PROMILA DEVI Vs. AMAR NATH

JUDGEMENT

(1.) THIS appeal has been filed against the judgment of the Trial Court granting a decree for restitution of conjugal rights in favour of the respondent-husband. A petition under Section 9 of the Hindu Marriage Act was filed by the respondent-husband by averring that he was married with the appellant-wife in the year 1975. According to the respondent, the appellant has withdrawn from his society without any reasonable cause. She is alleged not to have returned to the matrimonial home despite many letters having been written by the respondent.

(2.) THE appellant-wife contested the betition for restitution of conjugal rights on the grounds that the respondent-husband was guilty of practising cruelty upon her. It was averred by the wife that she was unable to give birth to a child for 5/3 years after her marriage and that she was called barren. The husband was alleged to have not taken care of the health of the wife when the first child was born to her who ultimately expired. It was further the case of the wife that the husband committed sexual acts even during the menstrual period The wife further took a stand that the respondent-husband disclaimed the second child who was born in Lucknow hospital by saying that the child was not from him. The Trial Court framed the following issues: 1. Whether the respondent has withdrawn from the society of the Betitioner without any reasonable cause as alleged? OPP, 2. Relief.

(3.) DURING the course of trial, respondent examined himself as PW 1 in support of the averments made in the petition for restitution of conjugal rights He has stated that the respondent wife withdrew from his society without reasonable cause and that she did not come back to his house inspite of the fact that several letters were written to her. He has furtuer stated that he has been sending money to the wife. It was further stated by him in the witness box that a petition under Section 10 of the Hindu Marriage Act was filed by her which was dismissed. The appellant-wife in her statement as RWl supported the stand taken by her in the written statement. The Trial Court allowed the petition of the respondent-husband by holding that all the pleas taken by the appellant-wife regarding cruelty etc. did not find favour in judgment Ex AX when she filed a petition for judicial separation under Section 10 and under Section 13 of the Hindu Marriage Act for divorce.