RITU CHAUHAN Vs. MADHO SINGH CHAUHAN

JUDGEMENT

(1.) Admit.

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

(3.) In our social system it is the female species which invariably requires the protection of the court. The courts have been indulgent in this behalf to see that the rights of the women are protected including as a wife. The present case is unfortunately one where the petitioner, a lady, has attempted to overreach the court, indulge in falsehood and utilize legal proceedings for her own benefit.