JIBY JOHN Vs. MINCY M.L.

JUDGEMENT

(1.) The petitioner is the husband and the first respondent is the wife.

(2.) The petitioner has filed O.P.No.450/2017 in the Family Court for granting a decree of divorce under Section 10(1)(x) of the Divorce Act, 1869 (hereinafter referred to as 'the Act'). The petition for divorce was filed by him on 30.05.2016. However, in March, 2018 he filed two applications as I.A.Nos.1559/2018 and 1560/2018 in the Family Court. The application I.A.No.1559/2018 was filed for amendment of the petition for divorce to incorporate an averment that the first respondent had illicit relationship with a person by name Binu. The application I.A.No.1560/2018 was filed for impleading the aforesaid person as a co-respondent in the petition for divorce, on the ground that he is the adulterer.

(3.) The first respondent filed objection to the aforesaid applications.