MADHU SINGH CHAUDHARY Vs. ATUL BHARTI

JUDGEMENT

(1.) Rejoinder affidavit filed by Shri Pratul Gupta, learned counsel for the appellant is taken on record.

(2.) Heard Shri Pratul Gupta, learned counsel for the appellant and Shri Vivek Kumar Rai, learned counsel for the respondent.

(3.) By means of the present appeal under Sec. 19 (1) of the Family Courts Act, 1984, the appellant herein / opposite party has challenged the judgment and Order dtd. 7/7/2025 passed in Divorce Petition having H.M. No. 13 of 2016, Dr. Atul Bharti v. Dr. Madhu Singh by the learned Additional Principal Judge, Family Court- 8, District- Lucknow, whereby an application under Order XIV, Rules 1, 2, 3, 4, 5 read with Sec. 151 of the Civil Procedure Code (C.P.C.) has been rejected.