JAGBIR SINGH Vs. NISHA

JUDGEMENT

(1.) CM-26996-CII-2014

(2.) Application stands infructuous as the main case itself has been taken up for final disposal.

(3.) The appellant who is the husband of the respondent aggrieved by the dismissal of his petition filed under Section 13 of the Hindu Marriage Act, 1955 praying for divorce on the ground of cruelty has preferred FAO- 57-M of 2006. Aggrieved by the relief of restitution of conjugal rights granted by the trial Court in the application filed under Section 9 of the Hindu Marriage Act, 1955, he has preferred FAO No.4960 of 2012.