OMA Vs. BANSHILAL

JUDGEMENT

(1.) THIS is an appeal under sec. 28 of the Hindu Marriage Act, 1955 read with sec. 96 C. P. C. against the judgment and decree of the learned District Judge, Jodhpur, dated 9th October, 1965.

(2.) THE facts giving rise to it are as follows - THE appellant was married to respondent Banshilal on 5-5-55 at Jodhpur. Unfortunately, the marriage did not prove to be a happy one and the respondent had to bring a suit for restitution of conjugal rights against the appellant. That suit was contested by the appellant but eventually decreed on 17th January, 1962. THE appellant filed an appeal in this Court but that was also dismissed on 23-7-65.