PRABHAKAR GOVINDRAO LEKURWALE, AGED 40 YEARS, OCCUPATION AGRICULTURIST, RESIDENT OF DEOLI (SAWANGI), TAHSIL HINGNA, DISTRICT NAGPUR Vs. SOU. ANITA @ MONA, W/O PRABHAKAR LEKURWALE, AGED 37 YEARS, OCCUPATION PRIVATE, RESIDENT OF C/O SHRI BACHALE, OMNAGAR, SAKKARDARA, NAGPUR, DISTRICT NAGPUR

JUDGEMENT

(1.) The family court appeal is ADMITTED and heard finally at the stage of admission with the consent of the learned counsel for the parties after perusing the record and proceedings.

(2.) By this family court appeal, the appellant-husband has challenged the common judgment of the Family Court, dated 29.10.2015, dismissing the petition filed by the appellant-husband for a decree of divorce on the ground of cruelty and allowing the petition filed by the respondent-wife for restitution of conjugal rights.

(3.) The appellant husband (hereinafter referred to as the "husband" for the sake of convenience) and the respondent-wife (hereinafter referred to as the "wife") were married on 206.2012, according to the Hindu rites and custom. The wife accompanied the husband to her matrimonial home at Deoli. The parties stayed together in the matrimonial home till 21.11.2012, and since then the parties are living separately. After the parties separated, the wife filed the petition for restitution of conjugal rights and the husband filed the petition for a decree of divorce on the ground of cruelty.