ABHISHEK SINGH Vs. MAMTA PANWAR

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) Plaintiff (respondent herein) filed a suit under Section 13 of the Hindu Marriage Act before Principal Judge, Family Court, Dehradun with the following prayers:

(3.) Thereafter, an application under Order 6 Rule 17 CPC read with Section 10 of Family Courts Act and Section 21 of Hindu Marriage Act was filed by the respondent, which was allowed by the court below, vide order dated 30.04.2016. The amendment sought to be incorporated by the plaintiff (respondent herein) was allowed and a date was fixed for settlement of issues. Aggrieved against the same, present writ petition has been filed by the petitioner / husband.