PRIYANKA SINGH Vs. DISTRICT JUDGE JAUNPUR

JUDGEMENT

(1.) This is yet another unfortunate case in a criminal dispute between a newly married coupled. The petitioner before the Court is the wife who has come up questioning the correctness of the orders passed by the court below refusing to allow the amendment in the written statement in a suit filed by the opposite party under Section 13 of the Hindu Marriage Act.

(2.) The marriage between the parties took place sometime in the year 2006. The dispute appears to have arisen shortly thereafter and the present proceedings appear to have been initiated with the filing of an application under Section 13 of the Hindu Marriage Act by the opposite party husband in the year 2008. A written statement was filed by the petitioner, copy whereof is Annexure 2 and paragraph 20 of the said written statement which is the bone of contention between the parties in the present proceeding is as follows:

(3.) It appears that the allegation against the petitioner is that she was living an unchaste life and had illicit relationship with one Manish Singh.