T ASHRAF Vs. MODUNNI ALIAS KUNHUPPA

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioner is as follows: Petitioner married the daughter of the Ist respondent and sister of respondents 2 and 3 (subsequently impleaded as the additional 5th respondent). The petitioner and his wife are residing separately as suggested by the mediators as the mediation for a happy family life failed. In short, the allegation is that respondents 1 to 3 threatened the petitioner. Petitioner filed complaint.

(3.) A counter affidavit is filed on behalf of respondents 1 to 3 denying the allegations. It is inter alia stated that since the attitude of the petitioner towards the daughter of the deponent and children was very cruel there is no question of restitution of conjugal rights. At any rate, the allegation of threat is specifically denied.