FARAH TABASSUM Vs. MOHAMMAD MOJMAIL HAQUE

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 28/8/2023, decree signed on 5/9/2023, passed in Original Suit No.451 of 2021 by learned Principal Judge, Family Court, Bokaro whereby and whereunder the petition filed by the petitioner-husband (respondent herein) under Sec. 281 of the Mohammedan Law, for restitution of conjugal rights has been allowed.

(2.) The brief facts of the case of the petitioner/husband (respondent herein) as narrated before the learned Family Court, is that his marriage with the respondent (appellant herein) was solemnized on 25/11/2017 as per Muslim rites and custom at Bokaro.

(3.) After marriage, they lived together as man and wife. They have no issue from the wedlock. It is the case of the respondent/ plaintiff/ husband that the appellant/ defendant/wife lived few days properly in her matrimonial home. After that, she on some pretext or the other, insisted to go to her parents' home, for which she became aggressive. She does not want to live in his joint family. She pressurized him to live separately from his family, for which she used to quarrel.