A.D. Koshal, J. - (1.) THIS is an appeal by the husband against the dismissal of his petition under Section 9 of the Hindu Marriage Act (hereinafter called the Act) praying for the relief of restitution of conjugal rights against the wife.
(2.) THE Appellant is Ravinder Kumar, a tube well operator employed in Mukandpur in Jullundur district and his father's name is Ram ji Lal while the Respondent is Shrimati Kamal Kanta who works as a typist -cum -clerk in the State Bank of India. Jullundur and whose father name in Ram Parkash. In his petition which was dismissed through the impugned order the Appellant stated that each of the parties was a Hindu by religion and that they had entered into the matrimonial tie on the 18th of November, 1969. at Gurdwara Shahib Baba Sangat Singh situated in Jullun -dur City where Anand Karaj Ceremony was performed by Granthi Lal Singh. His grouse was that the Respondent who was his legally wedded wife, had withdrawn from his society without reasonable cause.
(3.) THE petition was challenged with the assertion that no marriage had taken place between the parties ; and the parties went to trial on the following issues: 1. Whether the Respondent is the legally wedded wife of the Petitioner ? 2. If issue No. 1 is proved, had the Respondent withdrawn from society of the Petitioner without reasonable cause and excuse ? 3. Relief.;