SHAMINI Vs. SUJAN CHRISTO

JUDGEMENT

(1.) The respondent in the Execution Petition is before this Court, challenging the order passed therein.

(2.) The facts, which had given rise to the Execution Petition and this Civil Revision Petition, are herein below set out.

(3.) The petitioner and the respondent had entered wedlock on 28/9/2005 as per the Christian Religious Rites. The marriage met with several roadblocks and ultimately, the respondent herein had filed IDOP.No.111 of 2009 seeking dissolution of the marriage pleading refusal to consummate the marriage and cruelty. The petitioner, who is the respondent therein, had refuted the various allegations contained in the divorce petition. Counter allegations were made and the petitioner had also filed a counter claim for restitution of conjugal rights.