(1.) The lingering question entertained by the husband doubting her fidelity of his wife and wanted divorce on that ground became unsuccessful in the battle against his wife. Asserting that it is the husband, and husband alone, was responsible for the pregnancy, the wife who got herself exposed to DNA test and proved the paternity of the child was successful in getting the order for maintenance and restitution of conjugal rights.
(2.) The brief facts of the case:-
(3.) Issues framed by the trial court:-