- (1.) HEARD learned counsel for the parties.
(2.) THIS appeal is directed against the judgment and decree dated 30.05.1998 passed by learned Additional District Judge No.1, Bikaner, whereby, the petition filed by the respondent- husband for grant of divorce under the provisions of Section 13 (1A)(ii) of the Hindu Marriage Act, 1955 ('the Act') has been accepted and the decree for divorce has been granted. The facts in brief are that parties entered into wedlock on 01.11.1987 at Bikaner and, out of the said wedlock, two children were born. It was alleged that on 24.08.1995, the wife left the matrimonial home and, as such, an application under Section 9 of the Act was filed for restitution of conjugal rights.
(3.) THE said application under Section 9 of the Act came to be allowed by way of compromise vide judgment and decree dated 12.09.1996 passed by the District Judge, Bikaner.;