LAKSHMANA Vs. RAMAMANI

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 3-1-2015 passed on I.A.12 in MC No.10/2011.

(2.) The petitioner herein is the petitioner in MC No.10/2011. The said Petition was filed under Section 9 of the Hindu Marriage Act seeking restitution of conjugal rights. In the said Petition which was at the stage of evidence an application has been filed seeking to amend the Petition and convert the same into a Petition under Section 13(ib) of the Hindu Marriage Act seeking dissolution of marriage. The respondent herein opposed the said application. The Court below after taking note of the rival contentions has by the impugned order dated 3-1-2015 dismissed the said application. Claiming to be aggrieved, the petitioner is before this Court.

(3.) Heard the learned counsel for the parties and perused the Petition papers including the order impugned herein.