- (1.) ADMITTEDLY , on 24th February 1998, the appellant was married with the respondent and out of their wedlock a female child was born on 18.9.1999.
(2.) THE husband had filed Matrimonial Suit No. 71 of 1999 against his wife for restitution of conjugal rights on 15.6.1999, while the wife was pregnant. During pendency of the said suit, she gave birth to a female child on 18.9.1999. Thereafter on 1.10.1999 the husband filed a petition in the said Matrimonial Suit for its withdrawal, as he did not want to proceed with the said case. On 22.3.2001, the husband filed Matrimonial Suit No.38 of 2001, under Section 13(1)(a) of the Hindu Marriage Act, 1955 against his wife for a decree of divorce.
(3.) AS pleaded, the parents of the wife wanted him to live with them as ghar jamai, which was not acceptable to him, he being the only son of his parents. Unfortunately, only after a period of four months off the marriage, her parents forcibly took her without his consent to their house at Jamshedpur, due to which his conjugal life was seriously affected.;