GEETANJALI ARUN SUPE Vs. ARUN

JUDGEMENT

(1.) Sri.Ravi N.Chikkaraddar., learned counsel for petitioner has appeared in person.

(2.) The facts are quite simple and are stated as under: It is stated that the Petitioner and respondent are husband and wife and their marriage was solemnized on 11/5/2018 at Saleshwar Kalyana Mantapa, P.B. Road, Ranebennur as per their rites and customs and traditions. They lived blissfully for some time. Due to difference of opinion and misunderstanding, the respondent was constrained to file a petition seeking restitution of conjugal rights before the Family Court at Belagavi in M.C.No.289/2021.

(3.) Sri.Ravi N.Chikkaraddar., learned counsel for petitioner submits that the petitioner is residing at Ranebennur, Haveri District and her husband has filed the petition for restitution of conjugal rights before the Family Court at Belagavi.