M.L. VIDYADHARA Vs. LAKSHMI

JUDGEMENT

(1.) Taking into account the order which this Court proposes to pass, it is not necessary to issue notice to the respondent.

(2.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 09.08.2018 passed by the Principal Judge, Family Court at Chikkamagaluru, by which the application filed by the respondent-wife under Order IX Rule 13 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short) has been allowed and the order dated 03.07.2013 passed in M.C. No.83/2013 has been set aside.

(3.) The facts giving rise to filing of the writ petition briefly stated are that the petitioner initiated the proceedings under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) seeking dissolution of marriage against the respondent.