R BALASUBRAMANIAN Vs. S NAMBI

JUDGEMENT

(1.) This Civil Revision Petition is filed by the husband, challenging the order of the Sub Court, Valliyoor dismissing the petition filed by the husband to receive the reply statement in response to the rejoinder filed by the respondent/wife.

(2.) The brief facts that are necessary for the purpose of disposal of the Civil Revision Petition are as follows:

(3.) The learned counsel for the respondent stated that in the main petition for divorce is only on the ground of desertion under Section 13(1)(1b) of the Hindu Marriage Act and that therefore, the petition to receive the reply statement raising few allegations which are not relevant to prove desertion cannot be permitted.