VIJAYA LAXMI SONI Vs. RAJ KUMAR SONI

JUDGEMENT

(1.) THE appellant has challenged legality and propriety of the judgment and decree dated 5-5-2006 passed by the Judge, Family Court, Korba in Civil Suit No. 23-A/2005, whereby the said Court has passed a decree for judicial separation in a suit filed by the respondent herein for divorce under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act').

(2.) THE respondent has also filed cross-objection under Order 41 Rule 22 of the Code of Civil Procedure for modification of the decree of judicial separation into decree of divorce.

(3.) IN her reply to the suit for divorce, the appellant/non-applicant denied the allegations made in the suit.