MANISH BABRA Vs. RENU

JUDGEMENT

(1.) Cm No.6875/2015

(2.) Perusal of the impugned order shows that on July 01, 2014, learned Principal Judge, Family Court passed a decree of restitution of conjugal rights only on the basis of statement of the parties recorded on May 22, 2014.

(3.) The statement made by the appellant/husband before the learned Principal Judge, Family Court is following effect:- 'I am the respondent in the present case and I do not wish to stay with respondent (sic. Petitioner) and I have also filed a divorce petition.'