SAMEERSINGH SURESHSINGH SURYAWANSHI Vs. SAVITA SAMEERSINGH SURYAWANSHI

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Since the second appeal arises out of a matrimonial matter, the parties were put to notice that the matter would be heard finally at the stage of admission.

(3.) The present appeal has been preferred by the appellant husband against the respondent wife challenging the judgment and decree passed by the additional District Judge, Achalpur in Regular Civil Appeal No. 66/2001 granting a decree for restitution of conjugal rights in favour of the respondent wife.