(1.) The appellant/orig. Respondent impugns the order dtd. 26/2/2024 passed by the Family Court, Ch. Sambhajinagar in Petition No. B-08 of 2023 below Exhibit-15 refusing to pass judgment on admission under Order 12 Rule 6 of the Civil Procedure Code.
(2.) Brief facts giving rise to the present appeal can be narrated as under:
(3.) The respondent filed an application below Exhibit-15 to pass the judgment on admission in terms of Order 12 Rule 6 of the Civil Procedure Code contending that the appellant has admitted in written statement that the marriage could not be consummated till their separation on 30/3/2023. He has also admitted that during the short stay of 15 days, the appellant and the respondent could not connect with each other mentally, emotionally or physically. The appellant filed his reply to application Exhibit-15. In paragraph nos.4 and 5 of the reply, he states thus: