- (1.) Heard Sri Anshu Chaudhary, for the petitioner.
(2.) This petition has been filed against the orders of Additional Civil Judge (S.D.) dated 27.07.2013, allowing amendment application of respondent-3 in Matrimonial Petition No. 343 of 2010, Nirendra Kumar Sharma Vs. Smt. Kirti Sharma, under Section 9 of Hindu Marriage Act, 1955 (hereinafter referred to as the Act) and Additional District Judge dated 21.03.2016, dismissing the revision of the petitioner against the aforesaid order.
(3.) Nirendra Kumar Sharma (respondent-3) filed a suit (registered as Matrimonial Petition No. 343 of 2010) under Section 9 of the Act, for restitution of conjugal rights. Respondent-3 took plea that he was married to Smt. Kirti Sharma, according to Hindu rites on 20.04.2008. They have also one daughter of six years old out of that marriage. Initially behaviour of wife towards her husband and family members was normal. Subsequently, her behaviour was changed and she also abstained from doing domestic work. In spite of efforts being made in this respect, there was no change in her behaviour. She began to go to her in-laws house without any reason. She began to pressurize the husband to live separately from his family, which was not agreed by respondent-3 as in his family apart from them, his old and aged parents were members of the family. From about 7 months, she had left matrimonial home without any reason. In spite of several efforts made to bring wife to home but she has refused to come back.;