KRITI GOYAL Vs. DEV SUMAN GOYAL

JUDGEMENT

(1.) Heard Shri Abhishek Kumar Kushwaha, Advocate holding brief of Shri Raminder Singh Jaggi, learned counsel for the appellant and Shri Tarun Agrawal, learned counsel appearing on behalf of respondent nos. 2, 3 and 4.

(2.) Present appeal has been filed under Sec. 19 of the Family Courts Act, 1984 arising from the order dtd. 23/4/2024 passed by the Principal Judge, Family Court, Aligarh in Matrimonial Case No.220 of 2022 (Dev Suman Goyal Vs. Kriti Goyal) being proceedings under Sec. 13B of the Hindu Marriage Act.

(3.) While the present appellant and her husband had filed a joint motion petition seeking dissolution of their hindu marriage on mutual consent, their creditors namely Brij Kishore Gupta, Pradeep Bansal and Mukul Bansal (respondent nos. 2, 3 and 4) respectively, have joined the proceedings seeking their impleadment as necessary parties.