SUVEECHI CHAUDHARY Vs. AMBUJ CHAUDHARY

JUDGEMENT

(1.) This miscellaneous petition has been filed by the petitioner under Article 227 of the Constitution of India being aggrieved by the order dtd. 19/7/2023 passed by 3rd Additional Principal Judge, Family Court, Indore in RCSM No.151/2021 by which the trial court has rejected the application filed by the petitioner under Sec. 24 of the Hindu Marriage Act.

(2.) Brief facts of the case are that petitioner and respondent no.1 are husband and wife and their marriage was solemnized on 26/11/1992 as per Hindu rituals and customs. Petitioner and respondent were blessed with a daughter on 8/10/1993 out of their wedlock who is working aboard after completion of her education.

(3.) Respondent No.1 filed a divorce petition under Sec. 13-1(9i-a) of the Hindu Marriage Act for dissolution of marriage on the ground of cruelty and adultery against the petitioner.