C.M.LODHA, J. - (1.) THIS is a wife's appeal from the decree of restitution of conjugal rights granted against her in favour of the husband by the District Judge Sri Ganganagar by his judgment dated 31 -10 -1970.
(2.) THE marriage between the spouses took place on 13th July, 1965 and the wife went to the husband's house about a year after the marriage on the completion of 'Muklawa' ceremony, and lived with him for 3 days only. The husband's case is that thereafter the appellant's brother took her from his house and since then the appellant has never returned to the husband. It is alleged by the respondent that he called Panchayat of the members of his community several times so that some effort may be made by the Panchas to bring the appellant to the respondent's house. It was thus alleged that the appellant had withdrawn from the society of the respondent without any reasonable excuse. The appellant -non petitioner resisted the respondent's application on the ground of cruelty and pleaded that the respondent asked for Rs. 10,000/ - from her father by way of 'dowry' and was severely beaten by the respondent mother on account of not being able to get a 'dowry' of Rs. 10,000/ - from her father.
(3.) AFTER recording the evidence produced by the parties the learned District Judge Ganganagar found chat the appellant had withdrawn from the society of the respondent without any reasonable excuse and therefore he granted a decree for restitution of conjugal rights.;