DIVYA CHABBRA Vs. VISHAL KAPOOR

JUDGEMENT

(1.) Present petition has been directed against the order dtd. 16/5/2022 (P-6) passed by Additional Principal Judge, Family Court, Amritsar; whereby the defence of petitioner- respondent has been struck-off for non-filing of written statement.

(2.) The facts leading to the present revision petition are that marriage between the petitioner and respondent was solemnized on 22/1/2019. One female child, namely, 'Inyat' was born out of the wedlock on 10/12/2019. On account of temperamental differences, the parties could not pull on together and started living separately since April 2020.

(3.) The respondent/ husband filed petition under Sec. 25 of the Guardians and Wards Act, 1890, for short 'the Act' on 2/7/2021 claiming custody of the minor daughter 'Inyat', wherein the notice was issued to petitioner-wife for 6/12/2021. On the said date, the petitioner appeared through her counsel and the petition was adjourned to 27/1/2022 for filing of her written statement.