HIMANSU SEKHAR RANA Vs. TAPATI RANA

JUDGEMENT

(1.) The instant appeal is directed against a decree of dismissal, passed in a matrimonial suit, arising out of application under S. 9 of the Hindu Marriage Act, for a decree of restitution of conjugal rights, instituted by the husband against the wife.

(2.) The admitted facts are that the marriage was on 13-5-82, though registered on 15-5-82. The wife left the matrimonial home on 26-4-83.

(3.) It was pleaded on behalf of the petitioner husband that his sister was married to the brother of the wife, their matrimonial life was not happy and ultimately the said sister was driven out of her matrimonial home. She started residing with the husband / petitioner. Protest against cruelty of sister by the wife's family members enraged the wife; the wife started to ill-treat the petitioner and ultimately left the house on 26-4-1983, as stated.