M.JEYAPAUL,J. - (1.) Heard the submissions made by learned counsel appearing for the appellant.
(2.) Appellant-wife has challenged the decree of restitution of conjugal rights granted in favour of the respondent under Section 9 of the Hindu Marriage Act by the trial Court.
(3.) During the pendency of the appeal, appellant expressed her desire to join the respondent-husband in terms of the decree passed under Section 9 of the Hindu Marriage Act. Appellant in fact initiated separate criminal proceedings under Section 125 Cr.P.C. seeking maintenance from the respondent. It was informed to the Court that the respondent in fact absconded in the proceedings under Section 125 Cr.P.C. initiated by the appellant.;