REENA VERMA Vs. KAVIRAJ YASHVARDHAN SASTRI

JUDGEMENT

(1.) THIS Writ Petition has been filed un­der Article 227 of the Constitution of In­dia with the prayer to issue a writ, or­der or direction in the nature of certiorari quashing the impugned order dated 06.02.2009 passed by Addl. Family Judge, Roorkee, District Haridwar in Petition No. 66 of 2007 Kaviraj Yashvardhan Sastri Vs. Smt. Reena Verma under Section 13 of Hindu Mar­riage Act.

(2.) BRIEF facts of the case are that respondent-Kaviraj Yashvardhan Sastri filed a suit bearing No.66 of 2007 in the court of Principal Judge, Family Court, Haridwar under section 13 of the Hindu Marriage Act. Thereafter, the written statement was filed by the petitioner-Smt. Reena Verma. The evidence of re­spondent-husband has already been closed in the month of May 2008 and the case is going on for the evidence of the petitioner.

(3.) I have heard learned counsel for the parties and perused the record.