Arthanari Chettiar v. Nagoji Rao

Arthanari Chettiar v. Nagoji Rao

(High Court Of Judicature At Madras)

No. | 20-02-1912

[1] The respondent does not appear to contest the finding.

[2] We accept the finding, set aside the decree of the lower Appellate Court and dismiss the application for restitution, with costs here and in the Court below.

Advocate List
Bench
  • HON'BLE CHIEF JUSTICE MR. ARNOLD WHITE
  • HON'BLE MR. JUSTICE SANKARAN NAIR
Eq Citations
  • 14 IND. CAS. 836
  • 1912 MWN 513
  • LQ/MadHC/1912/76
Head Note

Hindu Marriage Act, 1955 — S. 13(1)(i) — Restitution of conjugal rights — Decree of lower Appellate Court granting — Finding of trial court that husband had not deserted wife — Set aside