NISHA KASHYAP Vs. MANISH KUMAR

JUDGEMENT

(1.) The present appeal is barred by limitation by 108 days.

(2.) In any event, we have perused the impugned judgment and heard learned counsel for the appellant and since we are of the view that no case is made out on merits by the appellant, we are not inclined to go into the issue of limitation.

(3.) The appellant-wife had preferred a petition under Sec. 9 of the Hindu Marriage Act for restitution of conjugal rights with her husband i.e. the respondent. The petition was opposed by the respondent. The defense of the respondent was that the appellant was habitual in making serious and baseless allegations against him tantamounting to his character assassination.