RUCHA Vs. KUSH DEWOO MANJREKAR

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) By this petition preferred under Article 227 of the Constitution of India, the petitioner/wife has challenged the order dtd. 23/11/2023 passed in HMA No.2175/2023 by the IIIrd Additional Principal Judge, Family Court, Indore, whereby the joint application made by both the parties for permitting appearance through video conferencing has been rejected.

(3.) The facts in brief are that the petitioner and the respondent have filed a joint application under Sec. 13-B of the Hindu Marriage Act, 1955 before the Family Court for dissolution of their marriage by grant of a decree of divorce. It has been stated in the application that the petitioner is a resident of U.S.A and is the daughter of Smt. Aparna wife of Suresh Pathak and has executed a special power of attorney in her favour at U.S.A. on 1/6/2023 for filing the petition on her behalf along with the respondent under Sec. 13-B of the Act, 1955.