RAM KISHORE Vs. KHUSHBOO DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appellant has preferred this misc. appeal under Sec. 19 of the Family Courts Act, 1984 against the judgment dtd. 24/9/2018 passed by the learned Judge, Family Court, Merta whereby, the application filed by the appellant under Sec. 9 of the Hindu Marriage Act, 1955 seeking restitution of conjugal rights has been rejected.

(3.) Learned counsel for the appellant submits that in the interest of matrimonial harmony, dismissal of Sec. 9 application would be an impediment. He further submits that it was the duty of the respondent to complete her conjugal obligations and any denial of the same, tantamount to violation of matrimonial obligations. Thus, he submits that the learned Court below committed illegality in rejecting the appellant's application under Sec. 9.