RAKHI SHUKLA Vs. MANOJ SHUKLA

JUDGEMENT

(1.) This first appeal has been filed by the wife against the judgment dtd. 15/7/2016 passed by the Additional Principal Judge, Family Court, Gwalior, in Case No.74-A/2012 H.M.A whereby application under Sec. 9 of the Hindu Marriage Act for restitution of conjugal rights by the husband has been allowed.

(2.) In view of even dated order passed in F.A.No.171/2016, whereby we have allowed application for mutual divorce under Sec. 13(B) of the Hindu Marriage Act, decree of restitution of conjugal rights stands nullified and accordingly this appeal is disposed of.