SULOCHANA Vs. NANDHAKUMAR AZHAGARAJA

JUDGEMENT

(1.) This petition is filed by the wife seeking to set aside the order dtd. 16/11/2019 passed in the matrimonial proceedings initiated by the respondent-husband under Sec. 13(i)(a) of the Hindu Marriage Act, 1955 (for short 'the Act') in MC.No.4560/2017 passed by II Additional Principal Judge, Family Court, Bengaluru and to direct the Family Court at Bengaluru to dispose of the application filed by the petitionerwife under Sec. 24 of the Act for maintenance and litigation expenses.

(2.) Learned counsel for petitioner, during the course of arguments, submits that he would not press prayer (b) made in the writ petition and the same is placed on record.

(3.) It is an admitted fact that the petitioner is the wife of the respondent, their marriage having solemnized on 17/3/2006, due to the misunderstanding, differences have cropped up between the couple, a divorce petition came to be filed by the respondent-husband before the Family Court at Bengaluru in MC.No.4560/2017.