BHAWANI PRASAD Vs. SUBHAGI

JUDGEMENT

(1.) The suit out of which this appeal has arisen was brought by the plaintiff- appellant in the Court of the Munsif of Jaunpur for restitution of conjugal rights. The claim was brought against four persons, i.e., Musammat Subhagi, Ajudhia, Jageshar and Basawan. It was alleged in the plaint that Musammat Subhagi was the lawfully married wife of the plaintiff and that she had been taken away from his house by the other defendants, who were her near relatives, a short time before the institution of the suit under the promise of sending her back to the plaintiff in a few days. She did not return to him either of her own accord or under the advises of the other defendants inspite of his repeated requests.

(2.) It was further alleged in the plaint that Musammat Subhagi had gone away with ornaments worth Rs. 100.

(3.) The plaintiff, therefore, sued for the restitution of conjugal rights and for the recovery of the ornaments or the value thereof.