M. SHARADHA Vs. M. KESHAVAMURTHY

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984, has been filed against the judgment and decree dtd. 4/2/2015 passed by the Family Court, Mysuru, by which, the petition filed by the appellant/wife under Sec. 9 of the Hindu Marriage Act, 1955 (for short, 'the Act') seeking the relief of restitution of conjugal rights has been dismissed.

(2.) Facts giving rise to the filing of this appeal briefly stated are, that the marriage between the parties was solemnized on 11/6/2004. Admittedly, after the marriage, the parties resided together for a period of six months. Thereafter, the appellant filed a criminal case against the respondent and her family members in the year 2005.

(3.) Thereafter, some time in the year 2007, the appellant filed a petition seeking maintenance from the respondent. The respondent, thereafter, in the year 2012, instituted the proceedings under Sec. 13 of the Act before the Family Court at Bengaluru. The appellant, thereupon, filed a petition some time in the year 2013 seeking restitution of conjugal rights at Family Court, Mysuru.