LAWS(DLH)-2018-4-531

S Vs. J

Decided On April 17, 2018
S Appellant
V/S
J Respondents

JUDGEMENT

(1.) Following important questions of law have arisen for consideration in this petition:-

(2.) The petitioner has challenged the order dated 28th March, 2017 whereby the Family Court dismissed the petitioner's application under Order 14, Rule 5 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'C.P.C.') for framing of additional issues.

(3.) Brief Facts