MEGHNA DEVA Vs. SIDDHARTH SURYANARAYAN

JUDGEMENT

(1.) Admit.

(2.) At the request of the learned counsel for the parties the petition is taken up for final disposal.

(3.) The petitioner or in fact the parties really are aggrieved by the impugned orders dated 1.8.2006 and 3.8.2006 passed by the matrimonial court rejecting the joint petition seeking dissolution of marriage filed under Section 13B(1) of the Hindu Marriage Act, 1955. The petitioner had filed the petition duly supported by the affidavit and the statement of the respondent has been recorded in the Court which is fully supporting the averments made in the petition.