JINNAT FATMA VAJIRBHAI AMI Vs. NISHAT ALIMADBHAI POLRA

JUDGEMENT

(1.) This Appeal under Sec. 19 of the Family Courts Act, 1984 (for short, the 'Act 1984') is at the instance of the original defendant-wife, questioning the legality and validity of the order passed by the Family Court at Palanpur dtd. 7/7/2021 in the Family Suit No.47 of 2019 instituted by the respondent-husband for restitution of conjugal rights whereby the Family Court allowed the suit instituted by the husband and directed the appellant- wife herein to go back to her matrimonial home and perform her marital obligations.

(2.) The facts giving rise to this Appeal may be summarised as under :

(3.) Having regard to the pleadings of the parties, the Family Court framed the following issues vide Exh.11;