SANGITA SHARMA Vs. ROHIT KALIA

JUDGEMENT

(1.) Contesting parties herein are husband and wife, who are parents of one son and hereinafter, for convenience, they shall be referred as husband and wife or father and mother as the reference may be.

(2.) Undisputed facts in present case are that marriage between Rohit Kalia (husband) and Sangita Sharma (wife) was solemnized on 25.4.2012 in accordance with Hindu rites and rituals. Whether the reporters of the local papers may be allowed to see the Judgment? Yes Marital life of couple was neither healthy nor happy, however out of wedlock, couple was blessed with son 'Yuvan Kalias alias Aadvik Sharma' on 28.10.2014, who, as such, now is about 6 and 1/2 years old.

(3.) For bitterness in relations for so many reasons, husband and wife had initiated various proceedings under various enactments against each other but involving other family members also.