GUNJAN SALGIA NAHAR Vs. AKASH NAHAR

JUDGEMENT

(1.) Cm No.15553/2016 & CM No.30664/2016

(2.) Prayer made by the appellant was to restrain the respondent from pursuing the petition for divorce filed by him before the superior Court at New Jersey, Chancery Division, Family Part, Camden County, USA.

(3.) The learned Judge has dismissed the application holding that on account of appellant's long stay in the United States she would be presumed to be conversant with the matrimonial laws in the United States extending their scope into Hindu Marriage Act; a phrase which we do not understand.