SANGEETA D/O RAJENDRA SINGH Vs. FULLU @ CHOTU

JUDGEMENT

(1.) It is a very pathetic case, where the appellant, who is plaintiff in a Suit under Section 12 of the Hindu Marriage Act, is suffering because of her conduct and also because of the conduct of the counsel appearing on her behalf. It is not in controversy that the proceedings, before the Family Court is governed by Section 21 of the Hindu Marriage Act, which makes CPC applicable.

(2.) Cpc since being a complete Code governing the proceedings before the Court below, it also contemplates a procedure for grant of adjournments. Adjournments before the Court below cannot be claimed as a matter of right because of the fact that, in particular, in the proceedings before the Family Court in the proceedings under Hindu Marriage Act, there outer limit for deciding a case is fixed by Section 21-B of Act, which is six months.

(3.) Section 21-B reads as under :-