RIZWAN ALI KHAN Vs. NAZMA SIDDIQUI

JUDGEMENT

(1.) Heard counsel for the parties at length and perused the record.

(2.) This second appeal has been filed by the plaintiff appellant challenging validity and correctness of the judgment and decree dated 10.8.2009 passed by Additional District Judge, court no. 5, Budaun in civil appeal no. 30 of 2007, Smt. Nazma Siddiqui and others v. Rizwan Ali Khan, arising out of judgment and decree dated20.3.2007 passed in Original Suit No. 12 of 1999, Rizwan Ali Khan v.. Smt. Nazma Siddiqui and others.

(3.) Brief facts of the case are that plaintiff appellant Rizwan Ali Khan filed original suit no. 12 of 1999, in the court of Civil Judge(J.D.), Sahaswan, district Budaun against defendant respondent no. 1-Nazma Siddiqui for restitution of conjugal rights.