RAJESH KHANEJA Vs. RITA KHANEJA

JUDGEMENT

(1.) Both appeals impugn the judgment and decree dated 18th October, 2004 of the Court of the learned Addl. District Judge in Suit No.31/2002 filed by the wife Ms. Rita Khaneja under Sections 18 & 23 of the Hindu Adoption and Maintenance Act, 1956.

(2.) The wife Ms. Rita Khaneja filed the said suit, inter alia pleading:-

(3.) The husband Shri Rajesh Khaneja contested the aforesaid suit by filing a written statement and in which the date of marriage and the date from which the parties were residing separately was not disputed.