SUNITA ALIAS SUDESH Vs. KAPIL DEV

JUDGEMENT

(1.) By the present order, I propose to dilpose off an application/filed by plaintiff, under Order 12, Rule 6 of Civil Procedure Code, there by praying that, in view of the admissions, made by defendants, the suit be partly decreed, thereby, directing defendants, to return the moveable property, as described in Annexure-K.

(2.) Briefly, the facts, as stated in the plaint, are as under :- The marriage, between plaintiff and defendant No. I, wai solemnised, according to Hindu rites, on April 20. 1980, at New Delhi. The parties lived together, as husband and wife and, a son, named Rajiv, was born the from the wedlock, on May 1, 1981. The child is in the care and custody of plaintiff.

(3.) The marriage, between plaintiff and defendant No. I, could not go on smoothly, on account, of misconduct of defendant no. 1. Defendant No. 1 filed a petition, for divorce under Section 13(1)(ia) of the Hindu, Marriage Act, 1955, on November 10, 1982.