ANJU Vs. KRISHAN SINGH THAKUR

JUDGEMENT

(1.) CMP No. 18245 of 2014.

(2.) THIS application has been preferred by the applicant for amendment of the petition filed by her under Section 13(1)(ia) of the Hindu Marriage Act whereby she has sought incorporating Section 13(1)(ib) of the Hindu Marriage Act (hereinafter referred to as the 'Act'). It is alleged that inadvertently the appellant had only mentioned the provisions of Section 13(1)(ia) of the Act and failed to insert Section 13(1)(ib) though her case as pleaded clearly fell within the purview of Section 13(1)(ib) of the Act. It is further represented that it is only on account of typographically mistake that this error has occurred and the applicant even otherwise does not want to lead evidence.

(3.) TAKING into consideration all the aforesaid facts and circumstances, I find that the applicant has been able to carve out a case for amendment of the petition and the application is accordingly allowed and the amended petition is ordered to be taken on record. Application disposed of.