NEHA Vs. VIBHOR GARG

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) This order shall dispose of CR No.1616 of 2020 and CR No. 2538 of 2020.

(3.) CR No. 1616 of 2020 has been filed by the petitioner (wife) arrayed as respondent in the petition under Sec. 13 of the Hindu Marriage Act, 1955 (for short 'the Act') filed by the husband before the learned District judge, Panchkula, challenging order dtd. 29/1/2020, passed by the learned Principal Judge/Family Court, Bathinda, whereby the husband has been allowed to prove the Compact Disc (for short 'CD') pertaining to conversation between him and the wife subject to the condition of its correctness.