RINKI Vs. HARSH BARDHAN SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present application is filed against the order dtd. 8/8/2018 passed by learned Principal Judge, Family Court, Nalanda at Biharsharif in Matrimonial (Divorce) Case No. 303 of 2015 whereby and wherein the learned trial court has allowed the petition dtd. 5/5/2018 filed by the petitioner husband for amendment of plaint.

(3.) The brief facts of this case are that the plaintiff-respondent who is husband of the petitioner filed Matrimonial (Divorce) Case No. 303 of 2015 in the Court of learned Principal Judge, Family Court, Nalanda at Biharsharif against the wife on the ground of cruelty and desertion. The marriage between the parties was solemnized in year 2006 and both lived as a husband and wife till 2011 and a child was born out of wedlock on 24/11/2007. The allegation against the wife is that she refused to lead conjugal life with her husband and he was asked to take divorce and the wife also treated the respondent husband with cruelty.