CHANDRASHEKHAR S/O. GANGADHAR Vs. VANDANA CHANDRASHEKHAR WANKHEDE

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree passed by the learned District Judge-2, Hinganghat, District Wardha in Regular Civil Appeal No.33 of 2018 dtd. 6/12/2021. The said appeal was preferred against the judgment and decree passed by the Civil Judge Senior Division, Hinganghat, Wardha in H.M.P. No.02 of 2017 (Old H.M.P. No.122 of 2012) dtd. 27/9/2018.

(2.) The case of appellant is as follows :

(3.) It is also alleged that, once respondent left the house without intimating to the appellant and his mother. The appellant took her search and she was found walking on Hyderabad Highway. The appellant tried to convince her but she did not respond him, she insisted to take her to her parental house. The brother and father of the respondent came there and took her to village Khairi. She stayed at her parental house for eight months and gave birth to a daughter on 12/5/2018.