(1.) The appellant/husband is aggrieved by an order dated 31. 10.2017 passed by the learned Family Court, City Civil Court, Hyderabad, allowing O.P.No.1178 of 2013 filed by the respondent/wife seeking restitution of conjugal rights.
(2.) The marriage of the parties was solemnized on 05.11.2008. There are two daughters from the marriage, aged 12 and 10 years, who have remained under the care and custody of the respondent/wife. The parties had separated from December, 2012.
(3.) Mr. P. Santosh Kumar Goud, learned counsel for the appellant/husband and Mr. Vempati Mallikarjun Shastry, learned counsel for the respondent/wife are present along with the parties.