SUMAN SINGH Vs. SANJAY SINGH

JUDGEMENT

(1.) On February 26, 1999, respondent Sanjay and appellant Suman got happily married and the two were blessed with a daughter born on June 15, 2002 followed by another bundle of delight, another daughter born on February 10, 2006.

(2.) Unfortunately, relations soured with passage of time. Sanjay sought dissolution of the marriage alleging cruelty and Suman sought restitution of her conjugal rights.

(3.) Both Sanjay and Suman reached the Court on July 19, 2010. It appears both were aware of the action proposed to be taken by the other. Petition filed by Sanjay under Section 13(1)(ia) of the Hindu Marriage Act was filed on July 19, 2010, which was the date when Suman's application under Section 9 of the Hindu Marriage Act was also filed.