ANIL KONDIBA SATOSHE Vs. NANDA ANIL SATOSHE

JUDGEMENT

(1.) JUDGMENT Admit. Notice made returnable forthwith. By consent, the appeal is heard finally at the stage of admission.

(2.) THIS Appeal arises out of the judgment and order dated 27th April, 2012 passed by the Civil Judge, Senior Division, Thane in a Marriage Petition No. 382 of 2010 filed for restitution of conjugal right.

(3.) PER contra, the respondent -wife has denied all the allegations and averments raised in the Marriage Petition. It was contended that the appellant -husband and his mother used to harass and abuse her and she was driven out of the house. It is the case of the respondent that five months after the delivery, her husband and mother -in -law came to her maiden house and literally snatched the baby girl and returned back to their house. The respondent has specifically denied that she has no desire to continue her married life but she is always interested to stay with the appellant in a separate house and lead a married life with him.