PRATIMA NAYAK Vs. MANAS RANJAN NAYAK

JUDGEMENT

(1.) IT is said that a perfect and successful marriage is not getting a perfect partner, perfect love and perfect relationship but a strong relationship between the couple who can sit and communicate with each other regarding each one's fault, rectify it with an open mind, learn each other's differences and continue the peaceful journey holding each other's hand all the way. Conflicts between the couple are not the sign that they have chosen the wrong partner. Such conflicts should be dealt with all patience and love. The institution of marriage can survive only if the partners have trust and confidence on each other and they realize that sooner or later something better has to come after the worse.

(2.) MATA No. 57 of 2014 has been filed by Pratima Nayak (hereafter "the appellant -wife") challenging the judgment and order passed by the learned Judge, Family Court, Berhampur on 07.03.2014 in C.P. Case No. 319 of 2011 wherein the application filed by Manas Ranjan Nayak (hereafter "the respondent -husband") under section 22 of Special Marriage Act, 1954 for restitution of conjugal rights has been allowed and the appellant -wife has been directed to join the company of the respondent -husband within three months from the date of order and the parents of the appellant -wife were directed to make all arrangement to lead her to her husband with all honour and dignity and not to interfere in the married life of the parties.

(3.) IT is the case of respondent -husband in C.P. Case No. 319 of 2011 that he married the appellant -wife on 28.11.2009 at Roman Catholic Church, Berhampur, Ganjam and both of them lived together as husband and wife after their marriage. Due to ill advice of the parents of the appellant -wife, she was always expressing her desire to stay with her parents and in spite of love and affection shown to her by the respondent -husband, she did not reciprocate the same. The appellant -wife was advised by the respondent -husband to give up her idea of staying with her parents but no fruitful result came out and she was not even allowing the respondent -husband to have co -habitation with her during her short stay with him.