SAPNA BANERJEE Vs. RABINDRA NATH BANERJEE

JUDGEMENT

(1.) This appeal has been filed 2 under S. 19 of the Family Courts Act, 1984, by Sapna Banerjee, wife of Rabindra Nath Banerjee of Dhanbad town, challenging impugned judgment and decrees whereby she was directed to go to her matrimonial home along with her husband and to enjoy a happy marital conjugal life with her husband.

(2.) Admittedly, appellant was married with respondent on 14-6-1992 according to Hindu rites and customs. The said marriage even also registered on 3-7-1992 before the Registrar at Furulia. After marriage both were living at Mohuda.

(3.) On 18-10-1993, respondent-husband filed an application under Sec. 9 of the Hindu Marriage Act, 1955, alleging thereon that his father-in-law started demanding his salary on the ground that he was employed by BCCL in lieu of his land having been acquired by the said Company and on her father's advice appellant also disconnected all relation and severed her connection with him.