V K S Vs. R R

JUDGEMENT

(1.) The present appeal is directed against the order dated 8th March, 2017, whereby, Mr. Dinesh Kumar Sharma, Principal Judge, Family Court, South East, Saket, New Delhi, closed the petitioner's evidence and consequently, dismissed his petition being HMA No. 655/2012, under Section 13(1) (ia) of Hindu Marriage Act, 1955, titled as "VKS vs. RR", for dissolution of marriage, as follows:-

(2.) We have heard the learned counsel appearing on behalf of the parties and perused the record.

(3.) In view of the facts and circumstances of the case, as well as, due to the reason the proceeding has not been disposed off on its merits; we set aside the impugned order dated 8th March, 2017 and restore HMA No. 655/2012, under Section 13(1) (ia) of HMA, titled as "VKS vs. RR" to the file of the concerned Court and remanded it to the said concerned Court for disposal, in accordance with law:-