SANAGALA ANIL KUMAR Vs. SANAGALA MANASA

JUDGEMENT

(1.) This appeal is filed by the appellant/wife challenging the order and decretal order dated 19.6.2008 passed in OP No. 7 of 2008 by the Judge, Family Court, Eluru, granting a decree of restitution of conjugal rights in favour of the respondent herein.

(2.) The parties hereinafter will be referred to as they are arrayed in the lower Court for the sake of convenience.

(3.) The petitioner/husband filed the petition in OP No. 7 of 2008, under Sections 9 and 13(1)(ia) of the Hindu Marriage Act, 1955 (for short 'the Act'), seeking a decree of restitution of conjugal rights directing the respondent/wife to join the matrimonial home, alternatively for a decree of divorce dissolving the marriage between the petitioner and the respondent and such other reliefs which appear to be just in the circumstances of the case.