HARSHITA Vs. HIRENDRA KUMAR

JUDGEMENT

(1.) Heard Mr. Shailendra Kumar Singh, learned counsel for the petitioner and Mr. Yogesh Chandra Verma, learned senior counsel for the Respondent.

(2.) The petitioner is wife of the Respondent/husband. Respondent filed a Matrimonial Case seeking divorce from the petitioner under Sec. 13 (1) of the Hindu Marriage Act bearing Matrimonial Case No. 130 of 2013 in the Family Court, Madhepura.

(3.) The petitioner is aggrieved by the order dtd. 11/12/2017 passed by the Family Court, Bhagalpur, by which learned Family Court refused to recall the order dtd. 18/12/2014 by which petitioner was debarred from filing written statement and also did not allow her to lead evidence.