PRABHA DEVI Vs. GOPAL SAHU

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Court Act, 1984 is directed against the judgment dtd. 27/8/2022 [decree signed on 31/8/2022] passed by the learned Principal Judge, Family Court, Lohardaga in Original Suit No.36 of 2018, whereby and whereunder, the suit for restitution of conjugal right under Sec. 9 of the Hindu Marriage Act, 1955 by the plaintiff/ appellant, has been dismissed on contest.

(2.) The brief facts of the case is that the marriage of plaintiff was solemnized with defendant on 3/7/1997 before Marriage officer, Lohardaga. After marriage, she went to her matrimonial house and due to their wedlock two female children were born.

(3.) After birth of two daughters, behaviour of O.P. and her mother-in-law was changed and they started torturing mentally and physically to plaintiff. After that one son and one daughter were also born.