LALITA YADAV Vs. MAM RAJ YADAV

JUDGEMENT

(1.) The petitioner and the respondent, in these transfer petitions, are wife and husband. They were married as per Hindu rites and customs on 15/5/2002.

(2.) Shorn of superfluities, it may straightway be noted that, owing to alleged fiction between the parties, the petitioner had to leave the matrimonial home. She, thereafter, filed HMA 575/2006 under Sec. 9 of the Hindu Marriage Act, 1955 seeking restitution of conjugal rights. That petition is presently pending at Tis Hazari Courts.

(3.) There are two other litigations between the parties. One is CA 329/2019, which was instituted by the petitioner against the respondent under the Protection of Women from Domestic Violence Act, 2005, which is pending before the District Courts at Dwarka. The second is HMA 2698/2022, instituted by the respondent against the petitioner seeking divorce, which is presently pending before the learned Additional Principal Judge, Family Courts, Tis Hazari.