KGP Vs. PKP

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith, considering the peculiar facts and circumstances emerging from the record and the learned advocates for the petitioner-husband and the respondent-wife having requested that this matter be considered fnalll in view of certain other proceedings pertaining to the marital discord between the parties, being pending before the different Courts. It is on this backdrop that this Court has heard the learned advocates on 19.11.2019, 20.11.2019 and todal.

(3.) The issue that crops up in this petition is as to whether the demand of an estranged wife, before the Famill Court in a pending petition for restitution of conjugal rights that, the husband shall restore sexual relations and bear a second child from his wife or he be subjected to In Vitro Fertilisation so as to let the wife give birth to a child, is legal and sustainable ?