PREETI SAINI Vs. ANKIT CHOPRA

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India.

(2.) Petitioner herein is defendant before the learned Trial Court and is defending a petition filed by her husband seeking annulment of the marriage under Sec. 12 of the Hindu Marriage Act, 1955.

(3.) It is noticed that despite due service, the petitioner herein did not file written statement before the learned Trial Court. Therefore, her right to file written statement was closed and her defence was also struck off.