RUSHABH KAMLESHKUMAR MEHTA Vs. LOPA

JUDGEMENT

(1.) This first appeal is at the instance of the original plaintiff (husband) of a family suit instituted by him in the Family Court at Ahmedabad against the respondent herein (wife) seeking relief of restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955.

(2.) The appellant herein is aggrieved by the judgment and decree passed by the Family Court No.6, Ahmedabad, rejecting the family suit instituted by the appellant herein seeking restitution of conjugal rights. It is not necessary for us to delve much into the facts of this case as we propose to dispose of this first appeal on a short ground or rather upon the consensus arrived at between the parties.

(3.) On 21.6.2021 this Bench passed the following order:-