LAWRENCE PHILIMONE DANIEL Vs. PRANALI LAWRENCE DANIEL

JUDGEMENT

(1.) The appellant-original petitioner has challenged the judgment and decree dtd. 1/10/2019 passed by the learned District Judge, Amravati in Special Marriage Petition No. 6/2017, whereby the learned Judge dismissed the petition seeking the decree of restitution of conjugal rights.

(2.) The facts giving rise to this appeal are as follows:-

(3.) The respondent opposed the petition vide reply at Ex. 15. The respondent denied the material allegations made in the complaint. The respondent has admitted the factum of marriage. It is contended that the appellant and the respondent being from paramedical faculty, their parents settled their marriage. After the marriage, according to the respondent, the conduct and behaviour of the appellant was not proper. After the marriage, the appellant shifted to Aurangabad where the respondent has been doing service. The appellant would snatch the salary from her and quarrel with her for money. The appellant was not interested to maintain any kind of relations with the respondent. The appellant mentally and physically harassed the respondent. The respondent tried to convince him however, the appellant refused to maintain any relations with her and left her company without sufficient cause and reason. Initially she had tolerated it, however, when the appellant started doubting her chastity the things went beyond control. The appellant lodged false complaint against the respondent and her family members. The respondent contended that with this kind of cantankerous behaviour of the appellant, it would be very difficult for her to rejoin the company of the appellant.