SANJIV DAYAL MATHUR Vs. VANDANA MATHUR

JUDGEMENT

(1.) THIS petition is instituted against the order dated 18.1.2014, rendered by learned Additional District Judge (II), Mandi, in CMP No. 1 of 2014.

(2.) PERTINENT facts necessary for the adjudication of this petition are that the petitioner/husband (hereinafter referred to as the "petitioner" for the sake of convenience) filed a petition under Section 13 of the Hindu Marriage Act, 1955 seeking divorce against the respondent/wife (hereinafter referred to as the "respondent" for the sake of convenience).

(3.) THE petitioner filed reply to the application. According to the averments contained in the reply, respondent is getting pension of his previous husband. She is having sufficient property. She has received cash deposits from her previous husband. She is capable to earn her livelihood. The petitioner has son from his first marriage, who is dependent upon him.