Madhya Pradesh High Court
Smt.Sunita Kushwaha vs Jitendra Kushwaha Judgement Given By: ... on 10 October, 2013
Smt. Suneeta Kushwaha Vs. Jitendra Kumar Kushwaha
1
First Appeal No :: 782 / 2004
10.10.2013.
Smt. Shimla Jain, learned counsel for the appellant.
Shri Sudeep Patel, learned counsel for the respondent.
Challenging the order passed by learned VIth Additional District Judge Chhatarpur, rejecting an application filed by the appellant under Section 9 of the Hindu Marriage Act for restitution of conjugal rights, this appeal was filed in the year 2004.
It is stated that during the pendency of this matter both the parties are living separately, they are no more interested in living together.
This appeal pertaining to proceedings under Section 9 of the Hindu Marriage Act is now rendered infructuous and liberty is granted to the parties to take recourse of remedy available under law, in case they are not interested in living together.
In view of above, the appeal stands dismissed.
(RAJENDRA MENON) (R. S. JHA)
JUDGE JUDGE
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