RAKESH KESHARWANI Vs. SAVITA GUPTA

JUDGEMENT

(1.) This appeal has been filed by the appellant-husband under Section 19 of the Family Court Act, 1984 against the judgment and decree dated 08.10.2012 passed by Principle Judge, Family Court, Jabalpur in Civil Suit No.41A/2012 whereby the decree for Restitution of the Conjugal Rights, under Section 9 of the Hindu Marriage Act has been passed in favour of the respondent/wife.

(2.) The respondent is the legally wedded wife of the appellant. Their marriage was solemnized on 16.02.2005. They have two sons.

(3.) The respondent has filed a suit for Restitution of the Conjugal Rights against the appellant-husband on the ground that after few years of their marriage, the appellant and his family members harassed her. They took away the children from her. The appellant deserted her, therefore, a suit under Section 9 of the Hindu Marriage Act was filed by the respondent against the appellant.