RAJDEEP SINGH DHESI Vs. ENDER JEET KAUR DHESI

JUDGEMENT

(1.) DISMISSAL of the application seeking leave of the court for placing replication to the written statement of the defendant on record vide order dated 24.4.2015 (Annexure P -1) passed by the trial court, forms genesis of this revision petition.

(2.) IT is claimed that some new facts have been pleaded in the written statement by the respondent -wife which have necessitated filing of replication by the petitioner -husband. Sequelly, reversal of impugned order has been sought.

(3.) DURING the course of arguments from the counsel for the petitioner, paper book has been perused. It is revealed that the petitioner under Section 13 of the Hindu Marriage Act, 1955 for dissolution of the marriage by way of decree of divorce filed by the husband is pending adjudication before District Judge, Ludhiana. Written statement was filed on 23.2.2015. After framing the issues on the said date, the petition was adjourned to 12.4.2015 for evidence of the petitioner.