GULSANARA BEGUM Vs. RAHUL SK. AND ORS.

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated February 25, 2010 passed by the learned Additional District Judge, Jangipur, Murshidabad in Title Appeal No. 14 of 2009 reversing the decree passed by the learned Civil Judge (Junior Division), 2nd Court, Jangipur, Murshidabad in Matrimonial Suit No. 04 of 2006 rejecting the suit for restitution of conjugal rights filed by the respondent no. 1 husband and decreeing the suit for restitution of conjugal rights filed by the respondent no. 1 against the appellant wife. The proforma respondent nos. 2 and 3 are the parents of appellant..

(2.) On May 4, 2012 the Division Bench, while admitting the second appeal, directed that the second appeal will be heard on the following substantial question of law:

(3.) At the time of admission of the second appeal in an application being CAN 615 of 2012 the Division Bench also passed an order restraining the respondent no. 1 husband from putting the decree for restitution of conjugal rights into execution. The said order of injunction is valid till disposal of the appeal.