TAJINDER PAL SINGH BEDI Vs. JAGJEET KAUR

JUDGEMENT

(1.) The present petition is directed against the order dtd. 8/5/2018 passed by the Additional District Judge, Yamuna Nagar at Jagadhari (for short-the Trial Court) dismissing an application filed by the petitioner under Order 6 Rule 17 CPC seeking therein to amend his divorce petition.

(2.) The facts, in brief, which are required to be noticed for adjudicating upon the present petition, are that the petitioner filed a petition under Sec. 13 (1) (ia) of the Hindu Marriage Act, 1955 seeking therein divorce from the respondent.

(3.) On being put to notice, the respondent appeared before the Trial Court and filed her written statement. On the dispute between the parties, issues were framed by the Trial Court. Thereafter, soon after the petitioner filed his affidavit in his examination-in-chief, an application was filed by him seeking therein to amend his divorce petition. The Trial Court being of the view that the amendments sought by the petitioner were not necessary and essential for the disposal of his petition as also that such amendments were hit by the proviso to Order 6 Rule 17 CPC dismissed the petitioner's application through the order under challenge in the present proceedings.