OMPAL Vs. BABITA

JUDGEMENT

(1.) The present appeal has been filed under Section 19 of the Family Court Act, 1984 against the judgment and order dated 9.4.2010 passed by the learned Principal Judge, Family Court, Meerut on an application filed by the Respondent under Section 24 of the Hindu Marriage Act, 1955. The said application was registered as Misc. Case No. 69 of 2009.

(2.) It appears that the Appellant filed the petition for divorce under Section 13 of the Hindu Marriage Act, 1955 against the Respondent, inter alia, praying for a decree of divorce. The said petition was registered as Divorce Petition No. 229 of 2009. Copy of the Divorce Petition has been filed as Annexure 1 to the affidavit accompanying the Stay Application.

(3.) During the pendency of the aforesaid Divorce Petition, the Respondent filed the aforesaid application under Section 24 of the Hindu Marriage Act, 1955. Copy of the said application filed under Section 24 the Hindu Marriage Act, 1955 has been filed as Annexure 2 to the affidavit accompanying the Stay Application.