NITESH SETHI Vs. SHIKHA SETHI

JUDGEMENT

(1.) This appeal under Sec. 19(1) of The Family Courts Act, 1984 is filed assailing the order dtd. 8/2/2025 passed by learned 1st Additional Principal Judge, Family Court, Indore, whereby learned Principal Judge returned the application filed under Sec. 13B of the Hindu Marriage Act, 1955 concluding that provisions of the Hindu Marriage Act do not apply to the parties, who are members of the Jaina Community.

(2.) The exposition of facts, foundational to present appeal, is as under:

(3.) The impugned order is assailed in the present appeals on following grounds: