KOTHAR BEEVI @ BADRUNNISHA Vs. K. AMINUDEEN

JUDGEMENT

(1.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court.

(2.) The respondent/plaintiff has filed a suit in O.S. No. 771 of 1999 before the learned Principal District Munsif, Tirunelveli, for the relief of restitution of conjugal rights against the appellant's wife on the ground that she voluntarily withdrawen from the matrimonial home and hence he sought for restitution of conjugal rights.

(3.) The appellant-wife has filed a written statement, denying the various allegations and resisted the claim for restitution of conjugal rights on multiple grounds and inter-alia contended that, the respondent/plaintiff-husband has not conducted himself properly and her life was threatened and she refused to join the matrimonial home on justifiable grounds.