RICHA GOEL Vs. SUNIL MITTAL

JUDGEMENT

(1.) This petition has been filed impugning the order dated 25.1.2010 by which the amendment to the petition preferred by the respondent under the provisions of Section 13 of the Hindu Marriage Act has been allowed.

(2.) I have heard the learned counsel for the petitioner and have perused the impugned order.

(3.) The petition under Section 13 of the Hindu marriage Act for dissolution of marriage had been filed on the ground of cruelty. The instant amendment has been sought only to amplify the allegations already made in the petition. In any case the law for amendment of pleadings if very liberal so as to permit the parties to seek amendment to the pleadings if necessary cause is mentioned. Having regard to the aforesaid, and when the petition is at its threshold and the amendment has been sought merely to compliment the earlier allegations, I am of the opinion that no infirmity has been shown in the impugned order. Consequently, the petition being devoid of any merit is dismissed.