S.S. Sodhi, J. - (1.) The challenge here, is by the wife Surjit Kaur to the decree for restitution of conjugal rights granted to the husband Jit Singh on the finding that she has withdrawn from his society without just or reasonable cause.
(2.) Parties here were married over 21 years ago and they have two grown-up daughters Ninder Vir Kaur, aged 19 and Chhinder Kaur 16 years old.
(3.) It was the case of the husband that he had got his elder daughter Ninder Vir Kaur engaged to one Phula Singh of village Marrar. His wife Surjit Kaur, was not happy with this engagement as she did not want her daughter to be married in that village and no this account, she left his house along with her daughters when he was out in the fields. Later he states, he took Panchayats to the house of his wife's parents, but she refused to come back to him.;