LALIT GURUBAXANI Vs. USHA GURUBAXANI

JUDGEMENT

(1.) THIS is a Letters Patent Appeal directed against judgment and order dated 12-9-1997 passed by learned Single Judge in First Appeal No. 608 of 1996 (Lalit Gurubaxani v. Smt. Usha Gurubaxani) whereby the learned single Judge has dismissed the First Appeal filed by the appellant and confirmed the judgment and decree of restitution of conjugal rights passed by the trial Court.

(2.) BRIEF facts which are necessary for disposal of this appeal are that marriage between the appellant and the respondent took place at Satna according to Hindu rites. The wife (respondent) stayed at her matrimonial home at Satna for about three months. It is alleged that the behaviour of the husband and his family members was not very cordial with her. It is alleged that she was neglected by the members of the husband's family and was not allowed to sit along with other family members of the husband. It is alleged that her husband expressed his intention to marry one Ku. Hemlata and also expressed number of times that the present marriage had been forced upon him and it had been solemnised against his wishes and without obtaining his consent, only to obtain dowry and other valuable gifts from the family of the wife. It is further alleged that the husband demanded certain monetary benefits or certain gifts like car etc. and those demands were not fulfilled. It is alleged that she was driven out from the matrimonial home on 15-10-1991 and was asked to bring money for purchase of car. It is alleged that she came back to Jabalpur and had written letters to her husband requesting him to come to Jabalpur and take her to the matrimonial home but he did not come. Hence, present petition was filed.

(3.) THE plea of the husband was that the petitioner had already filed number of cases including criminal cases against him and her behaviour was not very affectionate towards him. It is alleged by him that he and his family members' behaviour was very affectionate towards the wife and she was not driven out from her matrimonial home. It is also alleged by the husband appellant that since the respondent wife belongs to a rich family, she was in the habit of going out and spent lavishly and because of her arrogant nature she could not adopt the culture of his family. It is alleged that the wife insisted that she would live according to her wishes either at Satna or at Jabalpur. The allegation of dowry was denied.