MUKESH KUMAR Vs. KAMINI GUPTA

JUDGEMENT

(1.) Petitioner sued Respdt. u/s 13 on 2.6.79 in the Court of ADJ. While petitioners evidence was on and he was being examined Respdt. applied to High Court for transfer of case to itself. It was allowed. While petitioner was being cross examined, Respdt. applied for amendment of W/S for incorporating the right given to her u/s 23 A. It was allowed. Para onwards, order is

(2.) A large no. of amendments were introduced by Act 68 of 1976. Object of legislation was mainly (i) to liberalize provisions relating to divorce (ii) to enable expeditions disposal of cases under the Act, & (iii) to remove certain anomalies & handicaps that had come to light after passing of Act. It is ; also indicated therein that in order to avoid multiplicity of litigation and consequent delay, it was proposed to apply the amended law to ali pending proceedings.

(3.) Ciau.e 17 of the Notes on Clauses dealing with the introduction of Section 23 A reads as follows :