RAVI SINGHAL Vs. MANALI SINGHAL

JUDGEMENT

(1.) The husband as well as the wife, being dissatisfied with the order dated 20th Nov., 2017 (in HMA No.519/2017 filed by the husband for dissolution of marriage by a decree of divorce against the wife on the ground of cruelty, of the Court of Principal Judge, Family Courts, Patiala House Courts, New Delhi) partly allowing the application of the husband for amendment of the petition for divorce, have preferred these petitions under Art. 227 of the Constitution of India.

(2.) Notice of both the petitions was issued and the petitions are being listed together for hearing. The counsels were heard on 26th July, 2018, when, vide detailed order of that date certain queries were made from the counsel for the husband and on his request for time to consider, hearing adjourned. The counsels were further heard yesterday, when again on the request of counsel for husband, the hearing was adjourned to today. The counsels have been heard further.

(3.) The husband, in paras 18 to 24 of the divorce petition dated 1st June, 1998 pleaded as under: