RAJAN SHREEKANT GHOGALE Vs. RADHIKA RAJAN GHOGALE

JUDGEMENT

(1.) The parties hereto got married on 26/2/2019.

(2.) After the matrimonial discord, the applicant/husband initiated proceeding under Sec. 9 of the Hindu Marriage for restitution of conjugal rights which is pending on the file of Family Court, Pune.

(3.) Prior to the aforesaid proceedings, Petition No.A-347 of 2020 is initiated by the non-applicant/wife under the provisions of Ss. 12(1)(a) of the Hind Marriage Act for annulment of marriage, return of Streedhan and maintenance under Sec. 25 of the Hindu Marriage Act.