LAWS(DLH)-2025-5-100

RADHIKA JULKA Vs. GAURAV JULKA

Decided On May 06, 2025
Radhika Julka Appellant
V/S
Gaurav Julka Respondents

JUDGEMENT

(1.) Petitioner seeks divorce on the ground of cruelty.

(2.) Her husband filed written statement/reply to such divorce petition and in view thereof, the petitioner moved application under Order XII Rule 6 CPC praying for admission-decree.

(3.) The petitioner is aggrieved by dismissal of her such application.