NIDHI JAIN Vs. ANKIT JAIN

JUDGEMENT

(1.) Appellant has challenged order dtd. 25/7/2022 whereby her application under Sec. 151 CPC filed in HMA petition No.1367/2019 titled as Ankit Jain vs. Nidhi Jain has been dismissed by learned Judge, Family Court, North District, Rohini, Delhi.

(2.) Appellant got married to respondent on 16/2/2012 as per Hindu rites and customs. However, their marriage was in turmoil and the matrimonial discord between the two resulted in filing of various cases by them, against each other.

(3.) Presently, we are concerned with HMA petition No.1367/2019 filed by the respondent whereby he has sought dissolution of marriage on account of cruelty. Said petition is pending adjudication and the trial is yet to begin.