USHA KIRAN TIWARI Vs. HARI KRISHNA TIWARI

JUDGEMENT

(1.) THE present appeal is directed against the judgment and decree dated 8. 1. 92 passed in Civil Suit No. 1-A/91 by the Additional Judge to the Court of District Judge, Seoni.

(2.) THE appellant Smt. Usha Kiran Tiwari and respondent Hari Krishna Tiwari are inter se related as husband and wife and their marriage was performed and regarding the performance of marriage, the parties are not at variance that the marriage was performed according to Hindu rites.

(3.) THE terms between the husband and wife developed in the negative direction so much so that they led the husband to file a suit for restitution of conjugal rights being Civil Suit No. 30-A/8s. The suit for conjugal rights was decreed on 29. 10. 88 where against the wife Smt. Usha Kiran Tiwari availed the remedy of appeal by filing an appeal in the High Court being Appeal No. 230/88 which was dismissed on 25. 10. 89. During this period, no conciliatory approach was made and succeeded.