- (1.) We have heard Mr. Rajeiu Kumar Tripathi, learned counsel appearing for the appellants and Mr. Vishnu Srivastava, who has filed Vakalatnama today for the respondent. We have also perused the record of Habeas Corpus Writ Petition No.261 of 2014 filed by Kasifa Farog alias Sonal Jain. This is an appeal under 43 Rule 1 CPC against the interim injunction dated 12.11.2014, passed by the Family Court, Bahraich in regular suit No.2527 of 2014.
(2.) The respondent Khan Farogh Azam filed a regular suit for restitution of conjugal rights. The respondent has claimed following reliefs : xxx
(3.) It appears that at the presentation stage, the Family Court, Bahraich has passed the impugned order dated 12.11.2014 granting injunction whereby the appellant No.2 has been restrained from solemnising marriage of appellant No.1 from any person whosoever and also not create any hindrance.;