KARTHIK T. P. Vs. ACHALA P.

JUDGEMENT

(1.) The present petition is filed seeking to issue a writ of certiorari to set aside the impugned order dtd. 12/1/2026 on I.A.No.10 under Order VIII Rules 1 and 9 read with Sec. 151 of the CPC in M.C.No.5546/2018, passed by the V Additional Family Judge, Bengaluru ('the Family Court' for short).

(2.) The brief facts of the case are that:-

(3.) In the above background, the petitioner instituted M.C.No.5546/2018 before the Family Court seeking restitution of conjugal rights under Sec. 9 of the Hindu Marriage Act, 1955. The respondent entered appearance and on 14/1/2020 filed her objections along with a counter-claim seeking dissolution of marriage under Sec. 13 of the Hindu Marriage Act, 1955 on the ground of cruelty.