RISHI KUMAR SHARMA Vs. SMT. LATA @ HEM LATA

JUDGEMENT

(1.) Through this common judgment, we propose to dispose of FAO-3251-2021 titled as 'Rishi Kumar Sharma vs. Smt. Lala @ Hem Lala'', FAO-1446-2023 titled as 'Hem Lala Sharma vs. Rishi Kumar Sharma and others'', and TA-184-2023 titled as 'Hem Lala Sharma vs. Rishi Kumar Sharma and others'. All the three cases are arising from matrimonial discord between the appellant-husband and respondent-wife and with the consent of the parties are being heard together and decided by a common judgment.

(2.) The facts in brief, for convenience, have been marshalled from all the three cases but each case is being discussed individually.

(3.) This appeal has been preferred under Sec. 19 of the Family Courts Act, 1984 (for short, the 'Act of 1984') by the husband, aggrieved by the order dtd. 17/9/2021 passed by the learned Principal Judge, Family Court, Sirsa whereby an application filed by the appellant-husband seeking permission to withdraw his statement suffered before the National Lok Adalat on 10/4/2021, has been dismissed.