SUMAN Vs. RAJNISH JALOTA

JUDGEMENT

(1.) THIS appeal by the appellant/wife is directed against the judgment and decree dated 21.05.2007 passed by the learned Additional Civil Judge (Senior Division), Phagwara allowing the petition moved by the respondent/husband filed under Section 9 of the Hindu Marriage Act (for short the Act) seeking a decree of restitution of conjugal rights.

(2.) THE respondent/husband brought a petition under Section 9 of the Act, on the ground that he was married with the appellant on 30.5.1995 at Ferozepur according to Hindu rites and ceremonies. After the marriage the parties cohabited and lived together and out of this wed -lock two female children were born. It was the case of the respondent/husband that after six months of marriage appellant/wife changed her behaviour towards the respondent/husband and other family members and started to disrespect the elders, and pressurize the respondent to ask his brothers and widow mother, to leave the house as she did not want to live in joint family.

(3.) ON notice, appellant/wife appeared and contested the claim of the respondent, wherein the allegations levelled in the petition were denied. The allegations regarding change of behaviour and disrespect to family members of the respondent/husband were specifically denied. It was pleaded that after the marriage, the family members of the respondent/husband had shown their dissatisfaction, to the dowry given in the marriage. The allegation of demand of dowry was levelled. It was pleaded that demand of Maruti Car and cash was made from the respondent.