NUTAN KUMARI Vs. PANKAJ KUMAR

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 19(1) of the Family Courts Act, 1984 is directed against the order/judgment dtd. 28/4/2023 and decree dtd. 10/5/2023 passed by the learned Principal Judge, Family Court, Bokaro in connection with Original Suit No. 572 of 2021, whereby and whereunder, the petition filed by the respondent-husband, under Sec. 9 of the Hindu Marriage Act, 1955 against the appellant-wife for restitution of conjugal rights, has been allowed.

(2.) The brief facts of the case, as per the impugned judgment and memo of appeal are referred herein which reads as under:

(3.) The learned Family Judge has called upon the appellant-wife. The wife has filed written statement wherein it has been stated that save and except what are expressly admitted in the written statement all the allegations levelled against her are vehemently denied.