AJMERA RAMULU Vs. B. CHANDRAKALA

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed challenging the order dated 21st September, 2021 passed by the Ld. Principal Judge, Family Court, Patiala House Courts, New Delhi (hereinafter "Trial Court") in HMA No.301/2018 titled Sh. Ajmera Ramalu v. Smt. B. Chandrakala. By the impugned order, the application filed by the Petitioner under Order VII Rule 11 CPC was rejected by the Trial Court. The Respondent-Wife (hereinafter "Wife") preferred a petition under Section 18(1)(i)(b) of the Hindu Marriage Act, 1955 (hereinafter "HMA"), seeking a decree of divorce against the Petitioner-Husband (hereinafter "Husband").