour, twisted jaw and general ugliness and for not having brought sufficient dusty; that the informed her father of the ill-treatment and that she to frequently ill-treated and beaten by him; and that her father who came to the village of the petitioner husband temporarily reconciled them but the petitioner husband did not allow even a month to pass by when again started ill-treating and beating her which circumstance led her is quit his house and forced her to reside with her parents. She also asserted that her parents tried to persuade the petitioner husband to take her back, but to no success.;