SONAL KUKRETI Vs. MAYUR KUKRETI

JUDGEMENT

(1.) Heard Mr. Siddharth Singh, Advocate for the petitioner and Mr. Bhupesh Kandpal, Advocate for the respondent.

(2.) By means of this petition the petitioner has sought a writ in the nature of certiorari, quashing the impugned order dated 10-9-2010 passed by Principal Judge, Family Court, Dehradun (Annexure No. 1 to the petition).

(3.) Perusal of record shows that respondent-husband filed suit against wife-petitioner under Sec. 13 read with Section 26 of Hindu Marriage Act for grant of divorce and seeking custody of minor child before Principal Judge, Family Court, Dehradun. The petitioner filed written statement. Thereafter she sought amendment in the written statement and filed amendment application 103-Ka. The respondent filed objection 105-C. The Principal Judge, Family Court, after hearing parties rejected the amendment application vide impugned order dated 10-9-2010, against which the petition has been filed.