PRIYANKA MADHWAL Vs. GAURAV MADHWAL

JUDGEMENT

(1.) Petitioner-wife has instituted a divorce suit against the respondent-husband Gaurav Madhwal in the court of Principal Judge Family Court, Dehradun, which is registered as Original Suit No.1159 of 2023 Priyanka Madhwal vs. Gaurav Madhwal under Sec. 13(1)(a), 26 and 27 of The Hindu Marriage Act, 1955 (for short the Act). The suit was instituted by the petitioner on 16/10/2023.

(2.) Respondent-husband put in appearance in the suit on 4/11/2023; he has already filed his written statement. The issues were framed on 21/6/2024 and at present the evidence of petitioner/plaintiff is going on.

(3.) It is contended by learned counsel for the petitioner that respondent-husband has taken as many as six adjournments in a year to delay the proceedings. It is submitted that Sec. 21-B Sub Sec. (2) of the Act provided that Court should make all endeavors to decide the matrimonial suit between the parties within a period of six months and, therefore, it is a case where a direction can very well be issued to the court below for expediting the hearing of divorce petition.