ASGARALI Vs. RESHMA

JUDGEMENT

(1.) THE question raised in this appeal is, whether a muslim wife is entitled to seek restitution of conjugal rights?

(2.) THIS second appeal is by the defendant -husband. The trial Court decreed the suit filed by the respondent -wife for restitution of conjugal rights. The said decree of restitution of conjugal rights is affirmed by the first Appellate Court by dismissing the husband's appeal. Being aggrieved, the husband has filed this appeal. The parties to the suit are muslims.

(3.) I have heard learned counsel appearing for the parties and perused the judgments of the two Courts.