KARISHMA QURESHI Vs. FAISAL QURESHI

JUDGEMENT

(1.) By this petition preferred under Article 227 of the Constitution of India, the petitioner has impugned the order dated 21st May, 2013 passed by the learned Judge, Family Court No.7, Bandra, Mumbai, below Exhibit No. 53 in Petition No. A-964/2011.

(2.) The short question that arises for consideration is: whether on the basis of the admission made by the respondent, the petitioner is entitled to a decree of divorce under Order 12 Rule 6 of the Code of Civil Procedure ('CPC').

(3.) Brief facts as are necessary to decide the present petition are as follows :