MANGLESH SINGH Vs. RAJKUMAR SINGH

JUDGEMENT

(1.) This petition is arising out of the order passed by the Family Court in a pending petition of divorce and as such, with the consent of learned counsel for the parties, the matter is finally heard.

(2.) This petition is under Article 227 of the Constitution of India filed against the order dtd. 17/3/2021 passed in a case No.847 of 2019 wherein the application of the wife/ present petitioner filed under Order 1 Rule 10 of the Code of Civil Procedure has been rejected by the Court i.e. First Additional Principal Judge, Family Court, Bhopal.

(3.) The facts in compendium leading to filing of the instant petition are as under:-