RAJKUMAR RAMPAL Vs. SARITA RAJKUMAR

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally by consent of parties. Perused the petition.

(2.) This petition, filed by petitioner-husband under Article 227 of the Constitution of India, is directed against the order dated 29-7-2008 passed below Exh. 10 in Petition No. A-113 of 2007 by the Principal Judge of the Family Court, Bandra, Mumbai whereby the petitioner, his mother, sister, other relatives, servants and agents are restrained from obstructing the respondent-wife to reside in a shared household.

(3.) The petitioner and respondent got married on 18-5-2001. The Petitioner is working as marketing executive. Sometime in the month of February, 2004, the respondent-wife joined the Petitioner and started residing with him in the shared household. The continuous acrimony between them resulted in matrimonial discord, leading to divorce petition by the husband on the ground of mental cruelty being Petition No. A-113/2007 and criminal complaint under sections 498-A, 306 read with section 34 of the Indian Penal Code by the respondent-wife against the petitioner-husband.