GANGULA KIRAN BABU Vs. NOOKALA MADHAVI LATHA

JUDGEMENT

(1.) The appellant resisted the petition laid by the respondent under Section 9 of the Hindu Marriage Act, 1955, seeking for the restitution of the conjugal rights.

(2.) The appellant and the respondent were contemporaries in the college. Both of them were students of BITS, a private Engineering College at MVP Colony, Visakhapatnam. They thus knew each other.

(3.) The case of the respondent is: