DHURJATI BHUTESH GOWALA Vs. PUTUL GOPE

JUDGEMENT

(1.) Heard Ms. Anshu Kumari, learned counsel for the appellant and Mr. J.N. Upadhyay, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment and decree dated 12. 02.2020 (decree signed on 17/2/2020) passed by Sri Niraj Kumar Srivastav, learned Additional Principal Judge, Additional Family Court, Jamshedpur in Original Suit No. 01/2018 whereby and whereunder, the suit preferred by the appellant under Sec. 9 of the Hindu Marriage Act for restitution of conjugal rights has been dismissed.

(3.) For the sake of convenience, both the parties are referred to in this judgment as per their status before the learned trial court.