AJAY KUMAR RATHEE Vs. SEEMA RATHEE

JUDGEMENT

(1.) A marriage was solemnized inter-se the parties on 29/4/1998 at Rohtak as per Hindu rites, the parties resided together and the marriage was consummated. A daughter named Jyotsana was born on 20/2/2001. It is the case of the appellant that the respondent has been residing not with the appellant but in her father's home after he passed away on 8/12/2002. A panchayat was convened on two separate occasions but it is the case of the appellant that the respondent refused to live with him in Ganaur. The appellant thus filed a petition for restitution of conjugal rights under Sec. 9 of the Hindu Marriage Act, 1955 but the same was dismissed on default on 7/10/2004.