DEEP BAPAI Vs. VIVEK BAJPAI

JUDGEMENT

(1.) These are two revisions being Civil Revision Defective No. 54 of 2013 which is connected with Civil Revision No. 230 of 2013. Revision No. 54 of 2013 is against the order of the trial court dated 5.1.2013 deciding issue no. 4 in Matrimonial Suit No. 52 of 2011 filed under Section 13 of the Hindu Marriage Act (in short the Act) by the husband and Revision No. 230 of 2013 is against the order dated 25.2.2013 by which issue no. 5 has been decided in the aforesaid Suit No. 52 of 2011.

(2.) Civil Revision Defective No. 54 of 2013 was earlier filed as Writ Petition No. 12016 of 2013. With the permission of the Court the said writ petition was converted into the present revision being Civil Revision Defective No. 54 of 2013.

(3.) Both these revisions are being decided by this common judgment.