LAWS(KAR)-2014-9-8

E. RAGHUNATHAN Vs. R. SARALA

Decided On September 01, 2014
E. Raghunathan Appellant
V/S
R. Sarala Respondents

JUDGEMENT

(1.) Challenge in this writ petition is to an order dated 20.06.2014 passed in M.C.No.2074/2009 by the V Additional Principal Judge, Family Court, Bangalore. By the said order, I.A.No.10, filed by the petitioner, under Order 6 Rule 17 r/w S.151 CPC was dismissed.

(2.) Marriage of the petitioner with the respondent was solemnized on 03.05.1995. The parties are estranged couple. M.C.No.543/1999 filed by the petitioner to pass decree of divorce, on the ground of cruelty, was dismissed on 22.08.2002. MFA.No.6670/2002 filed thereagainst was rejected on 26.10.2006.

(3.) Respondent filed M.C.No.2074/2009, under S.9 of the Hindu Marriage Act, 1955 (for short the Act ), seeking relief of restitution of conjugal rights. Petitioner filed on 08.02.2011, statement of objections along with counter claim, under S.23-A of the Act, seeking decree of dissolution of marriage. Trial of the case being complete and when the case was at the stage of hearing of arguments, I.A.No.10 was filed, seeking permission to amend the statement of objections/counter claim. Said application having been dismissed as devoid of merit, this writ petition was filed.