PUSHPA K. @ SUMITHA Vs. KISHORE A.B.

JUDGEMENT

(1.) Husband is the petitioner and the wife is the respondent in a petition filed by the husband. The wife lost and the husband won. The family court directed restitution of the conjugal rights. The wife is in appeal.

(2.) Pleadings are elaborately stated by the family court. We therefore do not propose to reproduce such pleadings.

(3.) The marriage was solemnized on 13.03.1995. A boy was born to the couple on 23.06.1996. They lived together in the house of the husband till 15.11.2005. Their relationship was unfriendly almost throughout.