SAROJNEI SAKSENA, J. - (1.) APPELLANT -wife has filed this appeal under Section 28 of the Hindu Marriage Act (for short, the Act ).
(2.) UNCONTROVERTED facts are that the appellant was marriage to the husband in April, 1982 at Pehowa. In January/february, 1986, she gave birth to a son, Deepak In July, 1986, the appellant went to her parental home for Chuchhak purposes. The respondent-petitioner's case was that the appellant went to her parental home in July, 1986 for Chuchhak purposes but thereafter she never came back to her matrimonial home though he made many efforts to bring her back.
(3.) THE appellant contended that the husband used to beat her when under intoxication. He wanted her to share her bed with outsiders. When she refused, she was turned out of the matrimonial home in November, 1986. She is still prepared to live with her husband provided he behaves properly. He never made any effort to rehabilitate her. Conversely, her parents convened panchayat to persuade him to leave his bad habits and to rehabilitate her. She has also filed a petition Under Section 125 Cr. P. C.;