MAHALAKSHMI Vs. RKM RAJKUMAR

JUDGEMENT

(1.) Appellant is the wife of respondent and their marriage was solemnised on 18.11.2015. Respondent filed petition under Section 13(1)(i)(a) of Hindu Marriage Act, 1956 for divorce and appellant filed petition under Section 9 of Hindu Marriage Act, 1956 for restitution of conjugal rights.

(2.) The case of respondent in the pleadings set out in his divorce petition and the counter filed in the petition for restitution of conjugal rights, in brief, is as follows:-

(3.) The response of the appellant, as seen from the counter filed in the divorce petition and petition filed by her for restitution of conjugal rights, in brief, is as follows:-