- (1.) When I expressed that I am not inclined to interfere with the impugned order, Mr. Tiwari, learned counsel, appearing for the petitioner, submitted that petitioner has filed the suit in question for restitution of conjugal right and is willing to keep the respondent-wife and female child properly. He further submitted that petitioner is ready to give the custody of girl child, namely, Trisha to respondent.
(2.) Mr. Pravin Kumar Pandey, learned counsel, appearing for the respondent, submitted that if the respondent and the female child are kept properly, the respondent is ready and willing to live with the petitioner.
(3.) If the both the parties are ready and willing to live with each other, the matter can be resolved without any further delay.;