SUBHADRA BAI Vs. HARISHANKAR KACHHI

JUDGEMENT

(1.) This is wife's appeal under Sec. 28 of the Hindu Marriage Act, 1955 against the judgment and decree dated 20.8.86 passed by the IVth Additional Judge to the Court of the District Judge, Jabalpur in Civil Suit No. 30-A of 1986.

(2.) The respondent/husband filed a suit for restitution of conjugal rights against the appellant/wife.

(3.) This position is not disputed that the appellant and respondent are husband and wife and their marriage was performed according to Hindu rites in the year 1982.