P NATARAJAN Vs. MALA ALIAS LAKSHMI

JUDGEMENT

(1.) The Appellant/Respondent/husband has preferred the present Civil Miscellaneous Appeal as against the order dated 5.10.2007 in FCOP No.155/2003 on the file of the Family Court, Salem.

(2.) The Respondent/Petitioner (wife) has filed FCOP No.155/2003 before the Family Court, Salem praying for Restitution of Conjugal Rights as per Section 9 of the Hindu Marriage Act.

(3.) The marriage between the Appellant/husband and the Respondent/wife took place on 4.7.1987 at Paraikat, Salem at the residence of the Appellant. It is the case of the Respondent/wife that at the time of marriage, she was given four sovereigns of gold chain, one Thodu, Jimiki, Golusu, Rs.10,000/- cash and also other Seervarisai Articles. The Appellant/husband at the time of marriage was given half sovereign of gold Ring by the parents of the Respondent/wife. Out of the wedlock between the parties, no child was born to them.