MANPREET KAUR Vs. HARJYOT SINGH

JUDGEMENT

(1.) Present appeal has been filed challenging the order and judgment dated 18th November, 2019 passed by the learned Single Judge of this Court, whereby the appellant/defendant-wife's application being I.A.No. 15976/2019 under Order VII Rule 11 CPC filed in CS(OS) No.444/2019 was dismissed.

(2.) Learned counsel for the appellant/defendant emphasises that the plaint filed by the plaintiff/husband is barred by law i.e. under Section 4 of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Hindu Marriage Act') read with Sections 7 and 20 of Family Courts Act, 1984 (hereinafter referred to as the 'Family Courts Act'). The said sections are reproduced hereinbelow:-

(3.) Learned counsel for the appellant/defendant contends that the suit filed by the respondent-plaintiff falls under Explanation (d) to Section 7 of the Family Courts Act.