HELAN JANANI Vs. ARUNKUMAR

JUDGEMENT

(1.) This appeal is directed against the order dtd. 7/6/2022 made in D.O.P.No.115 of 2021 on the file of the Court of Family Judge, Tirunelveli.

(2.) Arunkumar respondent herein filed the said D.O.P. seeking restitution of conjugal rights under Sec. 32 of the Divorce Act, 1869. By the impugned order, the Court below allowed the petition and granted the relief of restitution of conjugal rights in favour of the husband / Arunkumar. The appellant was directed to live along with her husband in his matrimonial home at Chennai.

(3.) Questioning the same, wife filed this appeal.