PUNEET CHANDER BHASIN Vs. SUNITA

JUDGEMENT

(1.) The impugned order, in this petition under Article 227 of the Constitution of India, has been passed after hearing the counsel for the parents of the wife in a matrimonial matter.

(2.) The only parties which can be heard in a matrimonial matter are the husband or the wife or the co-respondent. Matrimonial jurisdiction of Courts is a special jurisdiction, which is controlled by, in the instant case, the Hindu Marriage Act.

(3.) The Court below has erred in entertaining any contention which is purported to have been raised by the parents of the respondent-wife.