SUBHA MAHESHWARI Vs. RAJUL MAHESHWARI

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This petition challenges the order of the Family Court dated 16.7.2005 whereby the prayer of the petitioner for deletion of paragraphs 2, 4 and 5 of the divorce petition has been partly rejected.

(3.) The petition of divorce made by the respondent No. 1 before the Family Court is on the ground of cruelty. For that purpose certain facts have been pleaded in the aforesaid three paragraphs of the plaint stating that the petitioner wife had been in illicit relations with one Ranveer and subsequently a second man Ajay Batra. This act of the wife has given a lot of mental set back to the husband. The learned Counsel for the petitioner submits that since these facts pleaded in the aforesaid paragraphs are, in appearance as well as in nature, scandalous, they should have been deleted in accordance with the provisions of Order 6 Rule 16, C.P.C. and further also on the ground that Issue No. 2 has been deleted by the Court below. This issue was on the point that the petitioner/wife whether has or has not illicit relations with Ajay Batra.