RAM NAYYAR Vs. SONIA

JUDGEMENT

(1.) The application is allowed and Annexure P-1 to P-5 are taken on record, subject to all just exceptions.

(2.) Raman Nayyar, who is husband of Respondent-Sonia, has filed the instant revision petition under Article 227 of the Constitution of India to assail order dated 17.11.2010 passed by learned Additional District Judge, Jalandhar thereby dismissing Petitioner's application for amendment of the divorce petition filed by him under Section 13 of the Hindu marriage Act, 1955 (in short, the Act) against the Respondent.

(3.) In the original divorce petition Annexure P-1, the Petitioner has alleged that status of Respondent before her marriage with the Petitioner was divorcee as claimed by her, though no proof of divorce was rendered. The Petitioner sought dissolution of his marriage with Respondent by decree of divorce. The Respondent in her written statement Annexure P-2 admitted her aforesaid status as divorcee before her marriage with the Petitioner.