SMT. SHANTA KULKARNI Vs. Y. CHANDRAMOHANA AND OTHERS

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondents.

(2.) The petitioner is said to be the wife of the first respondent and has filed this petition in the backdrop of the Court below having rejected her interim prayer seeking protection of her right to reside in her matrimonial home, after having secured an order for restitution of conjugal rights.

(3.) It is stated by the learned Counsel for the respondents that it is true that the petitioner has sought for such protection order, which has been rejected by the Trial Court and also by the Lower Appellate Court, which have consistently found that the petitioner has taken a lion's share of the terminal benefits of the first respondent who was medically terminated by his employer on account of respondent No.1 having turned partially blind and it is in that background that the Courts below have rejected her claim.