REGENT COMPUTRONICS PVT. LTD.

Sujata Juneja Appellant

V/S

Sudhir Juneja Respondents

Referred Judgements :-

JATINDRA NATH BANERJEE VS. SM. ANNA BALA KAYAL AND ANR [REFERRED TO]
RAM CHANDRA ARYA VS. MAN SINGH [REFERRED TO]
RAM NARAIN GUPTA VS. RAMESHWARI GUPTA [REFERRED TO]
SHARDA VS. DHARMPAL [REFERRED TO]
G L KAPOOR VS. RAMESH CHANDER NIJHAWAN [REFERRED TO]
JAIRAM GURNANI VS. SHANTA GURNANI [REFERRED TO]
OM PRAKASH SHARMA VS. UNION OF INDIA [REFERRED TO]
PRAG MITTAL VS. VIKITA MITTAL [REFERRED TO]
NEDDURI KONDA REDDY VS. MADDIRALA CHENNAIAH [REFERRED TO]
SAMALLA KRISHNAMURTHY VS. SAMALA SASILA [REFERRED TO]
RITA ROY VS. SITESH CHANDRA BHADRA ROY [REFERRED TO]
S H B THANGAL VS. K T CHIRUTHA [REFERRED TO]
SOMNATH VS. TIPANNA RAMCHANDRA JANNU [REFERRED TO]
CLARA AURORO DE BRANGANCA VS. SYLVIA ANGELA ALVARES [REFERRED TO]
BACHH RAJ VS. SUNDER MAL [REFERRED TO]

JUDGEMENT

(1.) THE present petition by Ms. Sujata Juneja (hereinafter referred to as the petitioner) is directed against the order dated 27th January, 2004 rejecting her application under Order 7 Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code).

(2.) MR . Sudhir Juneja, the respondent herein has filed a petition for divorce under Section 13(1)(1a)(iii) against the petitioner. In this petition allegations have been made that the petitioner suffers from schizophrenia and epilepsy. On the basis of the averments made in the petition for divorce, the petitioner herein filed an application under Order 7 Rule 11 of the Code stating, inter alia, that the petition for divorce was not maintainable as she had not been sued through next friend or guardian. Reliance was placed upon the Order XXXII, Rule 15 read with Rules 1 to 14 of the Code.

(3.) I have heard learned counsel for the parties and examined the contentions.

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SUJATA JUNEJA Vs. SUDHIR JUNEJA

Referred Judgements :-

JUDGEMENT

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